(1.) MANONMANIAM Sundaranar University, Tirunelveli, during the year 2010, proposed to extend the activities of the Directorate of Distance and Continuing Education to non -resident Indians residing/working in the UAE. The petitioner had agreed to co -operate with the University for the extension of Distance Education programme offered through the Directorate of Distance and Continuing Education in Ras A1 Khaimah, UAE. The petitioner was then running a centre in UAE known as Science Information Technology Centre. In this regard, an agreement was entered into between Manonmaniam Sundaranar University and the petitioner on 11.06.2010, by which the University authorised the petitioner to conduct classes and programmes offered by Manonmaniam Sundaranar University under Distance Mode through its Directorate of Distance and Continuing Education. The University authorised the petitioner to admit students for B.Com, B.B.A and B.C.A courses.
(2.) DURING the Academic Year 2010 -2011, accordingly the petitioner admitted three students, by name, Eva, Amal and Sayooj in B.Com, B.B.A and B.C.A courses respectively. For the next Academic year, the petitioner admitted the following 17 students in the courses as detailed below: - <FRM>JUDGEMENT_1009_TLMAD0_2014.htm</FRM>
(3.) IN those circumstances, the petitioner filed the present Writ Petition seeking a direction to the respondents to permit the above 20 students to write their examinations for the year 2011 -2012.