NITHYA Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) By consent of parties, the main writ petition itself is taken up for final disposal.

(2.) The petitioner herein is a student of the Ethiraj College for Women, Madras for B.A. Corporate Secretaryship (Evening Class) Three Years Course from 1991-92 to 1993-94. For the final academic year, that is; 1993-94, she has completed. 55.75% of attendance. However, due to the fact that she was married on 18-10-1993 and shortly thereafter, she was conceived and as such she was suffering from morning sickness and was indisposed due to nausea throughout the day, she was not able to attend the college regularly. In the meantime, as the final year examination of three years course commenced on 8-4-1994, she approached the third respondent - the Principal, Ethiraj College for Women on 6-4-1994 to write the examinations. But, she was informed that her hall ticket was withheld. Aggrieved by the same, the petitioner has approached this Court for a writ of certiorarified mandamus to call for the records on the file of the third respondent pertaining to the letter dt. 6-4-1994 impugned in this writ petition and quash the same and consequently direct the respondents to permit the petitioner to sit for the examinations which was scheduled to commence from 8-4-1994.

(3.) The writ petitioner was permitted to write the examination by virtue of the interim order passed by this Court in W.M.P. No. 10043 of 1994. Accordingly, the third respondent issued the hall ticket to the petitioner. Subsequently, the petitioner appeared for the examinations but, however, her results have been withheld pending disposal of the writ petition.