G GOPINATH Vs. NATIONAL INSTITUTE OF TECHNOLOGY; DIRECTOR, CENTRAL COUNSELLING BOARD; REVENUE DIVISIONAL OFFICER, DHARMAPURI AND ORS

JUDGEMENT

(1.) With consent, the writ petitions are taken up for final disposal. The petitioner being one and the same person in both the writ petitions and the issue involved in both the writ petitions being intertwined, they are considered and decided by this common order.

(2.) W.P. No.2723 of 2013 is filed seeking a writ of mandamus directing the respondents to permit the petitioner to continue to pursue B.Tech. (Instrumentation and Control Engineering) in the first respondent college, till orders are passed by the third respondent, as per the direction issued by this Court in W.P. No.14630 of 2011 vide order dated 25 June 2012.

(3.) The facts, in brief, leading to the filing of the instant writ petition are that the petitioner made an application before the second respondent for admission to I year B. Tech. (Instrumentation and Control Engineering) course. He was selected by the second respondent and was allotted the first respondent-college under ST quota. However, the second respondent insisted the petitioner to produce community certificate at the time of allotment. Feeling aggrieved, the petitioner filed a writ petition being W.P.No.23224 of 2011 before the Karnataka High Court, seeking a direction to the respondents therein to permit him to join the first respondent college, subject to production of all original testimonials, except the community certificate. The Karnataka High Court, vide interim order dated 29 June 2011, admitted the writ petition and directed the first respondent-college to admit the petitioner, subject to production of community certificate within three months. By virtue of the said order, the petitioner was admitted to the course in 2011 by the first respondent-college. The interim order granted by the Karnataka High Court was extended till 27 August 2012 on which date, eventually, the writ petition was dismissed on the ground that only the Madras High Court has got the territorial jurisdiction to consider the case, inasmuch the cause of action had arisen only in the State of Tamil Nadu. Hence, the present writ petition for the aforestated relief.