ARIGNAR ANNA TEACHER TRAINING INSTITUTE ANNA EDUCATIONAL SOCIETY Vs. DIRECTOR OF GOVERNMENT EXAMINATIONS COLLEGE ROAD

JUDGEMENT

(1.) THE relief sought for in the writ petition is for a direction to the first respondent to issue hall tickets to the 18 students of the petitioner institution and permit them to write their examinations for the academic year 2007-2008, which was scheduled to commence from 26.6.2008.

(2.) HAVING regard to the fact that the relief sought for in the writ petition has become infructuous, no further orders are required to be passed. Hence, this writ petition is closed as infructuous.