Madras High Court
N.Abu vs The Vice Chancellor on 19 January, 2022
Author: M. Dhandapani
Bench: M. Dhandapani
WP No.477 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.01.2022
CORAM
THE HONOURABLE MR. JUSTICE M. DHANDAPANI
W.P. No.477 of 2022
N.Abu .. Petitioner
Versus
1. The Vice Chancellor,
University of Madras,
Chepauk, Chennai.
2. The Controller of Examinations,
University of Madras,
Chepauk, Chennai-5.
3. The Principal
The New College (Evening College)
Royapperrah, Chennai-14. .. Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus directing the respondents to
consider the petitioner's representation dated 28.12.2021 for issuing
provisional certificate and convocation certificate for the petitioner's B.Com
(Commerce) Qualification which was completed in the month of April 2012
through the New College (Evening College) Roaypettah, Chennai-14.
For Petitioner : Mr.K.R.Pughazhendhi
For Respondents : Mr.L.P.Shanmuga Sundaram
Standing Counsel
https://www.mhc.tn.gov.in/judis
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WP No.477 of 2022
ORDER
Mr.L.P.Shanmugasundaram, learned Standing Counsel takes notice for respondents Nos. 1 and 2. By consent of both the parties, the writ petition is taken up for final disposal at the time of admission stage itself.
2.The present writ petition has been filed seeking a direction to the respondents to consider the petitioner's representation dated 28.12.2021 for issuing provisional certificate and convocation certificate for the petitioner's B.Com (Commerce) Qualification which was completed in the month of April 2012 through the New College (Evening College) Roaypettah, Chennai-14.
3.The facts of the case are as follows:
The petitioner had joined B.Com., (Commerce) in the third respondent College during the year 1990. The petitioner successfully completed the course in the year 2012 and had obtained mark sheets from the respondents 1 & 2 University. It is the further case of the petitioner that he had applied for convocation certificate on 17.07.2014 to the second respondent, who in turn sent a reply dated 02.09.2014 asked the petitioner to furnish the provisional certificate. The petitioner sent a letter along with demand draft and the provisional certificate to B.Com., Department, University of Madras, Chennai https://www.mhc.tn.gov.in/judis 2/5 WP No.477 of 2022 on 21.06.2016. Subsequently, the petitioner got employment in Oman during the year 2019. Due to Covid-19 pandemic, the petitioner returned back to Tamil Nadu in December 2021. Under these circumstances, the petitioner once again applied for provisional certificate through application S.No.67645 by enclosing a demand draft bearing No.287267 dated 24.12.2021 in favour of the second respondent on 27.12.2021 and 28.12.2021. The said representations were received by the respondent but till date, there is no progress. Due to inaction of the respondents 1 & 2, the petitioner filed the present writ petition before this Court seeking for the above said prayer.
4. The learned counsel for the petitioner submitted that the petitioner got visa and he will leave from India on 01.02.2022 to Oman. Therefore, the learned counsel prays that this Court may issue a direction to the respondents 1 & 2 to consider the petitioner's representation and to issue provisional certificate to the petitioner, which he was successfully completed, within the stipulated time as fixed by this court.
5. The learned Standing Counsel appearing for the respondents 1 & 2 submitted that the representation of the petitioner will be considered and necessary action will be taken in this regard within the reasonable time as https://www.mhc.tn.gov.in/judis 3/5 WP No.477 of 2022 fixed by this Court.
6. Considering the genuine request made by the petitioner, this Court directs the respondents 1 & 2 to consider the petitioner's representation dated 28.12.2021 and to issue the provisional certificate to the petitioner within a period of four weeks from the date of receipt of a copy of this order.
7. With the aforesaid direction, this Writ Petition stands disposed of. No costs.
19.01.2022
Index : Yes/No
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To
1. The Vice Chancellor,
University of Madras,
Chepauk, Chennai.
2. The Controller of Examinations,
University of Madras,
Chepauk, Chennai-5.
https://www.mhc.tn.gov.in/judis
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WP No.477 of 2022
M. DHANDAPANI, J.
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W.P. No. 477 of 2022
19.01.2022
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