Citation : 2021 Latest Caselaw 936 Mad
Judgement Date : 18 January, 2021
W.P.(MD)No.538 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.01.2021
CORAM :
The Hon'ble Mr.SANJIB BANERJEE, THE CHIEF JUSTICE
AND
The Hon'ble Mr.JUSTICE M.M.SUNDRESH
W.P.(MD) No.538 of 2021
K.Pushpavanam .. Petitioner
Vs
1. State of Tamilnadu, represented by,
The Principal Secretary,
Department of Law, Courts and Prisons,
State of Tamilnadu, State Secretariat,
Fort St.George, Chennai 600 009.
2. State of Tamilnadu, represented by,
The Principal Secretary,
Department of Higher Studies,
State of Tamilnadu, State Secretariat,
Fort St.George, Chennai 600 009.
3. The Tamilnadu Dr.Ambedkar Law University,
The Vice Chancellor,
The Tamilnadu Dr.Ambedkar Law University,
Poompozhil, No.5, Dr.D.G.S.Dinakaran Salai,
Chennai 600 028.
__________
Page 1 of 6
http://www.judis.nic.in
W.P.(MD)No.538 of 2021
4. The Director of Legal Studies,
Directorate of Legal Studies,
Purasaiwakam High Road,
Kilpauk, Chennai 600 010. .. Respondents
PRAYER: Petition under Article 226 of the Constitution of India seeking
issuance of a writ of Mandamus, directing the respondents to take
immediate action regarding the up gradation of infrastructure in all the
Government Law Colleges, affiliated to 'The Tamilnadu Dr.Ambedkar Law
University' in line with the 'National Law Schools' and 'School of
Excellence in Law' and to provide
a. Dedicated 'login id' and 'password' for every individual student to
facilitate the distribution of e-text books, e-study materials, e-journals, latest
law articles and latest judgments and to the students studying in the
respondent No.3 University.
b. Smart Class Rooms powered by the latest Information Technology.
c. Dedication institution for 'Moot court training' like 'Moot Court
Association' functioning in the 'School of Excellence in Law'.
d. 'Placement Cell' like the one which is functioning in the 'School of
Excellence in Law'
e. Wi-fi facility inside campus.
f. Modern e-library.
g. Frequent National level and International level seminars and
lectures conducted with the participation of the various legal luminaries.
h. To complete the construction of hostel buildings in Vellore,
Dharmapuri, Ramanathapuram, Salem, Namakkal and Theni Government
__________
Page 2 of 6
http://www.judis.nic.in
W.P.(MD)No.538 of 2021
Law colleges affiliated to the respondent No.3 University, and to provide
proper mess facility to the hostel students.
in the Government Law colleges, affiliated to Tamilnadu Dr.Ambedkar Law
University.
For Petitioner : Mr.R.Alagumani
For respondents : Mr.Sricharan Rengarajan
Additional Advocate General
assisted by
Mr.K.P.Krishnadoss,
Special Government Pleader
ORDER
[Order of the Court was made by M.M.SUNDRESH,J.]
This Public Interest Litigation has been filed by the petitioner inter
alia alleging that facilities that are extended to the National Law Schools,
School of Excellence, will have to be extended to the other Government
Law Colleges as well.
2. Learned Counsel for the petitioner submitted that the petitioner has
made a detailed representation to the respondents 3 and 4, dated 05.12.2020,
giving certain suggestions.
__________
http://www.judis.nic.in W.P.(MD)No.538 of 2021
3. Learned Additional Advocate General appearing for the aforesaid
respondents fairly submitted that the suggestions made by the petitioner
through the representation dated 05.12.2020 will be looked into and needful
will be done.
4. Recording the said submissions, we call upon the respondents 3
and 4 to take appropriate action on the aforesaid representation by sending
the communication to the petitioner within a period of eight weeks from the
date of receipt of a copy of this order. Accordingly, the writ petition stands
disposed of. No costs.
(S.B., CJ.) (M.M.S., J.)
18.01.2021
Index : Yes/No
Internet : Yes/No
sj/pkn
Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
__________
http://www.judis.nic.in W.P.(MD)No.538 of 2021
To:
1.The Principal Secretary, State of Tamilnadu, Department of Law, Courts and Prisons, State of Tamilnadu, State Secretariat, Fort St.George, Chennai 600 009.
2. The Principal Secretary, State of Tamilnadu, Department of Higher Studies, State of Tamilnadu, State Secretariat, Fort St.George, Chennai 600 009.
3. The Tamilnadu Dr.Ambedkar Law University, The Vice Chancellor, The Tamilnadu Dr.Ambedkar Law University, Poompozhil, No.5, Dr.D.G.S.Dinakaran Salai, Chennai 600 028.
4. The Director of Legal Studies, Directorate of Legal Studies, Purasaiwakam High Road, Kilpauk, Chennai 600 010.
__________
http://www.judis.nic.in W.P.(MD)No.538 of 2021
THE HON'BLE CHIEF JUSTICE and M.M.SUNDRESH, J.
(sj/pkn)
W.P.(MD) No.538 of 2021
18.01.2021
__________
http://www.judis.nic.in
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!