J PRASANNA DEVI Vs. PRINCIPAL GOVERNMENT LAW COLLEGE

JUDGEMENT

(1.) W.P.No.38985 of 2005: The writ petition has been filed praying for the issuance of a Writ of Mandamus to direct the respondents to permit the petitioner to appear in the second year B.G.L.Semester examinations scheduled to commence on 02.12.2005 and to value the papers and to declare the results. W.P.No.2853 of 2006: The Writ Petition has been filed praying for the issuance of a Writ of Mandamus to direct the respondents to admit the petitioner and to permit her to attend the classes in the second year Law Course in Government Law College, Tirunelveli.

(2.) SINCE both the writ petitions have arisen under the same facts and circumstances, a common order is passed.

(3.) IT is stated by the petitioner that she had submitted a Medical Certificate and had also paid the examination fees, while submitting the application form for the semester examinations. IT is further stated by the petitioner that she had made a representation to the Principal, Government Law College, Tirunelveli, the first respondent in the present writ petition, on 05.08.2005, to transfer the petitioner to Dr.Ambedhkar Government Law College , Chennai. The petitioner had submitted a representation, on 28.11.2005, along with the Medical Certificate, requesting for permission to write the examinations. However, the respondents had not issued the hall ticket to the petitioner to write the second year B.G.L. Course examinations that was scheduled to commence from 02.12.2005. Hence, the present writ petition.