Madras High Court
C.M. Nandhagopal vs The Registrar on 13 June, 2022
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No. 10540 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.06.2022
CORAM:
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.10540 of 2022
and
WMP No.10227 of 2022
C.M. Nandhagopal ...Petitioner
vs.
1. The Registrar,
Tamil Nadu Agricultural University,
Coimbatore.
2. The Chairman (Admissions),
Tamil Nadu Agricultural University,
Coimbatore – 641 003.
3. The Regional Officer,
Central Board of Secondary Education,
No.1630/A, J Block, 16th Main Road,
Anna Nagar West,
Chennai – 600 040.
4. The Principal,
Kumaraguru Institute of Agriculture,
Apakudal,
Erode District. ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India, seeking for the issuance of a writ of Certiorarified Mandamus,
calling for the records pursuant to the impugned order of rejection passed
by the 2nd respondent in the application No.TNAU04391400 of
https://www.mhc.tn.gov.in/judis
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W.P.No. 10540 of 2022
Bhavadharani. N.B, the Petitioner's daughter and quash the same with a
consequential direction directing the respondents 1 and 2 to include the
“Informatics Practices” as one of the eligibility criteria in its brochure
and with further direction directing the Respondents 1 to 3 to grant
admission to the Petitioner's daughter, Bhavadharani. N.B, in B.Sc., Agri
course for the year 2021-22, by considering the “Informatics Practices”
as equalent to “Computer Science”.
For petitioner : Ms.S.Porkodi Karnan
For respondents : Mr. Abdul Saleem for R1 & R2
ORDER
By consent of both parties, this Writ Petition is taken up for final disposal at the admission stage itself.
2. This writ petition has been filed challenging the order of the first respondent, rejecting the petitioner's application seeking admission to the B.Sc (Agricultural) course to any of the colleges falling under the second respondent University. The petitioner's application has been rejected under the impugned order. According to the petitioner, “Informatics Practices” subject is equivalent to a Computer Science course and the same is confirmed by the Central Board of Secondary Education (CBSE). However, under the impugned order, the second respondent/ University has rejected the petitioner's https://www.mhc.tn.gov.in/judis 2/6 W.P.No. 10540 of 2022 application seeking admission in B.Sc (Agricultural) course on the ground that the petitioner is not eligible by making an endorsement in the very same application submitted by the petitioner. Thereafter, the petitioner has given a representation on 11.04.2022 to the first respondent stating that Informatics Practices is equivalent to Computer Science subject and therefore, the petitioner is eligible to get admitted into the B.Sc (Agricultural) course. Since the said representation has not been considered till date, the petitioner has filed this application.
3. Heard Ms.Porkodi Karnan, learned counsel for the petitioner and Mr.Abdul Saleem, learned counsel for the respondents 1 and 2.
4. According to the petitioner, “Informatics Practices” and “Computer Science” subjects are one and the same for getting admitted into a B.Sc (Agricultural) course. The students will have to study Physics, Chemistry, Biology with any one of the fourth (elective) subject viz., Biotechnology, Microbiology, Biochemistry, Computer Science and Homescience. According to the petitioner, the elective subjects in Class - XII examination as Informatics Practices, is equivalent to Computer Science as per the CBSE regulations. Therefore, according to the petitioner, he is eligible to apply for B.Sc course.
5. No prejudice would be caused to the respondents, if the https://www.mhc.tn.gov.in/judis 3/6 W.P.No. 10540 of 2022 petitioner's representation dated 11.04.2022 referred to supra is considered on merits and in accordance with law after affording a fair hearing to the petitioner, within a time frame to be fixed by this Court.
6. The issue involves admission to a particular course for a student, and therefore a decision will have to be taken by the respondents expeditiously within a time frame to be fixed by this Court.
7. For the foregoing reasons, this Court directs, the first respondent to pass final orders on the petitioner's representation dated 11.04.2022 referred to supra, within a period of two weeks from the date of receipt of a copy of this order after affording an opportunity of hearing to the petitioner.
8. With the aforesaid direction, this writ petition stands disposed of. No costs. Consequently, connected miscellaneous petition is closed.
13.06.2022 Note : Issue order copy on 15.06.2022 Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2 To https://www.mhc.tn.gov.in/judis 4/6 W.P.No. 10540 of 2022
1. The Registrar, Tamil Nadu Agricultural University, Coimbatore.
2. The Chairman (Admissions), Tamil Nadu Agricultural University, Coimbatore – 641 003.
3. The Regional Officer, Central Board of Secondary Education, No.1630/A, J Block, 16th Main Road, Anna Nagar West, Chennai – 600 040.
4. The Principal, Kumaraguru Institute of Agriculture, Apakudal, Erode District.
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