S VIVEK STALIN Vs. BHARATHIDASAN UNIVERSITY

JUDGEMENT

(1.) All these original petitions have come up before us today for admission.

(2.) The individual complainants in these original actions are applicants seeking admission in professional courses announced to be commenced by the opposite party-Bharathidasan University in the academic year 1998. The individual complainants in the various actions would allege that because of the deficiency in service on the part of the opposite party-Bharathidasan University, one full academic year was wasted, in the sense of the complainants not joining the course and pursuing higher studies.

(3.) The individual complainants in all these actions would claim compensation in a quantified amount for the deficiency in service on the part of the opposite party which caused them untold sufferings, agony, hardship and torture besides waste of one academic year.