REGISTRAR TAMILNADU AGRICULTURAL UNIVERSITY Vs. S. LAKSHMI

JUDGEMENT

(1.) These writ appeals are directed against two separate orders dtd. 20/2/2023 passed by the learned Single Judge in W.P.Nos.3956 and 4457 of 2023.

(2.) The first respondents in these writ appeals are the writ petitioners. Both the writ petitioners/first respondents herein were pursuing B.Sc. Agriculture course at the Tamil Nadu Agricultural University, Coimbatore. The first respondent in W.A.No.608 of 2023, who is the writ petitioner in W.P.No.3956 of 2023, had written her last examination of sixth semester arrear subject on 4/1/2021. The results were declared on 8/1/2021. However, the provisional certificate issued to the petitioner/first respondent herein was dtd. 5/2/2021. The first respondent in W.A.No.609 of 2023, who is the writ petitioner in W.P.No.4457 of 2023, also raised a similar grievance.

(3.) The learned Single Judge, vide two separate orders dtd. 20/2/2023 which are impugned in these writ appeals, directed the appellant/University to issue fresh provisional certificates to the writ petitioners/first respondents herein indicating that they were successful in the examination written by them on 4/1/2021 within a period of one week from the date of receipt of a copy of the said order. Assailing the said orders, the present writ appeals have been filed by the appellant/ University.