Jeyadevi vs The Registrar on 20 March, 2019

[Cites 1, Cited by 0]

Madras High Court

Jeyadevi vs The Registrar on 20 March, 2019

Bench: G.R.Swaminathan

                                                        1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 20.03.2019

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            W.P.(MD)No.6230 of 2019
                                                      and
                                           W.M.P.(MD)No.4976 of 2019

                      Jeyadevi                                         ... Petitioner
                                                      Vs.

                      1.The Registrar,
                        Kamaraj University,
                        Madurai.

                      2.The Principal,
                        Sowrashtra College,
                        Madurai District.

                      3.Murugan                                       ... Respondents


                      PRAYER: Petition filed under Article 226 of the Constitution of India
                      praying to issue a Writ of Mandamus, to direct the respondents 1
                      and 2 to permit the petitioner to attend the second year Bachelor of
                      Computer Application course in second respondent College.


                                  For Petitioner       :Mr.S.M.A.Jinnah

                                  For R1                :Mr.Amal Jin
                                                         for M/s.Issac Chamber

                                  For R2                :Mr.T.R.Subramanian

                                                    ORDER

Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the first and second respondents. http://www.judis.nic.in 2

2.The petitioner is a student of the second respondent College pursuing Bachelor of Computer Application course. In the fourth semester, she fell in love with one Senthil Vel and got married to him. As a result, her relationship with her father came under strain. The petitioner was absent from the College for about 30 days. The petitioner wants this Court to direct the respondents 1 and 2 to permit the petitioner to attend the course.

3.When the matter was taken up for hearing, the learned counsel appearing for the College informs the Court that the College never prevented the petitioner and the petitioner has been absent on her own volition.

4.Taking note of the special facts and circumstances obtaining in this case, this Court is of the view that the petitioner can not only be permitted to continue the course but she also be permitted to write the examination. The first respondent is directed to condone the shortfall in her attendance on payment of the appropriate fee.

http://www.judis.nic.in 3

5.This writ petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petition is closed.




                                                                      20.03.2019

                      Index      :Yes/No
                      Internet   : Yes/No
                      rmi

Note to Office : Issue Order Copy on 21.03.2019 http://www.judis.nic.in 4 G.R.SWAMINATHAN,J.

rmi W.P.(MD)No.6230 of 2019 and W.M.P.(MD)No.4976 of 2019 20.03.2019 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court