K. JAYARAMAN Vs. REGISTRAR

JUDGEMENT

(1.) This petition has been filed, seeking to direct the 2nd respondent to provide the petitioner an opportunity to defend himself through an advocate of his choice in the department proceedings before the 2nd respondent, which is conducted, pursuant of the proceedings of the 1st respondent in Ref.No. 03774/H4/2014 dated 16.11.2016.

(2.) Heard the learned counsel for the petitioner and on consent, this writ petition is taken up for final disposal at the stage of admission itself.

(3.) The facts leading to filing of this writ petition are as under: