Madras High Court
P.Ganeshan vs Tamil University on 3 May, 2018
Author: S.S.Sundar
Bench: S.S.Sundar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 03.05.2018 CORAM THE HONOURABLE MR.JUSTICE S.S.SUNDAR W.P.(MD).No.10547 of 2018 P.Ganeshan ... Petitioner Vs.
1. Tamil University, Tanjore Rep. by its, Registrar, Trichy Road, Tanjore ? 613 010.
2. The Director, Directorate of Distance Education, Tamil University, Tanjore, Trichy Road, Tanjore ? 613 010.
3. The Controller of Examination, Tamil University, Tanjore, Trichy Road, Tanjore ? 613 010. ... Respondents PRAYER: Writ petition is filed under Article 226 of the Constitution of India, to issue a Writ of Mandamus, to direct the respondents to include Sankarankoil as one of the Examination Centre for the students appearing for May 2018 Examination under the distance education mode to facilitate the 226 students enrolled through Guna Study Centre an authorized information centre for the first respondent University at Sankarankoil.
!For Petitioner : Mr.A.Kannan,
for M/s.Mathuram Law Associates
For Respondents : Mr.S.Nagarajan,
Special Government Pleader.
:Order
This Writ petition is filed for issuance of a Writ of Mandamus, directing the respondents to include Sankarankoil as one of the Examination Centre for the students appearing for May 2018 Examination under the distance education mode to facilitate 226 students enrolled through Guna Study Centre an authorized information centre for the first respondent University at Sankarankoil.
2. Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.
3. Mr.S.Nagarajan, learned Special Government Pleader, takes notice for the respondents. By consent, the Writ petition itself is taken up for final disposal.
4. Though the Writ petition is for issuing a positive direction to the respondents, the learned counsel appearing for the petitioner states that the petitioner will be satisfied if a direction is issued to the respondents to consider the representation of the petitioner, dated 05.04.2018 and dispose of the same on merits within the time stipulated by this Court.
5. Having regard to the limited scope of the prayer that is now sought before this Court by the learned counsel for the Writ petitioner, without expressing any opinion on the merits of the petitioner's representation, this Court is inclined to issue the following direction:-
?The third respondent is directed to consider the representation of the petitioner, dated 05.04.2018 and pass appropriate orders on merits and in accordance with law, within a period of one week from the date of receipt of a copy of this order, preferably, on or before 06.05.2018. In case, there is any practical difficulty in considering the representation of the petitioner before the examination, it is open to the third respondent to consider and pass appropriate orders on merits atleast to enable the petitioner to have the examination centre as prayed for by him before the next examination.?
6. Accordingly, the Writ petition is disposed of. No costs.
To
1. Tamil University, Tanjore Rep. by its, Registrar, Trichy Road, Tanjore ? 613 010.
2. The Director, Directorate of Distance Education, Tamil University, Tanjore, Trichy Road, Tanjore ? 613 010.
3. The Controller of Examination, Tamil University, Tanjore, Trichy Road, Tanjore ? 613 010.
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