MANISH KISHORE Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) IN W.P.No,6604 of 2009: Petition filed under Article 226 of the Constitution of India seekINg for a writ of Mandamus directINg the respondents to issue the INdividual mark sheets, consolidated mark sheets and provisional certificate relatINg to the Registration No,42302106011 to the petitioner. Prayer IN W.P.No,6605 of 2009: Petition filed under Article 226 of the Constitution of India seekINg for a writ of Mandamus directINg the respondents to issue the INdividual mark sheets, consolidated mark sheets and provisional certificate relatINg to the Registration No,42302106021 to the petitioner.) These writ petitions have been filed by the petitioners prayINg for a writ of mandamus to direct the respondents to issue the INdividual mark sheets, consolidated mark sheets and the provisional certificates, relatINg to the Registration No,42302106011(Manish Kishore), 42302106021(Surej salim kumar), respectively, to the petitioners.

(2.) LEARNED counsel appearing on behalf of the respondents would submit that an enquiry committee has been constituted to enquire into the matter of alleged tampering of the university records, during the November- December, 2007, examinations of the E.C.E. Course, conducted by the first respondent.