For vs Information Purpose Only
2021 Latest Caselaw 6745 Ker

WP(C) 4951/2021                           1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
                  THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

              Thursday,the 25th day of February 2021/6th Phalguna, 1942
                                 WP(C) No.4951/2021

      For
PETITIONERS
1.
            information purpose only
      ALNA MARIYA,AGED 24 YEARS
       D/O.POULOSE C.A., CHIRAYINMEL,
       KURUVILASSERY, KURUVILASSERY P.O., THRISSUR-680735.
2.     ALKA.A.SURESH,,AGED 24 YEARS
       D/O.SURESH.A, 10/60, SREESAILAM, SASTHA COLONY, MANTHAKAD,
       MALAMPUZHA, MALAMPUZHA P.O., PALAKKAD-678651.
RESPONDENTS
1.     THE SECRETARY GENERAL, ASSOCIATION OF INDIAN
       UNIVERSITIES, AIU HOUSE, 16 KOTLA MARG,
       NEW DELHI-110002.
2.     THE REGISTRAR,
       UNIVERSITY OF CALICUT, MALAPPURAM-673635.
3.     THE DIRECTOR OF PHYSICAL EDUCATION,
       UNIVERSITY OF CALICUT, MALAPPURAM-673635.
4.     THE DIRECTOR OF PHYSICAL EDUCATION,
       GOVERNMENT VICTORIA COLLEGE, PALAKKAD,
        PALAKKAD DISTRICT-678001.
5.     CARMEL COLLEGE, MALA,
        THRISSUR DISTRICT-680732, REPRESENTED BY ITS PRINCIPAL.

     Writ Petition (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the WP(C) the High Court be pleased to direct the
respondents No.3 & 4 to permit the petitioners to participate in the Inter
Collegiate Cricket (Women) Tournament to be hosted by the 4th respondent
herein, during the first week of March, 2021 and thereafter.


     This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.HARISH R. MENON, SHRI.NIKHIL NARENDRAN, A.G.PRASANTH &
K.T.SHYAMKUMAR, Advocates for the petitioners, the STANDING COUNSEL for
R1, STANDING COUNSEL for R2, STANDING COUNSEL for R3 and of
GOVERNMENT PLEADER for R4, the court passed the following:
                                                                             [P.T.O.]
 WP(C) 4951/2021                         2/2



                                   ORDER

Admit.

The respective standing counsel takes notice for respondents 1, 2 and 3. The learned Government Pleader takes notice for the 4th respondent. Issue notice to the 5th respondent by speed post or by e.mail. In the light of Exts.P10 and P11 judgments, there will be an interim direction to respondents 3 and 4 to permit the petitioners to participate in the Inter

For information purpose only Collegiate Cricket Tournament for Women to be hosted by the 4th respondent on producing evidence of their selection by the colleges. Handover.

25-02-2021                                                               Sd/-

                                                        ANU SIVARAMAN,JUDGE

                                   /true copy/
                                                                     Sd/-
                                                         ASSISTANT REGISTRAR
PtK/25.02.21.

EXHIBIT P10: TRUE COPY OF THE COMMON JUDGMENT IN WP(C)NO.27892/2018 DATED 01.10.2018.

EXHIBIT P11: A TRUE COPY OF THE COMMON JUDGMENT IN WP(C)NO.30133/2019 PASSED BY THIS HON'BLE COURT DATED 16.12.2019 IN IDENTICAL CASES.