T V SREEKUMAR Vs. REGISTRAR ANNA UNIVERSITY

JUDGEMENT

(1.) THE petitioners in all these writ petitions applied for admission to B. E. /b. Tech. , Degree Course in the second respondent college, for the academic year 2002-2003. Out of the 17 students, who are the petitioners in this batch of 18 writ petitions (17 separate writ petitions and 1 common writ petition for 16 students), 12 hails from Kerala, 4 hails from Andhra Pradesh and 1 from Tamilnadu. The petitioner in W. P. No. 11112 of 2004 by name Anjith Mathew is reported to have died in an accident.

(2.) ALL the writ petitioners were admitted to the B. E. /b. Tech. , Degree Course by the second respondent college in various disciplines, under the quota reserved for S. C/s. Ts. After the students completed three semesters and were expecting to appear for the fourth semester examination scheduled to be held in April 2004, they were informed by the management that the University refused to issue hall tickets to them, as they were found ineligible for admission.

(3.) IMMEDIATELY the petitioners came up with the present batch of writ petitions, contending that they were admitted under the N. R. I quota and that they had no knowledge about any manipulation made by the management of the college, regarding their Community status and that therefore they cannot be penalised. Therefore they prayed for the issue of a Writ of Mandamus to direct the first respondent-University and the second respondent-College to allow them to complete their course, treating them as having been admitted under the N. R. I quota. One student (the petitioner in W. P. No. 13123 of 2004) caught hold of a communication dated 26. 3. 2004 of the first respondent-University, addressed to the College, pointing out that the Community Certificates produced by a group of students (whose names were mentioned in the Annexure to the letter) were not genuine. Therefore, that student prayed for quashing the said communication also. Similarly, the petitioners in some of these writ petitions joined together and also filed additional writ petition in W. P. No. 28545 of 2004, seeking a writ of prohibition, prohibiting the respondents from canceling or interfering with the admission/study of the B. E. /b. Tech. , Course pursued by the petitioners under respondents without a proper enquiry into any alleged irregularities in the admission and after giving them a proper notice and opportunity.