VIJAYARAGAVAN K (MINOR) Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed praying to issue a Writ of Certiorarified Mandamus calling for records relating to communication dated 19.09.2019 of the 5th respondent and quash the same and consequently direct the 5th respondent to permit the petitioner to continue and complete his B. Sc (Hons)Agriculture course.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader(P) appearing for respondents 1 to 3 and 5 and the learned standing counsel appearing for the 4th respondent.

(3.) The petitioner herein applied for B. Sc (Hons) Agriculture course in the 5th respondent-Institute, which is affiliated to the fourth respondent-University. He was allotted a seat by the CENTAC which is the nodal agency for regulating the admission.