St.Thomas College Of Engineering ... vs Apj Abdul Kalam Technological ...
2021 Latest Caselaw 1058 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

     THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                              &

         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                    WA.No.1772 OF 2020

AGAINST THE ORDER IN WP(C) 28645/2020(E) OF HIGH COURT OF
                KERALA DATED 22.12.2020

APPELLANT/PETITIONER:

           ST.THOMAS COLLEGE OF ENGINEERING AND TECHNOLOGY
           KOZHUVALLOOR P.O., CHENGANNUR,
           ALAPPUZHA DISTRICT-689 521.
           REPRESENTED BY ITS SECRETARY,
           JOSE THOMAS, RESIDING AT PADINJAREI VEETIL,
           ADOOR, PATHANAMTHITTA DISTRICT.

           BY ADVS.
           SRI.S.KRISHNAMOORTHY
           SMT.NITHYA SUGUNAN

RESPONDENTS/RESPONDENTS:

     1     APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
           REPRESENTED BY ITS REGISTRAR, CET CAMPUS,
           THIRUVANANTHAPURAM-695 016.

     2     THE VICE CHANCELLOR
           APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
           CET CAMPUS, THIRUVANANTHAPURAM-695 016.

           R1-2 BY ADV. SRI.ELVIN PETER P.J.

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
        W.A.1772/2020
                                          2



                                    JUDGMENT

Dated this the 12th day of January, 2021

S. Manikumar, CJ.

Registrar-in-charge of APJ Abdul Kalam Technological University,

Thiruvananthapuram has filed a counter affidavit dated 6.1.2021 along

with list of students of 2015-2019 batch as on 17.7.2019 and 11.6.2020,

who had appeared and passed examinations.

2. Mr. S. Krishnamoorthy, learned counsel for the appellant

disputes the contents of the same. However, seeks permission to

withdraw the writ appeal with liberty to raise all tenable points on the

report, filed along with counter affidavit dated 6.1.2021.

3. Permission is granted. Writ appeal is dismissed as withdrawn.

Having regard to the prayers sought for, writ petitioner is

permitted to seek for early disposal of the writ petition.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge sou.

W.A.1772/2020

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE INTERIM ORDER DATED 29.6.2020 WPC NO.11778/2020 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE JUDGMENT IN WPC NO.11778/2020 DATED 6.8.2020 OF THIS HON'BLE COURT.

ANNEXURE A3 TRUE COPY OF THE RESULT ANALYSIS PUBLISHED BY THE RESPONDENT UNIVERSITY DATED 17.7.2019.