Amitha.S vs The State Of Kerala
2021 Latest Caselaw 6585 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                       WP(C).No.3319 OF 2021(L)


PETITIONERS:

      1        AMITHA.S,
               AGED 22 YEARS
               D/O. SHASHI DHARAN M.R, ARACKKAPARAMBIL HOUSE,
               PALLURUTHY, KOCHIN PIN - 682006.

      2        DIYA GHOSH
               AGED 23 YEARS
               D/O. JAYAGHOSH A.C, ANJILIKATTUVELI HOUSE,
               MANAPPURAM P.O, CHERTHALA,
               ALAPPUZHA DISTRICT, PIN - 688526.

      3        ALIYA NESREEN,
               AGED 23 YEARS
               D/O. ABU, A.S, AMBADAN HOUSE, ALLAPRA P.O,
               PERUMBAVOOR PIN - 683556.

               BY ADVS.
               SRI.C.A.NAVAS
               SRI.T.K.SASIKUMAR
               SMT.PRAISHEEL PRAKASAM
               SRI.P.A.SHAJI SAMAD

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695001.

      2        THE REGISTRAR
               MAHATHMA GANDHI UNIVERSITY,
               PRIYADARSINI HILLS POST, UNIVERSITY CAMPUS ROAD,
               ATHIRAMPUZHA, KOTTAYAM, KERALA - 686560.

      3        THE VICE CHANCELLOR
               MAHATHMA GANDHI UNIVERSITY,
               PRIYADARSINI HILLS POST,
               UNIVERSITY CAMPUS ROAD, ATHIRAMPUZHA,
               KOTTAYAM, KERALA - 686560.
 WP(C).No.3319 OF 2021

                                2

       4      BOARD OF STUDIES OF MAHATHMA GANDHI UNIVERSITY
              IN ECONOMICS REPRESENTED BY THE CHAIRMAN,
              MAHATHMA GANDHI UNIVERSITY,
              PRIYADARSINI HILLS POST, UNIVERSITY CAMPUS ROAD,
              ATHIRAMPUZHA, KERALA - 686560.

              ADV. SRI.ASOK M.CHERIAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3319 OF 2021

                                         3



                                 JUDGMENT

Dated this the 24th day of February 2021

This writ petition is filed seeking the following prayers :-

"i) To call for the records relating to Exhibits P1 & P2 and to issue a Writ of Mandamus or any other appropriate Writ Direction or order directing and commanding the respondents to take necessary steps to grant time at least up to the month of March 2021 to write the 3 rd semester examinations of MA Economics under the aided colleges of Mahathma Gandhi University.

ii) To issue a Writ of Mandamus or any other appropriate Writ Direction or order directing and commanding the 3 rd and 4th respondents to reduce/revise the vast and impossible target syllabus/modules for 3rd and 4th semester exams compared to the syllabus prescribed by autonomous colleges under the same university and syllabus prescribed to the just seniors of the petitioners, so as to avoid clear case of discrimination.

iii) To issue a Writ of Mandamus or any other appropriate Writ Direction or order declaring the respondents 3 & 4 to take up Exhibit P1 & P2 consider the same after affording an opportunity to the petitioners of being heard so as to reduce or revise the syllabus by keeping abeyance the publication of 3rd semester MA Economics exam time take till such consideration."

2. Heard the learned counsel for the petitioners and the learned

standing counsel appearing for the University.

3. It is submitted by the learned counsel for the petitioners that the WP(C).No.3319 OF 2021

prayers sought for by the petitioners at prayer No.(i) has already been

granted by the University and that the said prayer has, therefore,

become infructuous. With regard to the prayer for revision of syllabus,

it is submitted that Ext.P2 application has been submitted by the

petitioners and that the same is liable to be considered by the

appropriate authority of the University.

4. The learned standing counsel for the respondents submits that

Ext.P2 application has been placed before the Academic Counsel of the

University and the Academic Counsel is due to meet on 06.03.2021 and

that a decision will be taken on the request made by the petitioners on

that day.

Recording the submission of the learned standing counsel and

directing the Academic Counsel to take an appropriate decision on

Ext.P2 application made by the petitioners at its next meeting on

06.03.2021, this writ petition is disposed of.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.3319 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ONLINE COMPLAINT DATED 13.01.2020 FILED BEFORE THE 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE REGISTERED MASS COMPLAINT DATED 25.01.2020 FILED BEFORE THE 4TH RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL