A ANBUKANI AND M MAHENDRAN Vs. SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT; VICE CHANCELLOR TAMIL NADU DR AMBEDKAR LAW UNIVERSITY; REGISTRAR IN-CHARGE TAMIL NADU DR AMBEDKAR LAW UNIVERSITY AND COORDINATOR 3 YEAR LAW DEGREE COURSE TAMIL NADU DR AMBEDKAR LAW UNIVERSITY

JUDGEMENT

(1.) The petitioner in W.P. No. 30834 of 2005 studied in Government Higher Secondary School, Kulasekharam and passed in the Higher Secondary examination held in March 1997. She joined the course of D.M.L.T. (Diploma in Medical Lab Technician) in Rose Para Medical Institute in July 1997 and studied for three months. Since she was unable to pay the fees for the course due to her poor financial position, she discontinued the course. Her father has been suffering from wheezing and is having ulcer problem. Her elder brother is a stone-cutter in a quarry in Kanyakumari District. Her mother was a T.B. patient and she died on 31.12.1996 as her father was unable to give her proper medical treatment in view of his limited resources. She was forced to seek employment to support her father, on a monthly salary of Rs. 500/- as Assistant in a honey purification center at Attoor. She worked there for eight months and then, in a hospital, to supplement her family income.

(2.) Under these circumstances, she applied for B.Sc. (Maths) in Madurai Kamaraj University through Correspondence Course. She completed the first year and she could not pay the fees and therefore, she had to discontinue the course. At that time, her younger brother was studying B.Sc. (Maths) in Scott Christian College, Nagercoil. As she had to meet the educational. expenses of her younger brother, she sacrificed her studies by discontinuing her course of B.Sc. (Maths). Later, she joined B.A. (History) in Annamalai University, Distance Education Centre, in August 2002. She suffered for her very livelihood but still, she managed to write her second year B.A. (History) examination. She had passed her first year examination and in the second year, she had passed all the subjects except but one. The first and second year marks have been furnished by Annamalai University. Thereafter, she wrote the final year examination held in May 2005 along with one arrear paper pertaining to the second year. Thus, she has completed her B.A. (History) course in Annamalai University.

(3.) The petitioner further submits that she had applied for B.L. (3 year course) entrance examination conducted by the Tamil Nadu Dr. Ambedkar Law University and in the Prospectus, it has been stated that those who have appeared for the final year examination for the degree course in the year 2005 and awaiting results, may also apply for the B.L. degree course. She had received the Hall Ticket bearing No. 350812 from the third respondent. herein and had written the entrance examination at the Sathakkathulla Appa College in Tirunelveli on 114.08.2005. The results were published on 25th August 2005. She secured 45,750% at the Entrance examination. Later on, she had been asked to come for counseling and the counseling letter was sent to her on 05.09.2005 for the O.C. (open competition) category to be held on 19.09.2005, the first day of counseling for B.L. (3 years) course, as she secured high marks and her overall rank is 139 in O.C. In view of this ranking position, she was sure to get admission in the Government Law College, Tirunelveli. She appeared for counseling on 19.09.2005 in time. She was called and she was furnished with the form for counseling and was asked to fill up the form and she duly filled up the form and was awaiting her turn to come. She was called for verification of the original documents and she produced the following documents.