B CHENGAI SIVAM Vs. DIRECTOR OF TECHNICAL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THIS writ petition has been filed praying for a Writ of Mandamus to direct the first respondent to issue the consolidated mark statement, Diploma Certificate, Course Completion Certificate and the Conduct Certificate to the petitioner.

(3.) NO counter affidavit has been filed on behalf of the respondents. However, the learned counsel appearing on behalf of the respondents had submitted, based on the instructions received from the respondents, that the genuineness of the Community Certificate produced by the petitioner at the time of his admission to the Diploma in Electrical and Electronic Engineering, in the second respondent College, had not been duly verified by the Committee constituted for the said purpose. Unless the procedure is completed the certificates sought for by the petitioner could not be issued.