STATE OF TAMIL NADU Vs. B JAGANNATH

JUDGEMENT

(1.) THIS appeal is directed against the order of the learned Single Judge in W. P. No. 27080/2007, directing the authorities concerned to consider the application, if given by the respondents 1 and 2 [petitioners in the Writ Petition], to extend financial assistance, for their participation in ICC Moot Competition held in the month of October 2007 in New York, USA.

(2.) ACCORDING to the respondents 1 and 2, they were studying in Dr. Ambedkar Government Law College for the academic year 2003-04 up to 2005-06 and thereafter, they were shifted to Dr. Ambedkar Law University. On previous occasions, while they were studying in Dr. Ambedkar Government Law College, they have participated in ICC Moot Competitions held outside India i. e. at Vienna and Hong Kong and were given financial assistance by the Government. After they were shifted to Dr. Ambedkar Law University, they were deprived of the said benefits and the privileges enjoyed by the students who studied in Government Law College, Chennai and thus they were treated differently. Pursuant to the circular issued by the School of Excellence in Law, inviting participants, the respondents 1 and 2 participated in the selection conducted on 18. 06. 2007. On 13. 07. 2007, a bonafide certificate, stating that the 1st respondent has studied IV year BABL Honors Degree and is about to join V year, was issued. But, however, the Director, School of Excellence in Law did not issue proper bonafide certificates to both the students which deprived them from getting financial assistance from the Government.

(3.) IN the counter affidavit filed by the fifth respondent, Registrar, Tamil Nadu Dr. Ambedkar Law University, it was submitted that a circular was issued by the School of Excellence in Law dated 14. 06. 2007 inviting willing students for participation in the ICC Moot Competition which was scheduled to be held at New York in the month of October, 2007. Selection was to be held at 2. 00 p. m. on 18. 06. 2007 in School of Excellence in Law. Though the respondents 1 and 2 gave their names, they did not participate in the selection and hence, the Director, School of Excellence in Law could not suggest any names for the said Moot Court Competition. As the respondents 1 and 2 participated in the said competition on their own volition, not as representatives of School of Excellence in Law, financial assistance by the Government could not be extended to them.