[Cites 1, Cited by 0]
Madras High Court
V.Sandanapandian vs The Registrar on 14 May, 2026
W.P.No.19601 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.05.2026
CORAM
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P.No.19601 of 2026
And
W.M.P.No.20918 of 2026
V.Sandanapandian ... Petitioner
Vs.
1.The Registrar,
The Tamil Nadu Dr. Ambedkar Law University,
No.5, Dr.D.G.S. Dhinakaran Salai,
Poompozhil,
Chennai – 600 028.
2.The Controller of Examination,
The Tamil Nadu Dr. Ambedkar Law University,
M.G.R.Salai, Near Taramani Railway Station,
Perungudi,
Chennai – 600 113.
3.The Principal,
The Central Law College,
Yercaud Main Road,
Kannakurichi,
Salem District,
Salem – 636 008. ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the 1st and 2nd respondents to
permit the petitioner to apply and appear in the BA LLB Examination to
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W.P.No.19601 of 2026
be conducted in the 3rd respondent College till the petitioner get pass
in all the examinations.
For Petitioner : Mr.A.Rahul
For Respondents : Mr.M.Nallathambi for R1 and R2
Mr.A.Tamilvanan for R3
ORDER
Seeking a direction to the first and second respondent to
permit the petitioner to apply and appear in the B.A. LLB Examination
to be conducted in the third respondent’s College till the petitioner get
pass in all the examinations, this writ petition has been filed.
2.The petitioner has studied in the third respondent’s college
from the Academic year 2017-2018 till the Academic year 2021-2022
i.e. for a period of five years. The petitioner, bearing Registration
No.51711251, has passed several papers except one paper, namely,
Interpretation of statutes. When the petitioner joined five years B.A.,
L.L.B., Course, the first respondent University/third respondent College
did not impose any regulations and conditions. Similarly, in the
examination schedule dated 13.04.2026 issued by the second
respondent/Controller of Examinations, no conditions are imposed
regarding the number of attempts within which a candidate should
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clear the examinations. However, in the instructions dated 22.04.2026
issued by the second respondent for the Academic year 2025 – 2026,
it is stated that five year course students admitted prior to the
Academic year 2018-2019, are not permitted as per UGC guidelines
relating Uniform Span Period (N +2) i.e. candidates can write exams
only up to 2 years after the regular course is completed. However,
such restrictions were not imposed when the course was commenced
and suddenly in the current academic year, such an onerous condition
is imposed. When the petitioner attempted to pay the examination
fees in the online portal, the portal rejected the petitioner stating that
the registration number is invalid.
3.The petitioner has to pass one paper and this action of the
first respondent Tamil Nadu Dr.Ambedkar Law University has put him
into irreparable injury. The University is not allowing the petitioner to
pay the exam fee and to appear in the examination. The petitioner’s
examination is scheduled on 15.05.2026. Therefore, the petitioner,
having no other option, sent a detailed representation through e-mails
dated 27.04.2026 and 04.05.2026, to the first and second respondents
in this regard. However, the first and second respondents have not
sent any reply so far. Aggrieved against the non-grant of permission to
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the petitioner to apply for the examination, and considering the
urgency since the examinations commenced on 13.05.2026, the
present writ petition has been filed.
4.Learned counsel for the petitioner submitted that similarly
placed candidates filed a batch of writ petitions before the Madurai
Bench of this Court in W.P.(MD) Nos.13253 to 13258 of 2026 and this
Court by an order dated 29.04.2026 permitted those candidates to
attend the examinations and to pay necessary fees. Hence, the
learned counsel for the petitioner sought similar indulgence from this
Court by following the said order.
5.The learned counsel appearing for the second and third
respondents submitted that they would inform the first respondent
regarding the necessary instructions.
6.Heard the learned counsel appearing on either side and
carefully perused the materials available on record.
7.Fully fortified by the order passed by this Court in W.P.
(MD) Nos.13253 to 13258 of 2026 dated 29.04.2026, this Court is of
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the considered view that the petitioner should also be given the benefit
of writing the examination. Hence, the respondents are directed to
open the online portal facilitating the petitioner to pay the necessary
examination fee and permit the petitioner to write the supplementary
examinations scheduled from 13.05.2026 to 05.06.2026. It is made
clear that the permission granted by this Court to write the
examination shall be subject to the outcome of the writ petition.
8.List the case on 15.06.2026.
14.05.2026
pri
Note: Issue order copy on 14.05.2026.
Index: Yes/ No
Speaking Order: Yes/ No
NCC: Yes/ No
To
1.The Registrar,
The Tamil Nadu Dr. Ambedkar Law University,
No.5, Dr.D.G.S. Dhinakaran Salai,
Poompozhil,
Chennai – 600 028.
https://www.mhc.tn.gov.in/judis
L.VICTORIA GOWRI,J.
pri
2.The Controller of Examination,
The Tamil Nadu Dr. Ambedkar Law University,
M.G.R.Salai, Near Taramani Railway Station,
Perungudi,
Chennai – 600 113.
3.The Principal,
The Central Law College,
Yercaud Main Road,
Kannakurichi,
Salem District,
Salem – 636 008.
And
14.05.2026
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