M.GANESAN Vs. THE REGIONAL JOINT DIRECTOR

JUDGEMENT

(1.) The prayer in the writ petition is for issuance of a writ of Mandamus to direct the fourth respondent to allow the petitioners to continue 3 rd year B.Sc., Computer Science course at Devangar Arts College (Autonomous), Aruppukottai, Virudhunagar District by receiving fees from the petitioners for 3rd year B.Sc. Computer Science course.

(2.) The necessary facts, which are required to be noticed for the disposal of this writ petition, are as follows:

(3.) On notice, the fourth respondent, being the only contesting respondent, has filed counter affidavit and relying upon the averments made in the said counter affidavit, the learned counsel for the fourth respondent,submitted that, it is an admitted case on the part of the petitioners that, they had, with the influence of alcohol, attended the classes on 07.01.2019 and they were caught red-handed by the concerned Assistant Professor/Lecturer and accordingly, a preliminary enquiry was conducted, where, all these petitioners unanimously accepted their guilt by giving separate acceptance letters and tendered unconditional apology also and thereafter the matter has been referred to the Disciplinary Committee, which, initially by its minutes dated 01.02.2019, decided to give Transfer Certificates to all these petitioners, without allowing them to continue the fourth semester or to write the fourth semester examination, however, on the subsequent fervent request made by the petitioners and their parents, the said decision taken by the Disciplinary Committee has subsequently been reviewed and a further decision was taken on 21.02.2019 by the Disciplinary committee to allow the petitioners to write the fourth semester in April 2019 and thereafter to give Transfer Certificate to them enabling them to join in any other College in the fifth semester, ie., in the academic year 2019-20.