N S SARAVANAN Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) These appeals are filed against the order in W.P.No.19062 of 2017 dated 09.04.2018.

(2.) The appellant in W.A.No.2033 of 2018 was the writ petitioner and the appellant in W.A.No.2171 of 2018 was the 5th respondent, which is an institution imparting education in Architecture in which, the appellant/petitioner underwent his Post Graduate course. The learned Single Bench by the impugned order dismissed the writ petition. Aggrieved over which, both the petitioner and the institution are before us by way of these appeals.

(3.) Heard Mr.T.Mohan, learned counsel for Mr.V.Govardhan, learned counsel for the appellant in W.A.No.2033 of 2018; Mr.R.Gopinath, learned counsel for the appellant in W.A.No.2171 of 2018; Mr.M.Vijayakumar, learned counsel for the Anna University and Mr.V.Kadhirvelu, learned Special Government Pleader for the Directorate of Technical Education.