Madras High Court
Ruth Praba Jayaraj vs Saveetha School Of Law on 17 April, 2018
Author: N.Kirubakaran
Bench: N.Kirubakaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17-04-2018
CORAM :
THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN
W.P.Nos.33469 to 33472 of 2017
and
W.M.P.Nos.36969, 36970, 36971,36972/2017,
582 to 585, 1428,1431, 8973 and 8974/2018
W.P.Nos.33469 of 2017
Ruth Praba Jayaraj ... Petitioner
Vs
1.Saveetha School of Law,
Rep. by its Registrar,
Saveetha University,
162, Poonamallee High Road,
Velappanchavadi,
Chennai 600 077.
2.The Bar Council of India,
Represented by its Secretary,
No.21, Rouse Avenue,
Institutional Area,
New Delhi 110 002.
3.Girija Anil
(R3 impleaded as per order dated 11.01.2018
in WMP.No.956/2018)
4.The Director of Legal Studies,
Government of Tamil Nadu,
Chennai.
(R4 suo motu impleaded as per order dated 09.04.2018
in WP.Nos.33469 to 33472 of 2017)
5.The Registrar,
Tamil Nadu Dr.Ambedkar Law University.
(R5 suo motu impleaded as per order dated 10.04.2018)
... Respondents
PRAYER : Writ petition filed under Article 226 of the Constitution of India for issuance of writ of mandamus directing the 1st respondent take all effective steps in obtaining permanent approval and recognition from the 2nd respondent and to direct the 2nd respondent in granting approval and recognition in respect of all the law courses and also ensure the smooth functioning of the law school.
For Petitioner :Mr.R.Balasubramaniam
For Respondents :Mr.P.Wilson (for R1)
Standing counsel
for Mr.S.Saravanan
Mr.V.P.Raman (for R2)
Mr.C.Munusamy
Special Government Pleader (for R4))
Mr.Nallathambi (for R5)
W.P.Nos.33470 of 2017
Umar Kalanjiam ... Petitioner
Vs
1.Saveetha School of Law,
Rep. by its Registrar,
Saveetha University,
162, Poonamallee High Road,
Velappanchavadi,
Chennai 600 077.
2.The Bar Council of India,
Represented by its Secretary,
No.21, Rouse Avenue,
Institutional Area,
New Delhi 110 002.
3.The Director of Legal Studies,
Government of Tamil Nadu,
Chennai.
(R3 suo motu impleaded as per order dated 09.04.2018
in WP.Nos.33469 to 33472 of 2017)
4.The Registrar,
Tamil Nadu Dr.Ambedkar Law University.
(R4 suo motu impleaded as per order dated 10.04.2018)
... Respondents
PRAYER : Writ petition filed under Article 226 of the Constitution of India for issuance of writ of mandamus directing the 1st respondent take all effective steps in obtaining permanent approval and recognition from the 2nd respondent and to direct the 2nd respondent in granting approval and recognition in respect of all the law courses and also ensure the smooth functioning of the law school.
For Petitioner :Mr.R.Balasubramaniam
For Respondents :Mr.P.Wilson (for R1)
Standing counsel
for Mr.S.Saravanan
Mr.V.P.Raman (for R2)
Mr.C.Munusamy
Special Government Pleader (for R3)
Mr.Nallathambi (for R4)
W.P.Nos.33471 of 2017
S.Vijayakumar ... Petitioner
Vs
1.Saveetha School of Law,
Rep. by its Registrar,
Saveetha University,
162, Poonamallee High Road,
Velappanchavadi,
Chennai 600 077.
2.The Bar Council of India,
Represented by its Secretary,
No.21, Rouse Avenue,
Institutional Area,
New Delhi 110 002.
3.The Director of Legal Studies,
Government of Tamil Nadu,
Chennai.
(R3 suo motu impleaded as per order dated 09.04.2018
in WP.Nos.33469 to 33472 of 2017)
4.The Registrar,
Tamil Nadu Dr.Ambedkar Law University.
(R4 suo motu impleaded as per order dated 10.04.2018)
... Respondents
PRAYER : Writ petition filed under Article 226 of the Constitution of India for issuance of writ of mandamus directing the 1st respondent take all effective steps in obtaining permanent approval and recognition from the 2nd respondent and to direct the 2nd respondent in granting approval and recognition in respect of all the law courses and also ensure the smooth functioning of the law school.
