SEAHUJAHUNA Vs. THE BRANCH MANAGER,UCO BANK

JUDGEMENT

(1.) Heard both sides.

(2.) By consent, the main writ petition itself is taken up for final disposal.

(3.) According to the petitioner, she belongs to a backward class community and hails from a poor family. Her husband was working as a labour in Dubai and returned to India on 25.07.2016 (as informed by the Learned Counsel for the Petitioner before this Court). Her son Mohamed Rejas completed his +2 studies in Kendra Vidhyalaya Higher Secondary School, Sivagangai during the academic year 2014 -2015 and secured 82.87% and after school studies, his son participated in the joint entrance examination (Advanced 2015) conducted by the Indian Institute of Technology and he passed the said examination on merits. Later, he was sponsored to the Indian Institute of Crop Processing Technology, Thanjavur, as per allotment letter of the Central Seat Allocation Board. Based on that, he joined the college immediately.