‘Discontinued’ TC, No Arrear-Exam Hall Ticket: Madras HC Gives Agriculture Diploma Student’s Plea 8 Weeks For Decision

The petitioner completed a two-year Diploma in Agriculture Programme in July 2025 but had arrears in four subjects.

After completing the required attendance for a subject in which he had previously been short, he appeared for its examination on 18 August 2026.

A Transfer Certificate issued to him that day recorded that he had “Discontinued the Course.”

He later joined a B.Sc. programme.

Having applied and paid the examination fee for the September–October 2026 supplementary examinations, he sought hall tickets for his four arrear subjects.

The respondents declined, citing the Transfer Certificate.

The petitioner’s representation dated 5 September 2026 remained unaddressed, prompting this petition under Article 226.

The petition was brought under Article 226 of the Constitution, under which the High Court may issue directions to public authorities.

The Court directed that the petitioner’s representation be considered strictly in accordance with the rules and regulations in force, without granting him any special privilege.

The order cites no statute, precedent, or substantive rule governing eligibility for the examinations.

The Court did not determine whether the Transfer Certificate barred the petitioner from taking the supplementary examinations or whether he was otherwise eligible for hall tickets.

Instead, noting that the requested relief involved consideration of the petitioner’s representation, the Court dispensed with notice to the respondents and left the merits to be determined under the applicable rules.

It therefore granted only a direction to decide the representation, rather than an order requiring issuance of hall tickets.

The Court did not direct that hall tickets be issued or that the petitioner be permitted to sit the examinations.

The connected miscellaneous petition was closed, with no order as to costs.