Krishna T.J. vs Calicut University
2021 Latest Caselaw 2946 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                   WP(C).No.1839 OF 2021(D)


PETITIONER :-

            KRISHNA T.J., AGED 24 YEARS
            D/O.JOHN, RESIDING AT THATTUCHALIL (H),
            MANAKKAD P.O., THODUPUZHA, IDUKKI,
            KERALA, PIN - 685 584.

            BY ADVS.
            SRI.AKHIL GEORGE
            SMT.THANSEELA M.B.
            SRI.GAJENDRA SINGH RAJPUROHIT


RESPONDENTS :-

      1     CALICUT UNIVERSITY
            REP.BY ITS VICE CHANCELLOR, THENHIPALAM,
            CALICUT, PIN - 673 635.

      2     CONTROLLER OF EXAMS
            CALICUT UNVERSITY, THENHIPALAM,
            CALICUT, PIN - 673 635.

      3     GOVERNMENT LAW COLLEGE
            THRISSUR, LAW COLLEGE ROAD, MADONA NAGAR,
            AYANTHOLE, THRISSUR, KERALA, PIN - 680 003
            REP.BY THE PRINCIPAL

            BY SRI.P.C. SASIDHARAN, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.1839 OF 2021(D)

                                    -: 2 :-


                                JUDGMENT

Dated this the 27th day of January 2021

This writ petition is filed seeking the following reliefs :-

"1. Issue a writ of mandamus or other appropriate writ directing the 2nd respondent to consider the representation of the petitioner and allow the petitioner to apply for internal re-do along with the 2014 batch.

2. Issue the writ of mandamus or other appropriate writ directing the 2nd respondent to permit the petitioner to appear in the internal assessment improvement examination and declare the result of the petitioner in a time bound manner."

2. Heard the learned counsel for the petitioner and the

learned Standing Counsel appearing for the University.

3. It is submitted by the learned counsel for the petitioner

that seeking a further chance for internal re-do, the petitioner has

preferred Ext.P4 representation.

4. The learned Standing Counsel submits that there would be

no point in considering the representation. However, in view of the

fact that the petitioner has approached the University with a

representation seeking a further chance for internal re-do, I am of the

opinion that the representation should be considered by a competent

Officer of the University.

There will, accordingly, be a direction to the 1 st respondent

to take up Ext.P4 representation and to pass appropriate orders WP(C).No.1839 OF 2021(D)

thereon within a period of three weeks from the date of receipt of a

copy of this judgment. The petitioner shall produce a copy of Ext.P4

representation along with a copy of this judgment before the 1 st

respondent for compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/29.1.2021 WP(C).No.1839 OF 2021(D)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE PHOTOSTAT COPY OF THE ORDER DATED 29.10.2019 ISSUED BY THE 1ST RESPONDENT SANCTIONING AN OPTION FOR INTERNAL RE-DO FOR THE STUDENTS.

EXHIBIT P2 TRUE PHOTOSTAT COPIES OF THE RESULTS OF THE PETITIONER IN VARIOUS SEMESTERS.

EXHIBIT P3 A TRUE PHOTOSTAT COPY OF THE NOTIFICATION DATED 8.1.2019 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER TO THE 1ST RESPONDENT

EXHIBIT P5 A TRUE COPY OF THE NOTIFICATION DATED 07/01/2021 ISSUED BY THE RESPONDENT.

//TRUE COPY//

P.A. TO JUDGE