J. Nagakailashnath vs Registrar And Others

L. Victoria Gowri, J

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.

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.51711221, has passed several papers except four papers, namely, Human Rights Law, Law and Economics, Law of Crimes, and Family Law-II. 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 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 as 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.

The petitioner has passed four papers 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 examinations. The petitioner's first examination is scheduled on 13.05.2026 and the other three papers are scheduled on 21.05.2026, 02.06.2026 and 05.06.2026. 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 the petitioner to apply for the examinations, and considering the urgency since the examinations are commencing on 13.05.2026, the present writ petition has been filed.

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.

The learned counsel appearing for the second and third respondents submitted that they would inform the first respondent regarding the necessary instructions.

Heard the learned counsel appearing on either side and carefully perused the materials available on record.

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 the considered view that the petitioner should also be given the benefit of writing the examinations. 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 examinations shall be subject to the outcome of the writ petition.

List the case on 15.06.2026.