R. SIRANJITH Vs. DEPUTY CONTROLLER OF EXAMINATION

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioners and the Learned Additional Government Pleader Counsel for the Respondents.

(2.) The petitioner herein presently perusing his M.B.B.S course in the Government Medical College, Pudukkottai. Pursuant to the interim direction granted by this Court in W.M.P.No.17880 of 2018 in W.P.No.15120 of 2018, the petitioner was provided provisional admission in the M.B.B.S course under the S.T category, taking into consideration the fact that, his application for issuance of community certificate was pending with the Revenue Divisional Officer, Mettur, since 2016.

(3.) While fact being so, the petitioner has filed the present Writ Petition challenging the letter of the University, dated 12.07.2019, which has informed the petitioner that till date, he has not forwarded the community certificate, so he will not be permitted to write 1st year examination to be held in the month of August - 2019.