M RAJKUMAR Vs. SECRETARY TAMIL NADU ENGINEERING ADMISSION

JUDGEMENT

(1.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of mandamus to direct the respondents 1 and 2 to enforce their order, dated 6.8.2010, and to admit the petitioner in B.E.Mechanical Engineering Degree course, in the third respondent college.

(2.) IT has been stated that the third respondent college had issued an allotment order to the petitioner, dated 6.8.2010, to join B.E. Mechanical Engineering Degree course, in the third respondent college. In spite of the fact that the petitioner was present on the assigned date, with the necessary fees, he was not allowed to join the college, as per the said order.

(3.) IT has also been stated that the claim of the petitioner that he was present in the third respondent college, on the assigned date, to join the course, as directed in the provisional admission letter, dated 6.8.2010, along with the necessary fees, is false. IT has also been submitted that the semester examinations for the said course had already commenced, on 21.12.2010.