S CHATTANATHA KARAYALAR COLLEGE OF ARTS AND SCIENCES Vs. CONTROLLER OF EXAMINATIONS MANONMANIAM SUNDARANAR UNIVERSITY

JUDGEMENT

(1.) IN this writ petition, a College at Tenkasi has sought for a writ of Certiorari to quash the proceedings of the University dated 18. 10. 2002. The proceedings have been issued by the Controller of examinations and the order relates to certain directions to the petitioner College in the matter of public examinations to be conducted by the College during November, 2002.

(2.) IN as much as the impugned directions relate only to the conduct of the examinations in 2002, the prayer for the issuance of a writ does not survive for consideration as on date and hence, the writ petition is liable to be dismissed as infructuous. However, it is the contempt petition which had been filed subsequently, which requires to be dealt with and disposed of on merits. IN the said circumstances, I would refer to the pleadings and contentions in the main writ petition only to the extent that may be necessary for the disposal of the contempt petition.

(3.) IN the said background, examinations of the Academic year 2002-2003 were scheduled to be conducted on 24. 4. 2002. The practical examinations were held from 15. 3. 2002 to 6. 4. 2002. While so, on 22. 3. 2002, the respondent had sent a communication changing the university centre from the petitioner college to Manjammal Government Higher Secondary School, Tenkasi. The petitioner had filed a writ petition as against the said order and as a result of the dismissal of the petition for stay, W. A. No. 1438 of 2002 was filed. However, when the appeal came up for hearing on 14. 5. 2002, as all the examinations were over, the appeal was disposed of.