G.Anandhajothi vs The State Of Tamil Nadu on 14 July, 2015

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Madras High Court

G.Anandhajothi vs The State Of Tamil Nadu on 14 July, 2015

Bench: S.Vaidyanathan

       

  

   

 
 
 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 14.07.2015  

Coram 
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN             

W.P.(MD).No.21297 of 2014  

G.Anandhajothi                          : Petitioner

vs.

1.The State of Tamil Nadu,
  Represented by its Secretary,
  Higher Education Department,
  Secretariat,
  Chennai.

2.The Registrar,
  The Pondichery University,
  Pondichery.

3.The District Collector,
  Madurai District,
  Madurai.

4.The Correspondent, 
  Usha Latchumanan College of Education, 
  T.V.Malai Road, Vazhapadiar Nagar, 
  Thirukkanur ? 605 501.                : Respondents 

Prayer
     Writ Petition is filed under Article 226 of the Constitution of India
for the issue of a Writ of Mandamus to direct  the respondent No.4 to provide
the Petitioner's 10th Standard Mark Sheet, 12th Mark Sheet, B.Sc., Mark
Sheet,  B.Sc. Convocation Certificate, M.Sc. Mark Sheet, Community 
Certificate, B.Ed.  Mark Sheet, B.Ed. Professional Certificate and M.Sc.
Professional Certificate and
B.Ed.  Transfer Certificate and pass any further or other orders as this
Hon'ble Court may deem fit and proper in the circumstances of the case and
thus render justice.

!For Petitioner         :  Mr.R.Venkatesan 
^For Respondents        :  Mr.R.Anandharaj
        1 and 3         Government Advocate          
For Respondent 2        :  Mr.S.C.Herold Singh
For Respondent 4        :  Mr.P.Santhoshkumar  


:ORDER

The prayer in the Writ Petition is for a Writ of Mandamus to direct the respondent No.4 to provide the Petitioner's 10th Standard Mark Sheet, 12th Mark Sheet, B.Sc., Mark Sheet, B.Sc. Convocation Certificate, M.Sc. Mark Sheet, Community Certificate, B.Ed. Mark Sheet, B.Ed. Professional Certificate and M.Sc. Professional Certificate and B.Ed. Transfer Certificate.

2.When the matter is taken up for hearing, the learned counsel for the fourth respondent would submit that even though the petitioner has not paid the hostel fees, the fourth respondent is willing to waive the hostel fees as the student/petitioner has got selected for the posts of Group-IV services in the Tamil Nadu Public Service Commission. The generosity shown by the fourth respondent is appreciated and the fourth respondent shall return the B.Ed., Transfer Certificate and B.Ed., Provisional Certificate to the petitioner on or before 17.07.2015 so as to enable the petitioner to attend the counselling scheduled to be held on 20.07.2015.

3.With the above direction, this Writ Petition stands disposed of. No costs.

1.The Secretary, Higher Education Department, Secretariat, Chennai.

2.The Registrar, The Pondichery University, Pondichery.

3.The District Collector, Madurai District, Madurai.

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