A.SARANYA Vs. REGISTRAR, PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) The Writ Appeal has been filed by A.Saranya, aggrieved by the Order dated 15.07.2019 by the learned Single Judge in W.P.No. 20637 of 2019, disposing her Writ Petition with a direction to the first respondent, namely, Registrar, Pondicherry University, to pass orders on the representation given by her on 27.06.2019 on or before 05.08.2019.

(2.) The appellant herein had filed the Writ Petition in the nature of certiorarified Mandamus to call for the records of the first respondent, Registrar, Pondicherry University and to quash the selection of the second to fourth respondents under the Scheduled Tribe category and direct admission of the appellant for the Ph.D

(3.) The learned Single Judge had taken up for disposal the main Writ Petition itself at the admission stage. As aforesaid, a direction was issued to the first respondent, Registrar, Pondicherry University, to consider the representation given by the appellant on 27.06.2019 and pass appropriate orders on or before 05.08.2019.