G. KARTHIK Vs. THE REGISTRAR, ANNA UNIVERSITY

JUDGEMENT

(1.) BY consent of the learned counsel on either side, the writ petitions are taken up for final disposal.

(2.) HEARD Mr.V.T.Gopalan, learned Senior Counsel appearing for the petitioner and Mr.L.P.Shanmuga Sundaram, learned Standing Counsel appearing for respondent University.

(3.) BY virtue of the aforesaid orders passed by the respondent the petitioner was directed to return the certificates within a period of fifteen days, so as to implement the decision of the Committee constituted by the respondent University which recommended for cancellation of result. The very same impugned order was the subject matter of challenge in W.P.No. 29794 of 2014 and this Court after hearing the learned counsel for the petitioner as well as the learned Special Government Pleader for the respondent University allowed the Writ Petition and the operative portion of the order reads as follows: