S. GANESAN Vs. CHAIRMAN, LAW ADMISSIONS 2019-2020, THE TAMIL NADU DR. AMBEDKAR LAW UNIVERSITY
LAWS(MAD)-2019-9-554
HIGH COURT OF MADRAS
Decided on September 23,2019

S. GANESAN Appellant
VERSUS
Chairman, Law Admissions 2019-2020, The Tamil Nadu Dr. Ambedkar Law University Respondents

JUDGEMENT

M. Sundar, J. - (1.) Mr. G. Prabhu Rajadurai, learned counsel on record for writ petitioner, Mr. V. Meenakshi Sundaram, learned Standing Counsel for 'Tamil Nadu Dr. Ambedkar Law University' (hereinafter 'said University' for brevity, clarity and convenience), who accepts notice on behalf of respondents 1 and 2 and Mr. Ayiram K. Selvakumar, Additional Government Pleader (AGP) who accepts notice on behalf of third respondent are before this Court.
(2.) With consent of aforesaid three learned counsel, main Writ Petition itself is taken up, heard out and is being disposed of.
(3.) The entire matter turns on a very narrow compass. This Writ Petition was moved by way of Lunch Motion today (23.09.2019).;


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