Madras High Court
R.Suganya vs Thiruvalluvar University on 31 March, 2022
Author: Anita Sumanth
Bench: Anita Sumanth
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.03.2022
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P.No.6831 of 2019
R.Suganya
...Petitioner
Vs
1. Thiruvalluvar University,
rep. by the Registrar,
Vellore.
2. The Controller of Examinations,
Thiruvallurvar University,
Vellore.
... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents to forthwith issue the
original viva voce certificate and convocation certificate of the petitioner to
the petitioner for having successfully completed the M.Phil course by
considering and passing orders on the application dated 30.10.2018 of the
petitioner.
For Petitioner : Mr.K.Selvaraj
For Respondents : Mr.Swamy
https://www.mhc.tn.gov.in/judis
Dr.ANITA SUMANTH,J.
ORDER
Learned counsel for the petitioner would submit that the petitioner has received the original provisional certificate and convocation certificate. What remains is only the viva voce/dissertation certificate.
2. Mr.Swamy, learned counsel appearing for the Thiruvallur University would assure the Court that viva voce/dissertation certificate will be issued upon payment of requisite fee in this regard, within a period of two weeks from today.
3. Recording this, and as the object of the Writ Petition stands achieved, the same is closed. No costs.
Sl 31.03.2022
Index:Yes/No
Speaking/non-speaking order
Note: Registry is directed to upload this order on 01.04.2022.
To
1. Thiruvalluvar University, rep. by the Registrar, Vellore.
2. The Controller of Examinations, Thiruvallurvar University, Vellore. W.P.No.6831 of 2019 https://www.mhc.tn.gov.in/judis