S. FELIX Vs. CONTROLLER OF EXAMINATION

JUDGEMENT

(1.) THE petitioner has come forward with this writ petition to get a qualification, not education. Qualification is different from Education. A person who is qualified may not be educated. An educated person need not be qualified.

(2.) THE case of the petitioner is that he joined the five year integrated law course in Madras University through Dr. Ambedkar Government Law College, Chennai in 1993; the registration number is 5930267; he duly pursued the course and appeared for the examination; after completion of the course in 1998, he had some arrears. It is the further case of the petitioner that in order to help his father in the business, as there was no person to accompany him in running the said business, he was looking after the business and therefore, he could not write the examination and pass all the subjects. Further, according to him, due to the sudden demise of his father, he had the burden of taking care of his family members and hence he could not write the examination. Now, according to the petitioner, his family members are well settled and he wanted to appear for the examination and he is genuinely interested in completing the law degree to carry on the noble legal profession. Further, according to the petitioner, when he approached the 3rd respondent to appear in the forth coming examination to complete the law degree, he was informed by the University of Madras that the University of Madras is no longer conducting the examination for Law degree and the entire process of exams for Law degree courses have been taken over by the Tamil Nadu Dr. Ambedkar Law University. Thereafter, when the petitioner approached the respondents 1 and 2 and enquired about the procedure to appear for the examination, he was informed that the entire records pertaining to his law degree were with the University of Madras and they have no clue about that and without any records and scrutinizing the same, they are help less. Again, the petitioner made a representation on 22.03.2013 to the respondents herein requesting permission to appear for the examination in the remaining subjects and complete the law degree course. Since there was no response, he has come forward with this writ petition.

(3.) THE learned counsel appearing for the University of Madras submitted that they are no longer conducting the said course and the entire process of examination of the law degree course have been taken over subsequently by the Tamil Nadu Dr. Ambedkar Law University. She further submitted that they are willing to forward the available records with them to the Tamil Nadu Dr. Ambedkar Law University and the University of Madras has no say in this matter.