S MURUGAN Vs. VOC INDUSTRIAL TRAINING INSTITUTE

JUDGEMENT

(1.) W.P.No:2347 of 2000 has been filed by S.Murugan, seeking for the issue of a writ of mandamus directing the second respondent to issue the National Trade Certificate in Electrician Course to the petitioner.

(2.) W.P.No: 15695 of 2000 has been filed by the VOC Industrial Training Institute represented by its Correspondent, seeking for the issue of a writ of mandamus directing the third respondent to issue a the certificates for the Electrician one Unit of 1996 batch students, who sat for the examination in the year 1998 along with another one Unit Electrician students in pursuance of the order of this court in W.P.No.10301/98, dated 26.4.1999.

(3.) The petitioner in W.P.No.12347 of 2000 was one of the students who was admitted to the VOC Industrial Training Institute, petitioner in W.P.no.15695 of 2000, though which it is claimed that he has appeared for the examination in Electrician Trade. In fact one another writ petition was filed by one Selvarajan who was also admitted in the said VOC Industrial Training Institute. By a separate order the said writ petition was disposed of.