G MEGANATHAN Vs. SYNDICATE ANNA UNIVERSITY

JUDGEMENT

(1.) Calling in question the order dated 12.4.2018 passed by the learned Single Judge in W.P.No.6601 of 2018, the unsuccessful petitioner has filed this writ appeal.

(2.) According to the appellant, he joined the Anna University to pursue B.E. (Part-time Civil Engineering) for the academic session 1994-1998 and he had cleared all the papers, except three papers, i.e., (i) P.MA1-26 Mathematics; (ii) MA3-03 Mathematics-III, and (iii) MA5-10 Numerical Methods. The appellant states that due to family circumstances and on account of the fact that his place of work is at a different location, he could not clear the above three papers within the time stipulated by the Anna University.

(3.) It is the case of the appellant that even though a notification was issued in November, 2017, he had been denied an opportunity to appear for the examinations. Therefore, on 19.12.2017, he had submitted an application to the respondent University seeking permission to write the examination for the above said three subjects to enable him to obtain his Engineering Degree.