Kerala High Court
Aneesh Thomas vs The Director Of Collegiate ... on 26 August, 2021
WP(C) NO. 16633 OF 2021 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
WP(C) NO. 16633 OF 2021
PETITIONER/S:
ANEESH THOMAS
AGED 35 YEARS
S/O. THOMAS THOMAS, VADAKECHOORANOLIL, MEVADA P.O.,
KOTTAYAM DISTRICT, KERALA, PINCODE-686 573
BY ADV SANDHYA RAJU
RESPONDENT/S:
1 THE DIRECTOR OF COLLEGIATE EDUCATION
THE DIRECTORATE OF COLLEGIATE EDUCATION, 6TH FLOOR
VIKASBHAVAN, VIKSA BHAVAN P.O., THIRUVANANTHAPRUAM-
695 033,KERALA
2 CHAIRMAN,
KERALA PUBLIC SERVICE COMMISSIONER, MG ROAD, NEAR
PATTOM JUNCTION PALACE PATTOM THULASI HILLS, KERALA
PINCODE-695 004
3 CHAIRPERSON,
UNIVERSITY GRANTS COMMISSION, BAHADUR SHAH ZAFAR
MARG, NEW DELHI-110 002
BY ADV SRI.S.KRISHNAMOORTHY, CGC
ADV.P.C.SASIDHARAN, SC
SRI.JIMMY GEORGE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 16633 OF 2021 2
P.V.KUNHIKRISHNAN, J
--------------------------------------------
W.P.(C.) No.16633 of 2021
--------------------------------------
Dated this the 26th day of August, 2021
JUDGMENT
The above writ petition is filed with following prayers :
"a) To issue a Writ of Mandamus directing the 2nd
respondent to consider Exhibit P7 representation.
b) To issue a Writ of Mandamus, direction or order
directing the 2nd respondent to permit the petitioner to appear
for the examination subject to the announcement of the NET
results.
c) To issue a Writ of Mandamus, direction, or order
directing the holding of NET exams within a specified time
period.
d) To issue a Writ of Mandamus directing the 3 rd
respondent to consider the course work in PHD in lieu of the
NET results for special circumstances of the Pandemic.
e) Such other reliefs as this Hon'ble Court may deem fit
and proper in the circumstances of the case.
f) To award cost of this proceedings to the petitioner."
2. When this writ petition came up for consideration,
the counsel for the petitioner limits his prayer and submitted
that he will be satisfied, if a direction is issued to the 2 nd
respondent to consider Ext.P7 representation.
3. Heard the learned Government Pleader and the
learned Standing Counsel for Kerala Public Service
Commission.
4. After hearing both sides, I think this writ petition can
be disposed, directing the 2nd respondent to consider Ext.P7
representation. I make it clear that I have not considered the
matter on merit and the 2nd respondent is free to pass
appropriate orders, in accordance to law.
Therefore, this writ petition is disposed, directing the 2 nd
respondent to consider Ext.P7 representation, as expeditiously
as possible, at any rate, within three weeks from the date of
receipt of a copy of this judgment.
SD/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
APPENDIX OF WP(C) 16633/2021
PETITIONER EXHIBITS
Exhibit P1 A COPY OF THE PETITIONERS ID CARD OF
ANNAMALI UNIVERSITY
Exhibit P2 A COPY OF THE RECEIPT OF APPLICATION
SUBMITTED FOR THE DECEMBER 2020 CYCLE OF
NET
Exhibit P3 A COPY OF THE PUBLIC NOTICE ISSUED BY THE
NATIONAL TESTING AGENCY DATED 20TH APRIL
Exhibit P4 A COPY OF THE NEWSPAPER REPORT DATED 3RD
AUGUST IN MALAYALA MANORAMA
Exhibit P5 A COPY OF THE PRESS RELEASE REGARDING THE
QUALIFICATION ISSUED BY THE GOVT OF INDIA
Exhibit P6 A COPY OF THE STATEMENT OF MARKS IN THE
COURSE WORK OF THE PETITIONER
Exhibit P7 A COPY OF THE REPRESENTATION TO THE 2ND
RESPONDENT BY THE PETITIONER
Exhibit P8 A COPY OF THE REPRESENTATION TO THE 3RD
RESPONDENT BY THE PETITIONER DATED
17.7.2021