For Petitioner :Mr.R.Balasubramaniam
For Respondents :Mr.P.Wilson (for R1)
Standing counsel
for Mr.S.Saravanan
Mr.V.P.Raman (for R2)
Mr.C.Munusamy
Special Government Pleader (for R3)
Mr.Nallathambi (for R4)
W.P.Nos.33472 of 2017
Ravi Edison Raj ... Petitioner
Vs
1.Saveetha School of Law,
Rep. by its Registrar,
Saveetha University,
162, Poonamallee High Road,
Velappanchavadi,
Chennai 600 077.
2.The Bar Council of India,
Represented by its Secretary,
No.21, Rouse Avenue,
Institutional Area,
New Delhi 110 002.
3.The Director of Legal Studies,
Government of Tamil Nadu,
Chennai.
(R3 suo motu impleaded as per order dated 09.04.2018
in WP.Nos.33469 to 33472 of 2017)
4.The Registrar,
Tamil Nadu Dr.Ambedkar Law University.
(R4 suo motu impleaded as per order dated 10.04.2018)
... Respondents
PRAYER : Writ petition filed under Article 226 of the Constitution of India for issuance of writ of mandamus directing the 1st respondent take all effective steps in obtaining permanent approval and recognition from the 2nd respondent and to direct the 2nd respondent in granting approval and recognition in respect of all the law courses and also ensure the smooth functioning of the law school.
For Petitioner :Mr.R.Balasubramaniam
For Respondents :Mr.P.Wilson (for R1)
Standing counsel
for Mr.S.Saravanan
Mr.V.P.Raman (for R2)
Mr.C.Munusamy
Special Government Pleader (for R3)
Mr.Nallathambi (for R4)
C O M M O N O R D E R
When the matter is called today, it is represented that the the Writ Petition Nos.1525, 1526 and 2280 to 2288 of 2018, which are pending before the other Court, viz., before Justice S.Vaidyanathan have been withdrawn. Mr.S.Saravanan, learned counsel appearing for the 1st respondent, handed over the certificates of Alex Nelson, who wanted to get Transfer Certificate and other certificates and leave the college. The same has been handed over to the father of the said Alex Nelson, Mr.Ravi Edison Raj, who is present before this Court.
2.The relief sought for by the petitioners have been complied with and the Transfer Certificates sought by the students from the College have been handed over either to the parents or the students along with required certificates.
3.When this Court is about to close the Writ Petitions, the learned counsels would submit that if Government is made as a party, they would request the Government to consider to accommodate the students in Government Colleges. Therefore, on request, the Director of Legal Studies, Government of Tamil Nadu, Chennai, and Dr.Ambedkar Law University are made as parties.
4.Mr.Munusamy, learned Special Government Pleader (Education) and Mr.Nallathambi, learned counsel representing Dr.Ambedkar Law University would submit that there is no vacant seat available either in the School of Excellence or in any of the Government affiliated Law Colleges and therefore, it is impossible to accommodate the students. However, the learned counsel for the students requested to give liberty to them to approach the Government and the Government is at liberty to take a decision. Therefore, it is always open to the petitioners to approach the Government with a request and the Government may consider the request of the petitioners, as per law and merits, within two weeks from the date of receipt of a copy of this order.
5.With the above directions, these Writ Petitions are closed. Consequently, connected miscellaneous petitions are closed. No costs. 17.04.2018 sai Note: Issue order copy by 18.04.2018.
To
1.Saveetha School of Law, Rep. by its Registrar, Saveetha University, 162, Poonamallee High Road, Velappanchavadi, Chennai 600 077.
2.The Bar Council of India, Represented by its Secretary, No.21, Rouse Avenue, Institutional Area, New Delhi 110 002.
3.The Director of Legal Studies, Government of Tamil Nadu, Chennai.
4.The Registrar, Tamil Nadu Dr.Ambedkar Law University.
N.KIRUBAKARAN, J sai W.P.Nos.33469 to 33472 of 2017 Dated : 17.04.2018