Ramya Ramdas vs The Controller Of Examinations
2021 Latest Caselaw 6417 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

 TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                   WP(C).No.4597 OF 2021(Y)

PETITIONER :-

            RAMYA RAMDAS, AGED 34 YEARS
            D/O.RAMDAS, VADAKKETHAYYIL, POLLETHAI P.O.,
            CHERTHALA, ALAPPUZHA NOW RESIDING AT
            VGR NURSERY, OPP. BISHOP MOORE SCHOOL,
            PATANAKKAD P.O., CHERTHALA, ALAPPUZHA.

            BY ADV. SRI.K.RAMANADHAN

RESPONDENTS :-

      1     THE CONTROLLER OF EXAMINATIONS
            UNIVERSITY OF CALICUT,
            THENHIPALAM, KERALA - 673 635.

      2     UNIVERSITY OF CALICUT
            THENHIPALAM, KERALA - 673 635.
            REP.BY ITS VICE CHANCELLOR.

      3     LITTLE FLOWER INSTITUTE OF SOCIAL SCIENCES AND
            HEALTH (LISSAH), CALICUT - 673 586
            REPRESENTED BY ITS PRINCIPAL.

            BY SRI.P.C. SASIDHARAN, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.4597 OF 2021(Y)

                                     -: 2 :-


                                  JUDGMENT

Dated this the 23rd day of February, 2021

The petitioner has approached this Court seeking directions to

the respondents to correct the grades granted to the petitioner in the

first semester M.Sc Phychology examination as requested in Ext.P5

letter of the college.

2. The learned counsel for the petitioner submits that the

petitioner had 84% attendance as is evident from Ext.P4 record of

attendance and that the fact has been intimated by the college to the

University by Ext.P5 as well. The petitioner has preferred Ext.P6

representation before the 1st respondent and seeks a consideration of

the same.

Having heard the learned Standing Counsel also, there will

be a direction to the 1st respondent to take up Ext.P6 representation

preferred by the petitioner, consider and pass orders on the same

taking note of Exts.P4 and P5 as well. Orders shall be passed after

hearing the petitioner as well as an authorised representative of the

3rd respondent within a period of one month from the date of receipt

of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE Jvt/24.2.2021 WP(C).No.4597 OF 2021(Y)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED FROM LAKESHORE HOSPITAL REF.NO.BT/ORTHO/792 DATED 10.12.2018.

EXHIBIT P2 THE TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED FROM FR. P.S.CHANDRAN REF.NO.31 DATED 1.11.2018.

EXHIBIT P3 THE TRUE COPY OF THE EXAMINATION RESULT OF FIRST SEMESTER MS PSYCHOLOGY EXAMINATION 11/2019 FOR REG NO.LIASMPY010

EXHIBIT P4 THE TRUE COPY OF THE ATTENDANCE REGISTER OF FIRST SEMESTER MSC PSYCHOLOGY FOR THE PETITIONER.

EXHIBIT P5 THE TRUE COPY OF THE LETTER DATED 25.01.2021 ISSUED TO THE CONTROLLER OF EXAMINATIONS UNIVERSITY OF CALICUT FROM THE PRINCIPAL IN CHARGE OF THE 3RD RESPONDENT.

EXHIBIT P6 THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 2.2.2021

EXHIBIT P7 THE TRUE COPY OF THE POSTAL RECEIPT DATED 2.2.2021 REGARDING SENDING OF EXHIBIT P6 REPRESENTATION TO THE 1ST RESPONDENT.

//TRUE COPY//

P. A. TO JUDGE