A BALAKUMAR Vs. DIRECTOR OF TECHNICAL EDUCATION

JUDGEMENT

(1.) THE appellant/petitioner has preferred the writ petition for direction on respondents 1 and 2 to issue provisional eligibility certificate for his admission under Lateral Entry Scheme in the 2nd year ECE course in the 3rd respondent college on production of necessary certificate.

(2.) THE petitioner got admitted in the 3rd respondent college in the 2nd year B.E. course under the Lateral Entry Scheme against a NRI quote after completing his Diploma in Electrical and Communication Engineering course in October, 2006. As per procedure, he was to obtain a provisional eligibility certificate from the Anna University and in turn the Director of Technical Education, Government of Tamil Nadu has to approve the same. As per instruction issued for the affiliated colleges by the Anna University a person gets admission under the NRI quota, the following certificates are to be produced along with application form, viz.,

(3.) WE have heard the learned counsel for the parties and noticed the rival contentions. WE have also gone through the admission procedure pursuant to which the petitioner was granted admission.