ARUNSALAM RAJENTHIRAN Vs. THE DEAN

JUDGEMENT

(1.) As the issue involved in both the writ petitions is one and the same, they have been taken up together and disposed of by a common order. The petitioner in W.P.No.35613 of 2015 is admittedly a Srilankan national and petitioner in W.P.No.1 of 2013 is his father. For the sake of convenience, the parties are referred to as arrayed in W.P.No.1 of 2013.

(2.) By following due procedure, the application of the petitioner's son was taken up for scrutiny and on verification he was duly admitted under the direct admission to the students abroad (DASA Scheme) in the College of the 3rd respondent for the B.Tech (Civil Engineering) course. This was done so on 24.7.2010 through the admission made. The petitioner's son continued his studies and completed four semesters. On 24.12.2012, the 3rd respondent passed an order without notice to the petitioner terminating the admission made. At that point of time, the petitioner has completed the 3rd year. The said order was passed on the ground that the enquiry by the 2nd respondent reveals that admission has been made without the requisite qualification. It appears that the requisite qualification is 60% of marks, which the petitioner admittedly did not secure. Challenging the Order dated 24.12.2012, the petitioner - father filed W.P.No.1 of 2013. The copy of the order dated 24.12.2012 is marked to the petitioner, who was residing in Chennai. Thus, the writ petition in W.P.No.1 of 2013 was filed by the petitioner in Chennai. On 2.1.2013 this Court was pleased to stay the order dated 24.12.2012. Thereafter, on 4.1.2013, while complying with the order passed by this Court dated 2.1.2013, the 3rd respondent has stated that the Order dated 24.12.2012 has become invalid and redundant.

(3.) The petitioner's son completed his course and in pursuant to the same, provisional certificate was issued by the 3rd respondent. However, due to the pendency of the writ petition in W.P.No.1 of 2013 the petitioner's son was not issued with the consolidated marks and the Degree Certificate. Therefore, the petitioner's son has filed the Second Writ Petition in W.P.No.35613 of 2015 seeking a writ of mandamus directing respondent No.3 in W.P.No.1 of 2013 to issue the degree certificate.