M.MOHAMMED MOHSIN Vs. THE REGISTRAR

JUDGEMENT

(1.) Heard the learned counsel appearing on either side.

(2.) By consent of both parties, the main writ petition is taken up for final disposal.

(3.) The writ petition is filed to issue a Writ of Mandamus directing the 2nd and 3rd respondents to permit the petitioner to appear for his three year L.L.B. Decree Examinations, May-2019 scheduled to be held from 06-05-2019 to 24-05-2019, as per the university time table, based on his representation dated 30.04.2019.