Madras High Court
P.Mahendran vs Saveetha University on 2 August, 2018
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.08.2018
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
W.P.Nos.19787 and 19788 of 2018
P.Mahendran .. Petitioner in W.P.No.19787 of 2018
N.Muruganandham .. Petitioner in W.P.No.19788 of 2018
Vs.
1. Saveetha University,
Rep. by its Registrar,
No.162, Poonamallee High Road,
Poonamallee,
Chennai-600 077.
2. Saveetha School of Law,
Rep. by its Principal,
Saveetha University,
No.162, Poonamallee High Road,
Poonamallee,
Chennai-600 077.
.. Respondents in both the Writ Petitions
Writ Petition No.19787 of 2018 filed under Article 226 of the Constitution of India, praying for issuance of a Writ of Mandamus to direct the respondents to issue Transfer Certificate to the petitioner's daughter M.Iswarya, Registration No.131702023 along with her SSLC Mark-sheet and Higher Secondary Course Mark-sheet and other certificates submitted during her admission, within a reasonable time to be fixed by this Court by considering the petitioner's representation, dated 11.04.2018 without insisting the payment of fees for the remaining period of the course.
Writ Petition No.19788 of 2018 filed under Article 226 of the Constitution of India, praying for issuance of a Writ of Mandamus to direct the respondents to issue Transfer Certificate to the petitioner's daughter M.Vimanthani, Registration No.131702024 along with her SSLC Mark-sheet and Higher Secondary Course Mark-sheet and other certificates submitted during her admission, within a reasonable time to be fixed by this Court by considering the petitioner's representation, dated 11.04.2018 without insisting the payment of fees for the remaining period of the course.
For Petitioner : Mr.R.Neelakandan
For Respondents : Mr.S.Saravanan
ORDER
Writ Petition No.19787 of 2018 is filed praying for issuance of a Writ of Mandamus to direct the respondents to issue Transfer Certificate to the petitioner's daughter M.Iswarya, Registration No.131702023 along with her SSLC Mark-sheet and Higher Secondary Course Mark-sheet and other certificates submitted during her admission, within a reasonable time to be fixed by this Court by considering the petitioner's representation, dated 11.04.2018, without insisting on payment of fees for the remaining period of the course.
2. Writ Petition No.19788 of 2018 is filed praying for issuance of a Writ of Mandamus to direct the respondents to issue Transfer Certificate to the petitioner's daughter M.Vimanthani, Registration No.131702024 along with her SSLC Mark-sheet and Higher Secondary Course Mark-sheet and other certificates submitted during her admission, within a reasonable time to be fixed by this Court by considering the petitioner's representation, dated 11.04.2018, without insisting on payment of fees for the remaining period of the course.
3. As the learned counsel for the petitioners has confined the relief prayed for in the Writ Petitions only for return of the required certificates, the respondents are directed to return the Transfer Certificates and other Certificates sought for by the petitioners, within a period of one week from the date of receipt of a copy of this order. The petitioners are permitted to make a fresh representation along with a copy of this order, to enable the petitioners to get back the Transfer Certificates and other certificates required by them.
4. With the above direction, the Writ Petitions are disposed of. No costs.
02.08.2018 cs S.VAIDYANATHAN, J cs W.P.Nos.19787 and 19788 of 2018 02.08.2018