K.KARMEGAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) We have heard Mr.Kannan , learned Counsel appearing for the petitioner, Mr.A.Muthukaruppan, learned Additional Government Pleader for R1, R2 and R15, Mr.T.S.Mohammed Mohideen, learned counsel for R3, Mr.Vijaya Karthikeyan, learned counsel for R4, Mr.M.Subash Babu, learned counsel for R5, Mr.Niranjan S Kumar, learned counsel for R6, Mr.S.I.Syed Munaver, learned counsel for R7, Mr.S.Anwar Sameem, learned cousnel for 10 and Mr.S.Louis, learned counsel for R11.

(2.) This Writ Petition, designed as a Public Interest Litigation, has been filed, praying for issuance of a Writ of declaration, to declare the Bachelor Degree in Law obtained by the 10th respondent from the 7th respondent College and the 8th respondent University, while she was a full time employee of Madurai Municipal Corporation, is illegal, void and consequently direct the other official respondents to take appropriate action against the College and other consequential relief.

(3.) The points canvassed before this Court by the petitioner, who himself is a practicing Lawyer in Virudunagar District is that the 10th respondent is stated to have undergone the Law course from the 7th respondent College, when she was a full time employee of the Madurai Municipal Corporation. Therefore, she could not have attended a full time course and secured a degree from the said College.