JAWAHARSRINATH V Vs. CHAIRMAN, LAW ADMISSIONS

JUDGEMENT

(1.) Mr.L.Rajiah, learned counsel on record for writ petitioner and Mr.V.Meenakshi Sundaram, learned Standing Counsel for Dr.Ambedkar Law University on behalf of lone 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.) This Court passed an interim order in W.M.P(MD)No.16932 of 2019 in this Writ Petition on 20.09.2019. This interim order encapsulates and captures the entire theme of this lis and therefore, this Court deems it appropriate to extract the entire order and the same reads as follows: