I.SURIYA Vs. CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition reveals the present pitiable condition of a prestigious law institution at Pondicherry named after Dr.Baba Saheb Ambedkar and instrumental in producing several legal luminaries and administered earlier by renowned academician Dr.N.R. Madhava Menon, Architect of National Law Schools, across the Country.

(2.) The petitioner is a student of Government Law College at Pondicherry. The lack of interest shown by the Law Department, Pondicherry to provide institutional and infrastructural facilities to the Law College and the tough stand taken by the Pondicherry University that affiliation would be granted only after rectifying the deficiencies, made the petitioner to file this writ petition with a plea to quash the order transferring the administrative control of Law College from Education Department to Law Department in violation of the Business Rules of Government of Pondicherry.

(3.) The petitioner originally filed a writ petition to consider his representation submitted for the purpose of transferring the Law College from the administrative control of Law Department to the Education Department.