BHAVNA.V Vs. THE REGISTRAR, ANNA UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus, directing the Respondents herein to permit the petitioner to apply for Review/Challenge in respect of the Petitioner's answer scripts relating to (a)Design of Structure II(AR 6501) (b)Theory of Design(AR 6003) (c)History of Architecture and Culture VI(AR 6502) in respect of the 5th Semester, bearing Registration No.311315251030 on payment of the necessary fees.

(2.) The learned counsel for the petitioner submitted that the petitioner is pursuing B.Arch course in MEASI Academy of Architecture, Chennai. As she did not satisfy with the revaluation of the answer scripts for the three subjects as referred to above, she tried to make an application for review/challenge of the same through on-line, to the University authorities, however, her attempt failed, due to closure of website by the time. Even the representation dated 02.03.2018 submitted by the petitioner in this regard, did not find any response. Hence, this writ petition.

(3.) Today, when the matter came up for hearing, the learned standing counsel for the respondents produced a written communication dated 08.03.2018 sent by the second respondent to him, wherein, it has been stated as follows: