Madras High Court
Sreejith.K.S vs The Vice Chancellor on 12 December, 2017
Author: N.Kirubakaran
Bench: N.Kirubakaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12-12-2017
CORAM :
THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN
W.P.No.31853 of 2017
Sreejith.K.S. ... Petitioner
Vs
1.The Vice Chancellor,
Pondicherry University,
Puducherry.
2.The Registrar,
Pondicherry University,
Puducherry.
3.The Examination Controller,
Pondicherry University,
Puducherry. ... Respondents
PRAYER : Writ petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus, to direct the respondents to issue the certificates including Transfer Certificate, Conduct Certificate and Convocation Certificate of the petitioner who studied M.PEd course in the respondent University in 2012-2014 batch (Regn. No.12377033).
For Petitioner : Mr.R.Thiagarajan
For Respondents : Mr.Stalin Abhimanyu
Standing counsel
O R D E R
The petitioner, who is the ex-student of Pondicherry University is said to have been completed M.PEd., course during the year 2015. Though he received mark sheet and Provisional Certificate, he has not got Convocation Certificate, Conduct Certificate and Transfer Certificate from the University. In this regard, the petitioner gave a representation on 14.11.2017, seeking those certificates. In spite of receipt of the representation, the respondent University has not issued the Certificates, which compelled the petitioner to come before this Court by way of the present Writ Petition.
2.Heard Mr.R.Thiagarajan, learned counsel for the petitioner. He would submit that even though the petitioner completed his course in the year 2015, he applied for those certificates only in November 2017 and therefore, the said certificates have to be given.
3.However, Mr.Stalin Abhimanyu, learned counsel for the University would submit that there are criminal cases filed against the petitioner and by the petitioner. Moreover, after two years, the petitioner filed representation, without enclosing copy of the Provisional Certificate and No Due Certificate from the Hostel and Library. Without filing those documents, it is not possible for the University to issue the certificates which have been sought for by the petitioner.
4.It is admitted by the respondent that the petitioner completed his M.PEd., course in the year 2015 and he had already got Provisional Certificate. The petitioner applied for the Conduct Certificate, Convocation Certificate and Transfer Certificate only in November 2017. As rightly pointed out by Mr.Stalin Abhimanyu, learned counsel for the respondents, the petitioner has to submit copy of the Provisional Certificate and No Due Certificate from the Hostel and Library. Without production of those documents, it is not possible to the University to issue Certificates. Therefore, the petitioner is directed to file another application along with Provisional Certificate and No Due Certificate to the respondent within a period of two weeks from the date of receipt of a copy of this order. On such receipt of the application along with the requisite documents, the respondent University is directed to issue Conduct Certificate, Convocation Certificate and Transfer Certificate to the petitioner within a period of one week thereof.
With the above directions, this Writ Petition is disposed of. No costs.
12.12.2017 sai Note: Issue order copy by 14.12.2017.
N.KIRUBAKARAN,J sai To
1.The Vice Chancellor, Pondicherry University, Puducherry.
2.The Registrar, Pondicherry University, Puducherry.
3.The Examination Controller, Pondicherry University, Puducherry.
W.P.No.31853 of 2017Dated:12.12.2017