Madras High Court
The Principal vs Abinaya Devi ... 1St on 3 June, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.A(MD) No.1380 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 03.06.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
AND
THE HONOURABLE MR.JUSTICE K.RAJASEKAR
W.A(MD) No.1380 of 2025
&
C.M.P.(MD)No.8316 of 2025
1.The Principal,
Thiagarajar College of Arts and Science,
Madurai 625 009.
2.The Controller of Examinations (COE),
Office of the Controller of Examinations,
Thiagarajar College of Arts and Science,
Madurai 625 009. ... Appellants / Respondents 5 &6
Vs
1.Abinaya Devi ... 1st Respondent / Petitioner
2.Union of India,
Represented by
The Principal Secretary,
Ministry of Human Resource Department,
Department of School Education & Literacy,
New Delhi.
3.University Grants Commission (UGC),
Represented by its Secretary,
1/5
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W.A(MD) No.1380 of 2025
Bahadur Shah Zafar Marg,
New Delhi-1100002.
4.The Principal Secretary,
State of Tamil Nadu,
Higher Education Department,
Secretariat,
Chennai.
5.The Registrar,
Madurai Kamarajar University,
Madurai 625 021. ... Respondents 2 to 5
/ Respondents 1 to 4
PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, praying
this Court to set aside the Judgment dated 02.06.2025 in W.P.(MD)No.
10855 of 2025 on the file of this Court.
For Appellants : Mrs.N.Krishnaveni
Senior Counsel
for Mr.V.R.Shanmuganathan
For Respondents : Mr.A.V.Saha
for Mr.R.Alagumani
for R1
: Mr.C.Venkatsh Kumar
Special Government Pleader
for R4
2/5
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W.A(MD) No.1380 of 2025
ORDER
(Order of the Court was made by G.R.SWAMINATHAN, J.)
Heard the learned senior counsel appearing for the appellants and
the learned counsel appearing for the writ petitioner.
2. This writ appeal is directed against an interim direction issued
by the learned single Judge. By the impugned order, the writ petitioner /
student has been permitted to write the supplementary examinations
which is scheduled to be held from tomorrow onwards. Paragraph No.4
of the order dated 02.06.2025 reads as follows:-
“4. Having considered the submissions made by the learned
counsel for the petitioner and the learned counsel appearing for the
respondents 5 & 6, in the interest of justice, the respondents are directed
to allow the petitioner to appear for supplementary examinations, which
are starting on 04.06.2025. Needless to say that the results shall not be
declared and shall be kept in the sealed cover and await the final order
of this Court.”
3. We are clearly of the view that the rights of the college have
been fully protected. By permitting the student to write the
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supplementary examination, the college is not going to suffer any
prejudice. On the other hand, if we stay or set aside the impugned order,
the writ petition itself will become infructuous. Leaving open all the
contentions of the appellant college as well as that of the student, the
Writ Appeal is disposed of. No costs. We request the learned single
Judge to take up the writ petition 'for final disposal' on 16.06.2025.
Consequently, connected miscellaneous petition is closed.
(G.R.S., J.) (K.R.S., J.)
03.06.2025
Index : Yes / No
Internet : Yes / No
NCC : Yes / No
rmi
To
The Registrar,
Madurai Kamarajar University,
Madurai 625 021.
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G.R.SWAMINATHAN, J.
AND
K.RAJASEKAR, J.
rmi
03.06.2025
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