P KANIMOZHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr. K. N. Thampi, the learned counsel appearing for the petitioner and Mr. V. Manoharan, the learned Government Advocate appearing for respondents 1, 3 and 4 and Ms. A. L. Ganthimathi, the learned counsel appearing for the 2nd respondent.

(2.) IT is seen from the prayer in the writ petition that the petitioner has sought for a writ of mandamus from this Court, to direct the respondents to consider the petitioner for selection of candidates for admission to the Post Graduate Course in the 2nd respondent University for the academic year 1999-2000.

(3.) IT is submitted by the learned counsel appearing for the petitioner that in spite of the fact that he had written a letter to the petitioner to know the latest position in the matter, he has not got a reply from the petitioner.