A MANIRATHINAM Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) THIS Writ Petition has been filed praying for the issuance of a Writ of Mandamus to direct the respondents to permit the petitioner to write the examination of the B.E. (Mechanical) Course conducted by the 1st respondent University, from 21.1.2009.

(2.) THE petitioner has stated that he had joined the first year B.E. (Mechanical) Course in the 3rd respondent college, under the N.R.I. quota. THE petitioner had submitted all the necessary documents, as required by the respondents, before joining the course, under the NRI quota, except the Embassy Certificate, which has to be issued by the High Commissioner of India at London. Due to the non-submission of the said certificate, the 1st respondent had refused to issue the hall ticket to the petitioner for the examination, since his admission had not been approved.

(3.) IN view of the submissions made by the learned counsels appearing for the petitioner, as well as the respondents 1 and 2, the petitioner is permitted to submit the Embassy Certificate obtained by him from the High Commissioner of INdia at London to the 1st respondent, within a period of one week from to-day and on submission of the said Certificate, the 1st respondent is to consider and pass appropriate orders thereon, with regard to the granting of the approval of the admission of the petitioner in the 3rd respondent college and for the publication of the results of the first year first Semester Examination of the B.E. (Mechanical) Course, written by the petitioner, pursuant to the order passed by this Court on 20.1.2009, within a period of two weeks thereafter.