K RAVI SANKAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) LEARNED Additional Government Pleader takes notice for respondents.

(2.) THE prayer in the writ petition is for the issuance of a Writ of Certiorarified Mandamus calling for the records of the second respondent in connection with Na.Ka.No.313380/H.1 dated 05.7.2004 and quash the same and to direct the respondents to follow the method of conducting one examination per day for Matriculation Students appearing for arrear subjects.

(3.) HENCE, this writ Petition is ordered accordingly. No costs. Consequently W.P.M.P.No. 31344 of 2004 is closed.