G MEGANATHAN Vs. SYNDICATE, ANNA UNIVERSITY

JUDGEMENT

(1.) The petitioner has come forward with the above Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the impugned order passed by the fourth respondent herein in his Memo No.CEG/COE/C25/2017-52104, dated 03.01.2018 and quash the same and consequently issue a direction directing the respondents herein to allow the petitioner to appear for the examination papers 1.P-MA1-26 Mathematics, 2.MA3-03 Mathematics-III and 3. MA5-10 Numerical Methods to be conducted in August 2018.

(2.) According to the petitioner, by the impugned communication dated 03.01.2018, the petitioner did not satisfy the requirements and he should have been permitted to write the re-examination. The case of the petitioner is that he joined Anna University in the year 1994-1995 and completed 1998 and cleared all papers except three. He was unable to complete the said three papers due to unforeseen circumstances.On 211.2017, there was a Press Release wherein the Anna University has granted one time permission to students who have not appeared for the examination, but however, the upper limit was fixed as students joined after 2000. When the petitioner requested that he may be permitted to write the examination and clear the arrears, the same was rejected. If the petitioner is permitted, he would have the moral satisfaction of having cleared the B.E Degree.

(3.) The respondents have filed detailed counter affidavit wherein it has been stated that the petitioner was a part-time student and Regulation 3 of the year 1992 is applicable to him, which reads as follows: