LAWS(MAD)-2019-10-2

K.MAHALAKSHMI Vs. THE REGISTRAR

Decided On October 03, 2019
K.Mahalakshmi Appellant
V/S
The Registrar Respondents

JUDGEMENT

(1.) Mr.R.Venkatesan, learned counsel on record for writ petitioner, Mr.R.Parthiban, learned counsel, who accepts notice on behalf of first respondent and Mr.K.Mu.Muthu, learned Additional Government Pleader, who accepts notice on behalf of second respondent are before this Court.

(2.) With consent of learned counsel on both sides, main writ petition is taken up, heard out and is being disposed of.

(3.) The entire writ petition turns on a very narrow compass. Suffice to say that writ petitioner completed B.A.B.L Law course in the second respondent College, after having initially studied for two months in Tirunelveli Law College.