Jisha Mary Joshy vs Mahatma Gandhi University
2021 Latest Caselaw 12153 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

           THE HONOURABLE MR. JUSTICE T.R.RAVI

TUESDAY, THE 20TH DAY OF APRIL 2021 / 30TH CHAITHRA, 1943

                 WP(C).No.8380 OF 2021(V)


PETITIONER/S:

           JISHA MARY JOSHY, AGED 24 YEARS
           D/O JOSHY SEBASTIAN, PUZHACKAL HOUSE,
           KANJIRATHANAM P.O, MANJOOR-686603.,
           KOTTAYAM DISTRICT.

           BY ADVS.
           SRI.P.M.JOSEPH
           SRI.SIJI ANTONY

RESPONDENT/S:

     1     MAHATMA GANDHI UNIVERSITY
           PRIYADARSHINI HILLS, ATHIRAMPUZHA P.O,
           KOTTAYAM, PIN-686560,
           REPRESENTED BY ITS REGISTRAR.

     2     THE CONTROLLER OF EXAMINATIONS,
           MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI
           HILLS, ATHIRAMPUZHA P.O,
           KOTTAYAM, PIN-686560.

     3     THE VICE CHANCELLOR
           MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI
           HILLS, ATHIRAMPUZHA P.O,
           KOTTAYAM, PIN-686560.

           R1 BY SHRI.ASOK M. CHERIAN, SC, M.G.
           UNIVERSITY

     THIS WRIT PETITION (CIVIL) HAVING COME UP        FOR
ADMISSION ON 20.04.2021, THE COURT ON THE SAME        DAY
DELIVERED THE FOLLOWING:
 WP(C) No.8380/2021

                                    ..2..

                                 JUDGMENT

The prayer in this writ petition is to direct the

2nd respondent University to publish the

revaluation result of 4th paper of Vth Semester

and to issue pass certificate for BA Sociology

degree since the petitioner is already undergoing

Post Graduation.

2. It is seen that the revaluation and scrutiny

application was submitted to the University on

21.10.2020.

3. The learned counsel for the University submits

that the results are ready and due to some

technical reasons, it cannot be uploaded.

4. In view of the above, the writ petition is

disposed of directing the University to publish

the results as prayed for by the petitioner

within a period of one week from today.

The writ petition is disposed of accordingly.

Sd/-

T.R.RAVI

JUDGE Bka/20.04.2021 WP(C) No.8380/2021

..3..

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE HALL TICKET OF 1ST AND 22ND SEMESTER PRIVATE DEGREE EXAMINATION OCTOBER,2018 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE RESULT SHEET OF SEMESTER 1 AND II OF THE PETITIONER ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE HALL TICKER OF IIIRD AND IVTH SEMESTER PRIVATE DEGREE EXAMINATION MAY, 2019 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE RESULT SHEET OF SEMESTER III AND IV OF THE PETITIONER ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE HALL TICKER OF VTH AND VITH SEMESTER PRIVATE DEGREE EXAMINATION MARCH, 2020 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE RESULT SHEET OF SEMESTER V AND VI OF THE PETITIONER ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE IDENTITY CARD ISSUED BY MARTIN LUTHER CHRISTIAN UNIVERSITY WITH REGISTER NO.F001200089.

EXHIBIT P8 TRUE COPY OF THE E-RECEIPT ISSUED BY THE 1ST RESPONDENT SHOWING THE TRANSACTION DETAILS OF THE PETITIONER'S APPLICATION NO.225909.