K SHIRISHA RAJU Vs. REGISTRAR ANNA UNIVERSITY

JUDGEMENT

(1.) THE short point involved in this writ petition is, whether the 1st respondent is to be directed to issue degree certificate to the petitioner, having completed the course of Electrical and Electronics Engineering.

(2.) THE facts necessary for disposal of the writ petition are that the petitioner has joined the College of the 2nd respondent for pursuing her Engineering degree. According to the petitioner, she belongs to the State of Andhra Pradesh and she has studied the qualifying examination from Narayana Junior College in Andhra and she belongs to Forward Community.

(3.) WHEN the 2nd respondent conducted counselling in the State of Andhra Pradesh, the petitioner offered herself as a candidate to study in the 2nd respondent Engineering College in Tamil Nadu and offered to be admitted under the N. R. I. quota. According to the petitioner, the 2nd respondent accepted to take her under the N. R. I. quota and got her admitted into the first year Engineering course and collected necessary fees. While she is studying in first year, the 1st respondent sent a communication on 21. 07. 2004, wherein it is stated that her admission in the college is on the basis of the bogus Community certificate. Therefore, she was directed to appear before the Enquiry Committee at 3. 00 PM on 27. 07. 2004 at the Academic Council Hall, Anna University. According to the petitioner, she has no knowledge about the bogus certificate and she is denying the allegation.