M.MANJUREKAR Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal.

(2.) This writ petition has been filed to quash the impugned order passed by the 2nd Respondent Controller of Examinations in Lr.No.7704/COE/C70/MP/2019 dated 19.03.2019 and the consequential communication of the 4th Respondent in Ref.No.E/Prod/Admn. Cancel/2018-19 dated 05.04.2019 and further direct the 1st and 4th respondents to permit the petitioner to continue to pursue the M.E. Manufacturing Engineering Programme and to take the periodical examinations and results thereof leading to award of Master of Engineering (M.E) Degree in the 4th respondent PSG College of Technology, Coimbatore.

(3.) Heard the learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the 1st Respondent Anna University.