The Registrar vs S.Sakthivel
2024 Latest Caselaw 21165 Mad

Madras High Court

The Registrar vs S.Sakthivel on 6 November, 2024

Author: D.Krishnakumar

Bench: D.Krishnakumar

                                                                             W.A.No.3180 of 2024

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 06.11.2024

                                                      CORAM

                            THE HONOURABLE MR. JUSTICE D.KRISHNAKUMAR
                                                and
                               THE HONOURABLE MR. JUSTICE P.B.BALAJI

                                              W.A.No.3180 of 2024
                                           and C.M.P.No.24493 of 2024

                     1. The Registrar, SRM University,
                        SRM Nagar, Kattankulathur.

                     2. The Dean (S& H),
                        Associate Director,
                        SRM Institute of Science and Technology,
                        Faculty of Science and Humanities,
                        Ramapuram, Chennai.                              ... Appellants

                                                         Vs.

                     S.Sakthivel                                        ... Respondent



                     PRAYER: The Writ Appeal is filed under Clause 15 of the Letters
                     Patent to allow the Writ Appeal by setting aside the order dated
                     25.10.2024 in W.P.No.31653 of 2024.

                                   For Appellants     : Ms P.R.Umamaheswari

                                   For Respondent :    Mr.T.Nixon


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                                                                                  W.A.No.3180 of 2024

                                                        JUDGMENT

(Judgment of the Court was delivered by D.KRISHNA KUMAR, J.)

Assailing the order passed by the learned Single Judge in

W.P.No.31653 of 2024 dated 25.10.2024, the SRM University has filed

the present writ appeal.

2. The respondent herein has filed the above writ petition to

i)quash the order passed by the appellants University dated 18.10.2024,

debarring the respondent from appearing for the University Examination,

Oct/Nov 2024 due to lack of attendance; and directed him to redo the

programme for the same semester in the next academic year 2024-2025

ii) and consequently direct the appellants herein to allow him to attend

the university examination for the second year BCA Course starts from

21.10.2024 onwards.

3. Learned Single has disposed of the writ petition by observing

that since the writ petitioner was suffering from medical conditions, he

was unable to attend the classes and consequently direct the appellant

herein to allow the writ petitioner for one time to participate in the next

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semester examination. Aggrieved over the above said order, the

University has filed the instant writ appeal.

4. Today, learned counsel appearing on either side have argued the

matter elaborately, supporting their respective contentions.

5. After elaborate discussion, learned counsel for the appellant

made a request before this court that the respondent will satisfy, if the

appellant University considers the application of the respondent for

issuing Transfer Certificate, without insisting to pay next semester fees,

so that he can join in some other College in the next semester.

6. Replying to the above, learned counsel for the appellant

submitted that, if the respondent made any application requesting to

issue Transfer Certificate, it will be considered immediately by the

University and Transfer certificate will be issued, without insisting for

payment of next semester fees.

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7. Recording the submission made by the learned counsel for the

appellants as well as the respondent, this writ appeal is disposed of

accordingly. There shall be no order as to costs. Consequently, CMP

No.24493 of 2024 is closed.

(D.K.K, J.) (P.B.B., J.) 06.11.2024 mst

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D.KRISHNAKUMAR, J.

and P.B.BALAJI, J.

mst

06.11.2024

https://www.mhc.tn.gov.in/judis