Madras High Court
Kommaharshavardhan Reddy vs The Director Of College Education on 24 April, 2023
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.4764 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 24.04.2023
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.4764 of 2020
and W.M.P.No.5627 of 2020
KommaHarshavardhan Reddy . . . .Petitioner
Vs.
1. The Director of College Education,
9th Floor, E.V.K.Sambath Buildings,
College Road,
Chennai-600006.
2. The Vice-Chancellor,
The Saveetha School of Engineering,
Saveetha Technical and Medical Science, (SIMATS)
Chennai-600077.
3. The Registrar,
The Saveetha School of Engineering,
Saveetha Technical and Medical Science, (SIMATS)
Chennai-600077.
4. The Principal,
The Saveetha School of Engineering,
Saveetha Technical and Medical Science, (SIMATS)
Chennai-600077.
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https://www.mhc.tn.gov.in/judis
W.P.No.4764 of 2020
5. The Inspector of Police,
Sriperumpudur Police Station,
Kancheepuram District.
Crime No.674 of 2018. ... Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the Respondents to consider the
petitioner's representation dated 30.01.2020 and further direct the 3rd
Respondent to permit the petitioner to write the 7th and 8th Semester
Examination and in furtherance permit the petitioner to do 3 months Project
Work in the 4th Respondent College.
For Petitioner ... Mr.S.Silambuselvan
For Respondents ... Mr.S.Balamurugan,
Government Advocate for R1 & R5.
... Mr.P.Navaneetha Krishnan for R2 to R4
ORDER
This Writ Petition has been filed for a direction to the respondents to consider the petitioner's representation dated 30.01.2020 for permission to appear for the 7th and 8th semester Examination and to do the 3 months project work in the 4th respondent college.
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2. Mr.S.Balamurugan, learned Government Advocate takes notice for Respondents 1 & 5, Mr.P.Navaneetha Krishnan, learned counsel takes notice for R2 to R4.
3. The case of the petitioner is that he has joined the Saveetha School of Engineering in the course of the B.E.Civil Engineering in the year 2015
-2019 batch. He further submits that on account of the case registered in Crime No.674 of 2018, the College has barred the petitioner from doing project work and has not permitted to write 7th and 8th semester examinations. Hence, the petitioner has sent a representation dated 30.01.2020 seeking apology and requesting permission to write the 7th and 8th semester examinations and also to do the project work. Since, no response from is forthcoming till date, the petitioner has filed the present Writ Petition seeking the aforesaid relief.
4. Though very many grounds have been raised, the learned counsel for the petitioner submits that it would suffice if this Court issues a direction to the respondents to consider the petitioner's representation made on 30.01.2020 seeking permission to write 7th and 8th Semester Examination and to do the project work.
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5. Learned Government Advocate appearing for the respondents 1 & 5 submits that duration of the course is only for a period of 4 years which was over as early as in the year 2019. However, the petitioner has made a representation only in the year 2020 . Subsequent to the closure of the course duration, another 3 years have also been lapsed within which the petitioner ought to have appeared for the arrear examination. While so, approaching this Court at this point of time, is wholly unsustainable. However, the petitioner may be permitted to make a fresh representation before the respondent concerned.
6. In view of the limited relief sought for by the petitioner, this Court without expressing any opinion on the merits of the case, permits the petitioner to make a fresh representation before the 4th respondent seeking permission to appear in the 1st semester Examination and complete the project work on time within a period of two weeks from the date of receipt of a copy of this order. On such application being made, the 4th respondent herein is directed to consider the same and pass appropriate orders within a period of four weeks thereafter.
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7. This Writ Petition stands disposed of with the aforesaid direction. There shall be no order as to costs. Consequently, the connected Miscellaneous Petition stands closed.
24.04.2023 NHS Index:Yes/No Internet:Yes Page No:5/6 https://www.mhc.tn.gov.in/judis W.P.No.4764 of 2020 To
1. The Director of College Education, 9th Floor, E.V.K.Sambath Buildings, College Road, Chennai-600006.
2. The Vice-Chancellor, The Saveetha School of Engineering, Saveetha Technical and Medical Science, (SIMATS) Chennai-600077.
3. The Registrar, The Saveetha School of Engineering, Saveetha Technical and Medical Science, (SIMATS) Chennai-600077.
4. The Principal, The Saveetha School of Engineering, Saveetha Technical and Medical Science, (SIMATS) Chennai-600077.
5. The Inspector of Police, Sriperumpudur Police Station, Kancheepuram District.
Crime No.674 of 2018.
W.P.No.4764 of 2020
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