A.MANIKANDAN Vs. PRINCIPAL

JUDGEMENT

(1.) Mr.S.Ramakrishnan, learned counsel on record for writ petitioner, Mr.R.Manickam, learned counsel for first respondent and Mr.K.Mu.Muthu, learned Additional Government Pleader on behalf of second respondent are before this Court.

(2.) To be noted, third respondent namely Registrar, Anna University, Chennai was impleaded suo motu by this Court by order dated 23.10.2019, as this Court was informed that first respondent is an Engineering College and as it is not the case now, as first respondent is a Polytechnic, this Court is informed that third respondent has no role and therefore, third respondent is deleted from array of parties.

(3.) In the above scenario, with consent of aforementioned counsel ie., counsel for writ petitioner, counsel for first respondent / Polytechnic and State Counsel for second respondent / Additional Government Pleader, main writ petition is taken up, heard out and is being disposed of.