E B SUNANDHA Vs. DEAN AGRICULTURE AND CHAIRMAN ADMISSIONS AGRICULTURAL COLLEGE AND RESEARCH INSTITUTION

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus, directing the respondent herein to allot a seat in B.Sc. (Agri) Course in Coimbatore Campus to the petitioner herein by effecting transfer from Madurai Campus. Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) BY consent of the parties, the writ petition is taken up for final hearing and disposal.

(3.) MR.N.Jothi, the learned counsel appearing on behalf of the respondent University, had submitted that the petitioner's daughter, E.B.Sunandha, had given an undertaking, dated 24.6.2009, stating that she was willing to join in the B.Sc. (Agri.) Course at the Agricultural College and Research Institute, Madurai. She had also stated that she would not claim for any other course at a later date and that she was fully aware that further change of course or campus would not be entertained. The undertaking had also been signed by her parent. In her application, dated 29.5.2009, for admission to Undergraduate Degree Programs, for the academic year 2009-2010, conducted by the Tamil Nadu Agricultural University, Coimbatore, she had declared that she would be willing to study in the campus to which she would be allotted. The learned counsel had also submitted that there is no vacancy in the Coimbatore Campus of the Tamil Nadu Agricultural University, as on date. The admissions for the B.Sc. (Agri.) Course are over and the classes for the said course have started. Therefore, the request of the petitioner cannot be considered.