The Registrar vs K Subramania Nadar Vadivoo Ammal Educational Trust

W.A.No.3325 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.11.2026
CORAM :
THE HONOURABLE MR. SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A.No.3325 of 2026
CNR:{HCMA012527362026}
&
C.M.P.No.29577 of 2026
1. The Registrar
The Tamil Nadu Dr. Ambedkar Law University,
Poompozhil Campus,
5, Dr. DGS Dinakaran Salai,
State Bank of India Colony,
Raja Annamalaipuram, Chennai,
Greater Chennai,
Tamilnadu 600 028.
2. The Chairman (Law Admissions)
The Tamil Nadu Dr. Ambedkar Law University,
Poompozhil Campus,
5, Dr. DGS Dinakaran Salai,
State Bank of India Colony,
Raja Annamalaipuram, Chennai,
Greater Chennai,
Tamilnadu 600 028.
Appellant(s)
Vs
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W.A.No.3325 of 2026
1. K Subramania Nadar Vadivoo Ammal
Educational Trust
Rep by its Managing Trustee Running,
Thangapazham Law College,
Madurai Tenkasi Main Road,
Subramaniapuram, Vasudevanallore,
Tenkasi 627 758.
2. The Secretary to Government
Law Department, Government of Tamil Nadu,
Fort St. George, Chennai 600 009.
3. The Secretary
Bar Council of India,
21, Rouse Avenue Institution Area,
New Delhi 110 002. Respondent(s)
Prayer :Appeal filed under Clause 15 of the Letters Patent seeking to
set aside the order dated 20.08.2026 passed in W.P.No.28802 of 2026.
For Appellant(s): Mr. Vijay Narayan
Advocate General
Assisted by Mr.S.Siva Shanmugam
For Respondent(s): Mr.AR.L.Sundaresan
Senior Advocate
For Mr. C.T.Murugappan for R1
Mr.L.Gokulraj
Additional Government Pleader for R2
JUDGMENT
(Judgment of the Court was delivered by
G.Arul Murugan,J)
This intra-court appeal assails the order dated 20.08.2026

passed in W.P.No.28802 of 2026, whereby the order passed by
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W.A.No.3325 of 2026
appellant University dated 10.07.2026 was set aside and the
University was directed to issue a show cause notice and take an
appropriate decision after affording an opportunity to first respondent
College.
2. Appellants are mainly aggrieved by the directions issued by
the learned Single Judge in paragraph 18 with regard to the extent of
penalty to be imposed, if the University intends to invoke Clause 11 of
the Tamil Nadu Dr.Ambedkar Law University (Affiliation and Approval of
Law Colleges) Regulations, 2025.
3. In view of the consent expressed by learned Advocate
General appearing for appellant University and learned Senior Counsel
appearing for the first respondent College, the further directions issued
by the learned Single Judge as to how the Clause 11 of the Regulations
has to be dealt with while imposing penalty in paragraph 18, which
reads as under:
“18. …. If the 1st respondent intends to invoke Clause 11
of the Regulation against the petitioner for violation of Clause 4.4
of the Regulation, any penalty amount, not less than a sum of
Rs.4,00,000/-, shall be imposed. On the other hand, if any
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W.A.No.3325 of 2026
necessity arise for withdrawal of affiliation of the petitioner-
College, the 1st respondent shall proceed with the same after a
thorough consideration.”
are deleted, leaving it open to the University to consider the reply to
be submitted to the show cause notice.
5. In view of the above, appellant University will now issue a
show cause notice and on receipt of the reply from first respondent
College, the University would consider the reply and pass orders in
accordance with law and Regulations, after affording an opportunity to
first respondent College.
6. At this juncture, learned Senior Counsel appearing for first
respondent College submits that appellant University had subsequently
granted temporary affiliation for the academic years 2026-27 and
2027-28, allowing first respondent College to admit 120 students in 5-
year B.A., LL.B. Course and 120 students in the 3-year LL.B. Course,
for which, the Bar Council of India had also granted approval on
22.06.2026 for the academic year 2026-27. For admitting students for
the academic year 2026-27, learned Senior Counsel submits that
though the College is proceeding with admission regarding the
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W.A.No.3325 of 2026
management quota, since first respondent College is not listed on the
Government portal, for admitting students under Government quota,
the University may be directed to take immediate steps to include the
College on the portal.
7. Learned Advocate General appearing for appellant University
submits that in view of the temporary affiliation granted to first
respondent College by appellant University for 2026-27 and also Bar
Council of India has granted approval, a pragmatic view will be taken
and an appropriate decision will be implemented in a short time.
8. Learned Senior Counsel appearing for first respondent College
undertakes that they will not pursue or press the contempt petition.
9. The writ appeal stands disposed of. There shall be no order as
to costs. Consequently, the interim application is closed.

(SUSHRUT ARVIND DHARMADHIKARI,CJ) (G.ARUL MURUGAN,J)
03.11.2026
Index : Yes/No
Neutral Citation : Yes/No
kpl
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W.A.No.3325 of 2026
To
1. The Secretary to Government
Law Department,
Government of Tamil Nadu,
Fort St. George, Chennai 600 009.
2. The Secretary
Bar Council of India,
21, Rouse Avenue Institution Area,
New Delhi 110 002.
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W.A.No.3325 of 2026
THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
(kpl)
W.A.No.3325 of 2026

03.11.2026
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