M.VENMANI Vs. THE DIRECTOR OF LEGAL STUDIES

JUDGEMENT

(1.) The petitioner has come up with the present writ petition, seeking a direction to the respondents to issue persons studied in Tamil Medium (PSTM) Certificate to the Petitioner.

(2.) By consent of both parties the writ petition is taken up for final disposal at the stage of admission itself.

(3.) The case of the petitioner is that she is an Advocate, practising in Madras High Court and she studied five years Law Course at Government Law College, Madurai, from 2003 to 2008 and completed it on 14.08.2008.