Madras High Court
T.Vignesh vs The Chairman on 13 June, 2019
Author: G.Jayachandran
Bench: G.Jayachandran
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated 13.06.2019
CORAM:
THE HONOURABLE MR. JUSTICE DR.G.JAYACHANDRAN
Writ Petition No.4167 of 2019
and WMP.No.4671 of 2019
T.Vignesh Petitioner
Vs
1.The chairman,
Saveetha University,
(A Deemed University)
No.162, P.H.Road,
Chennai-600 077.
2.The Controller of Examinations,
Saveetha Univeristy,
(A Deemed University)
No.162, P.H.Road,
Chennai-600 077. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a writ of mandamus or any other writ or direction in
the nature of writ of mandamus directing the respondents to award
BDS (Bachelor of Dental Surgery) Degree and consequently release
BDS Degree Certificate and Mark sheets within a time frame to be
fixed by this Court.
For petitioner : No Appearance
For Respondents : Mr.S.Saravanan for R1
No Appearance for R2
ORDER
Today when the matter is taken up for hearing, there is no representation on behalf of the petitioner. http://www.judis.nic.in 2 2 The Grievance of the petitioner is that he has undergone BDS Course in the first respondent institute. Despite he has cleared the exams, the institute is not awarding degree. Whereas the counter filed by the second respondent, it is submitted that as far as the academic class are concerned, the petitioner has attended the class and taken up the examination. Whereas as per the curriculum, he has to undergo the internship for one year, in which the petitioner herein has failed to complete. He has attended only five days of internship and due to incompletion of internship, they are not able to award degree to him.
3 It is specifically stated that in the counter affidavit that the petitioner is entitled for granting BDS degree only after successful completion of Internship as per the norms of the Dental counsel of India. Since the petitioner has not completed his course by undergoing the internship of one year, he is not entitled for degree. Hence, the writ petition is dismissed. No costs. Consequently, the connected Miscellaneous Petition is closed.
13.06.2019 Speaking Order / Non-Speaking Order Index : yes/no Internet : yes/no sbn/rpl http://www.judis.nic.in 3 To
1.The chairman, Saveetha University, (A Deemed University) No.162, P.H.Road, Chennai-600 077.
2.The Controller of Examinations, Saveetha Univeristy, (A Deemed University) No.162, P.H.Road, Chennai-600 077.
http://www.judis.nic.in 4 DR.G.JAYACHANDRAN,J sbn/rpl Writ Petition No.4167 of 2019 and WMP.No.4671 of 2019 13.06.2019 http://www.judis.nic.in