V V S DWARAKANATH Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, the learned counsel for the Anna University and the learned counsel for the second respondent institution.

(2.) THE petitioner got admission in the second respondent institution, which is a self financing college in the first year B. E. Mechanical Engineering for the academic year 2007-2008 under NRI quota. It is seen that he has also deposited a sum of US $ 1000 to the second respondent college as development charges. However, under the impugned order, the first respondent has rejected the claim of the petitioner to be considered under the second respondent college for admission under NRI quota on the basis that the sponsor has not come within the relationship prescribed by the Anna University in the application, especially in Paragraph No. 14 of the application. The case of the petitioner is that the sponsor is a person, who is stated as if the petitioner's mother and the sponsor's mother are cousins and therefore, as per the stipulation by the University, he is not eligible for consideration under NRI quota. The fact remains that he has not been admitted in the first year in 2007-2008. However, there has been an interim direction in this writ petition permitting the petitioner to write the first year examination, without prejudice and subject to the result of the writ petition.

(3.) ON hearing the first respondent university, it is clear that the petitioner as such is not eligible for admission on the basis of NRI quota, based on his own application which he has filed and submitted to the University. However, it is submitted by the learned counsel for the first respondent that the petitioner would be eligible for admission as person belonging to Forward Community for the academic year 2008-2009, since the petitioner has got 55. 7%, he can be directed to be considered for admission in the second respondent college. He would also submit that the last date for admission in the private colleges was 21. 09. 2008.