G.V.NARESH Vs. REGISTRAR

JUDGEMENT

(1.) BOTH the writ petitions raise identical contention namely the both the petitioners herein wanted the impugned order, dated 22.04.2004 (wrongly shown as 2006 in the writ petitions as well as in the affidavit by the petitioners) passed by the University of Madras (1st respondent herein) to be quashed.

(2.) WHEN the writ petitions came up for admission on 28.08.2012, the learned Additional Government Pleader Mr.P.S.Sivashanmugha Sundaram took notice for the respondents 2 and 3, and on being directed, Mrs.G.Thilagavathi, learned Standing Counsel for the University of Madras took notice.

(3.) HEARD the arguments of Mr.A.Siddiqueali learned counsel appearing for the petitioners and Mrs.G.Thilagavathi, learned Standing Counsel for the 1st respondent and Mr.P.S.Sivashanmugha Sundaram, learned Additional Government Pleader appearing for the respondents 2 and 3.