J CHELLADURAI Vs. MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) THE petitioner is the Correspondent of Jeyaraj Chelladurai College, Periyakulam and in this writ petition, the challenge is to the order dated 7/2/2006 passed by the Registrar of the respondent Madurai Kamaraj University demanding a sum of Rs. 1,02,099/- towards the expenses incurred for conduct of examinations held in the petitioner College during November 2004 and particularly April 2005. They were also warned by the same order that if the amounts are not paid, the Management will not be permitted to admit students for the academic year 2006-07.

(2.) IN that writ petition, notice was ordered on 10. 3. 2006 and was formally admitted on 10. 4. 2006. Even though an interim stay was sought for in W. P. M. P. (MD) No. 2554 of 2006 to stay the proceedings and direction was sought for in W. P. M. P. (MD) No. 2555 of 2006 to conduct examination, only notice was ordered initially and when the matter was admitted on 10. 4. 2006 this Court directed the petitioner to pay a sum of Rs. 50,000/- towards the claim made by the respondent University and on that condition, interim stay was granted. It is now stated that the amount has been paid already.

(3.) I have heard the arguments of Mr. M. Vaidyalingam, learned counsel appearing for the petitioner and Mr. R. Janakiramulu, learned counsel for the respondent and have perused the records.