Ajith.M.K. vs Kerala Agricultural University
2021 Latest Caselaw 4753 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

    TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                      WP(C).No.16280 OF 2015(H)


PETITIONER:

               AJITH.M.K., AGED 19 YEARS,
               SECOND YEAR STUDENT,
               INTEGRATED MSC. COURSE IN BIO TECHNOLOGY,
               COLLEGE OF AGRICULTURE, THIRUVANANTHAPURAM

               BY ADVS.
               SRI.K.L.NARASIMHAN
               SRI.N.KRISHNA PRASAD
               SRI.A.MOHAMMED FAIZAL
               SRI.P.G.PRAMOD

RESPONDENTS:

      1        KERALA AGRICULTURAL UNIVERSITY
               MAIN CAMPUS, VELLANIKKARA, THRISSUR 680656,
               REPRESENTED BY ITS REGISTRAR

      2        THE REGISTRAR AND RETURNING OFFICER
               FOR THE CONDUCT OF ELECTIONS, KERALA AGRICULTURAL
               UNIVERSITY, MAIN CAMPUS, VELLANIKKARA,
               THRISSUR 680656

      3        EXECUTIVE COMMITTEE
               KERALA AGRICULTURAL UNIVERSITY, MAIN CAMPUS,
               VELLANIKKARA, THRISSUR 680656

               R1 BY SRI.ROBSON PAUL, SC, KERALA AGRICULTURAL
               UNIVERSITY

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.16280 OF 2015(H)

                                   2




                            JUDGMENT

Dated this the 9th day of February 2021

This matter pertains to the year 2015 and the election

process is already over. Hence, the writ petition is dismissed

as infructuous.

Sd/-

AMIT RAWAL

JUDGE

ab