THENNARASU Vs. DIRECTOR OF COLLEGE EDUCATION AND ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to quash the impugned order dated 15.03.2015 of the third respondent with a consequential direction to the third respondent to allow the petitioner to attend remaining college days of IIIrd year B.A. Economics 6th Semester. The case of the petitioner in nutshell is as follows:

(2.) The third respondent has filed a detailed counter, stating as under:

(3.) I have heard the learned counsel on either side and perused the material documents available on record.