(1.) How liquor plays havoc in the lives of the people is clearly exhibited in this case and this Court should blame only the policy makers, who lifted the prohibition which was imposed in Tamil Nadu during the year 1938 by the then premier of Madras President Mr.Rajagopalachari. There are many cases of untimely death of persons leaving their families in lurch, due to consumption of alcohol throughout Tamil Nadu. Though, there are exemption to liquor in some states like Bihar, Gujarat and in north eastern states, the consumption of alcohol in Tamil Nadu is stated to be more than other states. It is not only confined to adults, but also get extended its canticles, even to the students spoiling their education and consequently their lives.
(2.) Here is a case in which the petitioner who is a first generation college student has become victim due to consumption of alcohol. The petitioner is an Engineering student, who has completed third year Electrical and Electronics Engineering in the second respondent/Tamil Nadu College of Engineering, Coimbatore. The petitioner was not permitted to write the VI semester examination due to lack of adequate attendance as he was under suspension due to consumption of alcohol during the college hours. Consequently, he was directed to redo the VI semester. Such order is being challenged before this Court.
(3.) Ms.S.P.Arthi, learned counsel appearing for the petitioner would submit that with malafide intention, the management suspended the petitioner with false allegations and was not allowed to attend the classes and due to which the petitioner could not have sufficient attendance to write the VI semester. In view of that she would submit that the impugned order directing the petitioner to redo the VI semester is illegal and unwarranted.