ARJUN COLLEGE OF TECHNOLOGY Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) All these writ petitions are for similar reliefs and, as such, are taken up and disposed of by this common order.

(2.) When the matter came up for hearing, it is submitted by the Learned Counsel for the petitioners that in identical matters, orders were passed by this Court W.P.No.35 of 2025 etc. Aggrieved thereby, the respondent University also filed W.A.No.2514 of 2025 and the Division Bench also confirmed the order passed in the writ petitions and dismissed the appeals.

(3.) As a matter of fact, the respondent University also filed S.L.P.No.29146 of 2025 and the same was also dismissed. As such, it can be seen that these matters are also to be allowed on the same terms as in the order passed in Writ Petition No.35 of 2025. The relevant portion of the order passed in W.P.No.35 of 2025 etc., is extracted hereunder: