THIRUVALLUVAR UNIVERSITY Vs. G K COLLEGE OF EDUCATION

JUDGEMENT

(1.) THE present appeal is directed against the Judgment of the learned Single Judge in W.P.No,28615 of 2008, wherein the learned Single Judge has directed the present appellant to permit 100 students of the present respondent Institution of 2007-2008 batch to appear for the B.Ed. arrears examination subject to the result of the Special Leave Petition No,6824 of 2007, pending before the Honourable Supreme Court.

(2.) THE writ petition was filed by the present respondent No.1 on the following allegations:-

(3.) ON the aforesaid basis, the learned Single Judge has issued the following direction: