Madras High Court
N.Chandrasekaran vs Saveetha School Of Law on 13 April, 2018
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.04.2018
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
W.P.Nos.1525, 1526 and 2280 to 2288 of 2018
and
W.M.P.Nos.1932 to 1935 and 2780 to 2797 of 2018
N.Chandrasekaran .. Petitioner in W.P.No.1525 of 2018
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 University Grants Commission,
Bahadur Shah Zafar Marg,
New Delhi-110 002.
.. Respondents in W.P.No.1525 of 2018
Writ Petition No.1525 of 2018 filed under Article 226 of the Constitution of India, praying for issuance of a Writ of Mandamus to direct the second respondent and third respondent to carry out proper inspection of the premises of the first respondent to verify if the first respondent is in compliance with the Bar Council Rules and Regulations as mandated by it is (Part-IV Legal Education Rules) namely Syllabus, Curriculums and the Semester system with a duration of not less than Eighteen weeks and also stipulations prescribed by the UGC, whether the first respondent is having adequate number of faculties with the prescribed qualification and requisite experience and to submit its inspection report before this Court within the stipulated time as may be directed by this Court.
For petitioners : Mr.R.Balasubramanian in all W.Ps.
For respondents: Mr.S.Saravanan for R-1 in W.P.No.1525 of 2018
Mr.P.R.Gopinathan for R-3 in W.P.No.1525 of 2018
COMMON ORDER
In view of the endorsement made by the learned counsel for the petitioners, all the Writ Petitions are dismissed as withdrawn. No costs. Consequently, W.M.Ps. are closed.
13.04.2018 cs S.VAIDYANATHAN, J cs W.P.Nos.1525, 1526 and 2280 to 2288 of 2018 13.04.2018