G SELLADURAI Vs. REGISTRAR

JUDGEMENT

(1.) A student seeking admission to Law College has waged several legal battles in Courts of law.

(2.) THE petitioner was an Under Graduate Student of Annamalai University and he had appeared in the final year examination of B. A. , course for the year 2004. Tamil Nadu Dr. Ambedkar Law University, Respondent No. 1, had issued prospectus for admission to 2004-05 Academic year. In the Advertisement it was also indicated that those students who had appeared at the degree examination and were awaiting results may also apply for admission. Accordingly, the petitioner appeared at the entrance examination for admission to III Year B. L. Degree course. On the basis of the marks obtained by him at the entrance examination, the petitioner was called for Counselling between 1. 9. 2004 and 4. 9. 2004 and he participated on 2. 9. 2004. Unfortunately, however, by then the results of B. A. , examination of Annamalai University were yet to be published, and therefore, the petitioner was not in a position to produce his Pass Certificate. The petitioner had however produced a Certificate issued by the Joint Controller of Examinations, Annamalai University indicating that he had appeared in the examinations conducted in May 2004 and the results were "likely to be published shortly". However, the first respondent University did not admit the petitioner as he had not passed B. A. , by then. Subsequently, the petitioner filed W. P. No. 25977 of 2004, which was disposed of on 13. 9. 2004 on following terms: -

(3.) ON the basis of the order passed by the High Court, the petitioner again filed a representation dated 23. 9. 2004. Such representation was rejected on 28. 9. 2004 by indicating that without proof of eligibility on the scheduled counselling date, the claim for selection now cannot be considered. Subsequently, after the results of Annamalai University were declared and the petitioner had passed B. A. , he filed a further representation dated 17. 11. 2004 which having been remained unanswered, the present writ petition has been filed.