Madras High Court
Narasimma Narayanan vs The Registrar on 25 August, 2021
W.A.No.1371 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.08.2021
CORAM
THE HON'BLE MR.JUSTICE M.M.SUNDRESH
and
THE HON'BLE MRS.JUSTICE S.KANNAMMAL
W.A.No.1371 of 2021
and C.M.P.No.8545 of 2021
Narasimma Narayanan .. Appellant
Vs.
1.The Registrar,
Tamil Nadu Dr.Ambedkar Law University,
Poompozhil, No.5, Dr.DGS Dhinakaran Salai,
Chennai – 600 028.
2.The Principal,
Government Law College,
Madurai – 625 020.
3.Footwear Design & Development Institute,
Plot No.E-1, VII Main Road,
SIPCOT Industrial Park,
Irungattukottai, Kancheepuram – 602 102. ..Respondents
Appeal filed under Clause 15 of Letters Patent against the order
dated 16.02.2021 made in W.P.No.20243 of 2020.
For Appellant : Mr.Srikrishna Jakkula
for Mr.J.Hari Krishna
For Respondents : No appearance
Page 1 of 5
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W.A.No.1371 of 2021
JUDGMENT
(Delivered by M.M.SUNDRESH, J.)
This appeal has been preferred against the order of the learned
Single Judge who, despite taking note of the difficulties faced by the
appellant, did not grant the relief, while giving liberty to lodge a
criminal complaint against the third respondent for spoiling the
prospect in pursuing his course.
2. The appellant wants to join some other course and for that,
he sought for discontinued certificate or transfer certificate from the
third respondent. Since it was not furnished to him, he approached
the Court.
3. We have heard the learned counsel appearing for the
appellant.
4. Despite service of notice and the name of the third
respondent having been printed in the cause list, there is no
representation on behalf of the third respondent as was the case
before the learned Single Judge.
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W.A.No.1371 of 2021
5. What the appellant seeks is only a document evidencing
discontinuation. He is also entitled for the transfer certificate unless
law prohibits so. We are not inclined to hold that the appellant is not
entitled for the same since for the reasons known, the third
respondent has not appeared before this Court.
6. In such view of the matter, we are inclined to direct the third
respondent to furnish transfer certificate stated to be available with
the said Institute within a period of four weeks from the date of
receipt of a copy of this judgment.
7. With the above direction, the writ appeal stands disposed of.
No costs. Consequently, connected miscellaneous petition is closed.
(M.M.S., J.) (S.K., J.)
25.08.2021
Index:Yes/No
mmi/ssm
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W.A.No.1371 of 2021
To
1.The Registrar,
Tamil Nadu Dr.Ambedkar Law University,
Poompozhil, No.5, Dr.DGS Dhinakaran Salai,
Chennai – 600 028.
2.The Principal,
Government Law College,
Madurai – 625 020.
3.Footwear Design & Development Institute,
Plot No.E-1, VII Main Road,
SIPCOT Industrial Park,
Irungattukottai, Kancheepuram – 602 102.
http://www.judis.nic.in
W.A.No.1371 of 2021
M.M.SUNDRESH,J.
and
S.KANNAMMAL,J.
mmi
W.A.No.1371 of 2021
25.08.2021
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