SUMITHA SRINIVASAN Vs. REGISTRAR ANNA UNIVERSITY MADRAS

JUDGEMENT

(1.) THOUGH C. M. P. Nos. 5501 and 5502 of 1993 filed in the writ appeal have come up for orders, as the arguments in both the C. M. Ps. and the writ appeal are going to be one and the same, we have heard the writ appeal itself for final disposal.

(2.) THIS appeal is preferred against the order dated 22nd December, 1992 passed by the learned single Judge in W. P. No. 19289 of 1992. Learned single Judge has rejected the writ petition. Therefore, the petitioner has come up in writ appeal.

(3.) FOR the reasons stated above, the appeal fails and the same is dismissed. However, there will/ shall be no order as to costs. Consequently, no order is necessary in the civil miscellaneous petitions. .