V SAMYA Vs. STATE OF TAMIL NADU REP

JUDGEMENT

(1.) Since the relief sought for in all these Writ Petitions is similar to one another, these Writ Petitions are being disposed by a common order.

(2.) These Writ Petitions have been filed, seeking for the relief of either mandamus or certiorarified mandamus, to call for the records pertaining to the altered marks published on 20.05.2003 for Tamil Nadu Professional Courses Entrance Examination, 2003, conducted by Anna University, quash the same and award 0.42 mark to Question No.54 in version 1, holding choice No.4 in Physical Science as the correct answer.

(3.) Anna University has been appointed as the agent of Government of Tamil Nadu for the purpose of conducting Tamil Nadu Professional Courses Entrance Examination, hereinafter referred to as TNPCEE, for a period of three years from 2002 to 2004 vide G.O.Ms.No.43 dated 18.02.2002. Pursuant to the said G.O., the Anna University had constituted a Co-ordination Committee for TNPCEE for 2003-2004, which was approved by the Government Order dated 26.09.2002.