S SIVAMANI Vs. DIRECTOR OF TECHNICAL EDUCATION

JUDGEMENT

(1.) All these writ petitions are filed by the students of second respondent-College. They were not permitted to write the examination by the second respondent on the ground that there were no sufficient attendance and also for the reason that some of them have issued certain pamphlets against the Principal.

(2.) When the writ petitions came for admission, learned Judge of this Court admitted them and also permitted all the writ petitioners to write the examination. Consequently, they have also written the examination.

(3.) At the time of argument, I heard the learned Government Advocate also. The only question that should be considered is what should he the relief that is to be granted to these petitioners.