T S RAJARAM Vs. BHARATHIDASAN UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed to call for the records pertaining to the order of second Respondent in Reference No. UG/Engg./ENQ/Nov.2006 dated 15.11.2006, quash the same and consequently direct the second Respondent to return the original certificates viz., (i) Degree certificate, S. No. 213974 dated 02.09.2003, (ii) Provisional certificate F. No. 6261, and (iii) Consolidated Mark Statement, F. No. 0249366, 0249367 to the Petitioner.

(2.) Heard Mr. R. Viduthalai, learned senior counsel for the Petitioner and also Mr. K. Srinivasan, learned Counsel for the Respondents 1 and 2.

(3.) The epitome and long and short of the case of the Petitioner as stood exposited from the averments in the affidavit accompanying the writ petition as well as from the submissions made by the learned Counsel for the Petitioner would run thus: