Muhammed Swalih vs The Union Of India
2021 Latest Caselaw 16476 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                        WP(C) NO. 12742 OF 2021
PETITIONER:

          MUHAMMED SWALIH
          AGED 62 YEARS
          REP. BY MOHAMMED KUTTY ALANGADAN, S/O. VEERAN ALANGADAN
          HOUSE, CHOLAKUNDU, PARAPPUR MALAPPURAM 676 503.

          BY ADVS.
          ARUN CHAND
          K.SALMA JENNATH
          THAREEQ ANVER K.



RESPONDENTS:

    1     THE UNION OF INDIA
          REPRESENTED BY THE DIRECTOR,
          NATIONAL INSTITUTE OF OPEN SCHOOLING DEPARTMENT OF
          ELEMENTARY EDUCATION AND LITERACY, MHRD, GOVERNMENT OF
          INDIA, NEW DELHI 110 001.

    2     NATIONAL INSTITUTE OF OPEN SCHOOLING
          REPRESENTED BY ITS DIRECTOR, (EVALUATION),
          DEPARTMENT OF ELEMENTARY EDUCATION AND LITERACY, MHRD,
          GOVERNMENT OF INDIA, NEW DELHI 110 001.

    3     THE REGIONAL DIRECTOR,
          NATIONAL INSTITUTE OF OPEN SCHOOLING ,
          REGIONAL CENTRE, KOCHI, 6TH FLOOR, KERALA STATE HOUSING
          BOARD BUILDING, PANAMPILLY NAGAR , KOCHI 682 306.

    4     THE ASSISTANT DIRECTOR,
          NATIONAL INSTITUTE OF OPEN SCHOOLING ,
          (NIOS), GOVERNMENT OF INDIA, 6TH FLOOR,
          KSHB BUILDING,
          PANAMPILLY NAGAR , KOCHI 682 306.

    5     THE SECRETARY,
          NATIONAL INSTITUTE OF OPEN SCHOOLING ,
          (NIOS), GOVERNMENT OF INDIA, 6TH FLOOR, KSHB BUILDING,
          PANAMPILLY NAGAR , KOCHI 682 306.
 WP(C) NO. 12742 OF 2021

                                   2

             SC FOR RESPONDENTS


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   05.08.2021,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 12742 OF 2021

                                   3




                               JUDGMENT

It is submitted by the learned counsel appearing on either side

that the corrected Certificates have been issued to the petitioner and

that the Certificates have been duly served by the petitioner.

In the above view of the matter, nothing survives for

consideration in this writ petition. This writ petition is closed

recording the submissions.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 12742 OF 2021

APPENDIX OF WP(C) 12742/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE IDENTITY CARD ISSUED BY THE SECOND RESPONDENT TO THE PETITIONER AT THE TIME OF HIS REGISTRATION FOR THE EXAMINATION.

Exhibit P2                NIL

Exhibit P2(A)             THE TRUE COPY OF MARKS STATEMENT DATED

05/08/2020 ISSUED BY THE SECOND RESPONDENT TO THE PETITIONER.

Exhibit P2(B) THE TRUE COPY OF THE CERTIFICATE DATED 22/1/2021 ISSUED BY THE SECOND RESPONDENT TO THE PETITIONER.

Exhibit P3 THE TRUE COPY OF MIGRATION-CUM-TRANSFER CERTIFICATE DATED 05/08/2020, ISSUED BY THE SECOND RESPONDENT TO THE PETITIONER.

Exhibit P4 THE TRUE COPY OF THE AADHAR CARD OF THE PETITIONER CONTAINING THE PARTICULARS SPELLED CORRECTLY.

Exhibit P5 THE TRUE COPY OF THE SCREEN HOT OF THE RELEVANT PAGE INDICATING THE REQUEST OF THE PETITIONER IN THE STUDENT PORTAL HOSTED BY THE SECOND RESPONDENT.

Exhibit P6 THE TRUE COPY OF THE RELEVANT E SERVICES PAGE OF THE STUDENTS STUDENT PORTAL SHOWING APPROVAL FOR THE CORRECTION.

Exhibit P7 THE TRUE COPY OF THE IDENTITY CARD ISSUED BY THE SECOND RESPONDENT AFTER THE SUBMISSION OF EXHIBIT P5.

Exhibit P8 THE TRUE COPY OF THE APPLICATION DATED 13/04/2021 SUBMITTED BY THE PETITIONER BEFORE THE FIFTH RESPONDENT ALONG WITH THE DEMAND DRAFT.