MINOR V. AKSHIYA Vs. TAMIL NADU AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) THE petitioner has come up with the above writ petition seeking a mandamus to direct the first respondent to instruct the second respondent to grant admission to her to B.Sc. Agriculture course under the management quota, without insisting on the on -line application form.

(2.) HEARD Mr. C. Mahendran, learned counsel for the petitioner, Mr. Abdul Saleem, learned counsel for the first respondent -University and Mr. D. Balaraman, learned counsel for the second respondent -College.

(3.) THERE is also an object behind the said prescription. The object is that at times, unqualified students are admitted under the management quota and while granting approval, the University faces lot of pressure. Sometimes the disqualification of candidates is also overlooked by the University. Therefore, the self -financing colleges are obliged to follow the new rule of procedure for admission as per the Academic Council's decision dated 6.4.2013. This is insofar as the law on the point is concerned.