M. DEEPAK CHANDER, Vs. PONDICHERRY UNIVERSITY, REP. BY ITS REGISTRAR, R. VENKATARAMAN NAGAR, KALAPET, PONDICHERRY,

JUDGEMENT

(1.) ALL these three writ petitions raise similar questions of law and facts and were heard together and as such are being disposed of by this common judgment.

(2.) PETITIONERS were admitted to the II year B.Tech. Course for the academic year 2000 -2001 in Bharathiyar College of Engineering and Technology (hereinafter referred to as "College") under Lateral Entry Scheme after completing their Diploma in Engineering. Petitioners were admitted under Management quota and thereafter they were permitted to appear in third semester examinations conducted during December 2000. Subsequently the petitioners were informed by the College that their admission had been cancelled by the Pondicherry University (hereinafter referred to as "University") on the ground that admission of the petitioners was not in accordance with the norms prescribed by the Centralised Admission Committee, Government of Pondicherry (hereinafter referred to as "CENTAC").

(3.) INSPITE of service of notice , the College has not chosen to enter appearance.