K. NIVETHA Vs. THE SAVEETHA UNIVERSITY

JUDGEMENT

(1.) THE petitioners herein, who joined a 5 year Integrated B.A., B.L. Degree Course in the respondent -University, which is a deemed University in terms of Section 3 of the University Grants Commission Act, have come up with the above writ petitions seeking the issue of a writ of Mandamus to direct the respondent -University to permit them to attend the 4th year of the Integrated Law Course and allow them to complete the course, without enforcing the Break System prescribed by the Regulations of the University at the third year.

(2.) I have heard Mr.AR.L. Sundaresan, learned senior counsel for the petitioners, Mr.R.Muthukumarasamy, learned senior counsel for the respondent -University, Mr.S.R. Rajagopal, learned counsel for the fourth respondent and Mr.S.Y. Masood, learned counsel for the fifth respondent.

(3.) SINCE the Course is a 5 year Integrated Course, conferring two Degrees, one in Arts/Science/Commerce and another in Law, the first three years are divided into trimesters. The first, second and third year of study, each would have 3 trimesters, totalling to 9. Since a student, who completes the 9 trimesters successfully, is entitled to a Degree in Arts/Science/ Commerce, the University had a Break System barring students from moving from the third year to the fourth year, unless they clear all the subjects.