Madras High Court
Usha Kumari vs The Registrar on 23 July, 2015
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED 23.07.2015 CORAM THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN Writ Petition (MD)No.11646 of 2015 Usha kumari .. Petitioner Vs. 1.The Registrar, Student Evaluation Division, Indira Gandhi National Open University, Maidam Garhi, New Delhi ? 110068. 2.The Regional Director, IGNOU Regional Centre, 3rd Floor, GR Complex, 407-408, Anna Salai, Nandanam, Chennai ? 600 035. 3.The Regional Director, IGNOU Regional Centre, Sikkandar chavadi, Alanganallur Road, Madurai ? 625 018. ..Respondents Prayer: Petition filed under Article 226 of the Constitution of India for the issuance of a Writ of Mandamus directing the second and third respondents herein to issue the convocation certificate to the petitioner herein forthwith and pass such further or other orders as this Honourable Court, may deem fit and proper in the circumstances of the case and thus render justice. !For Petitioner : Mr.N.S.Ramakrishnadass ^For Respondents : Mr.V.Panneer Selvam :ORDER
When the matter is taken up for hearing, it is represented by the learned counsel for the respondents that the convocation certificate has been issued to the petitioner and the same has been received by the petitioner.
2.In view of the above, nothing survives for adjudication in this matter and the Writ Petition is dismissed. No costs.
To
1.The Registrar, Student Evaluation Division, Indira Gandhi National Open University, Maidam Garhi, New Delhi ? 110068.
2.The Regional Director, IGNOU Regional Centre, 3rd Floor, GR Complex, 407-408, Anna Salai, Nandanam, Chennai ? 600 035.
3.The Regional Director, IGNOU Regional Centre, Sikkandar chavadi, Alanganallur Road, Madurai ? 625 018.
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