REGISTRAR ANNA UNIVERSITY Vs. R AJAY

JUDGEMENT

(1.) The Anna University has filed this writ appeal challenging the interim order passed by the learned single Judge in W.P(MD)No.15420 of 2018, dated 30.07.2018.

(2.) It appears that the first respondent student, who lacks in attendance was not allowed to attend the 4th semester examinations. Hence, he filed W.P(MD)No.9632 of 2018, wherein interim direction was given, directing the respondents to issue hall ticket to the student and also publish the results for said examinations. The said writ petition is still pending.

(3.) It is stated that fifth semester classes were commenced on 04.07.2017. But, the first respondent student was not allowed to attend the classes. Though he sent a representation, it was not considered by the University. Therefore, he filed the present writ petition in W.P(MD)No.15420 of 2018, wherein he prayed for interim direction seeking permission to attend the classes in the 5th semester, subject to the result of the writ petition.