Saijith A.S vs University Grants Commission
2021 Latest Caselaw 56 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                       WP(C).No.27869 OF 2020(G)


PETITIONER:

               SAIJITH A.S.
               AGED 33 YEARS
               S/O.SASI.T.B., ATTOORTHUNDIYIL HOUSE, KAVUMBHAGAM
               P.O., THIRUVALLA.

               BY ADVS.
               SRI.PHILIP T.VARGHESE
               SRI.THOMAS T.VARGHESE
               SMT.ACHU SUBHA ABRAHAM
               SMT.V.T.LITHA
               SMT.K.R.MONISHA
               SMT.SHRUTHI SARA JACOB
               SHRI.EBEE ANTONY
               SHRI.SIDHARTH.R.WARIYAR

RESPONDENTS:

      1        UNIVERSITY GRANTS COMMISSION
               REPRESENTED BY ITS CHAIRMAN, BAHADUR SHAH ZAFAR MARG,
               NEW DELHI-110 002.

      2        ALL INDIA COUNCIL FOR TECHNICAL EDUCATION,
               REPRESENTED BY ITS CHAIRMAN, NELSON MANDELA MARG,
               VASANT KUNJ, NEW DELHI-110 070.

      3        JANARDAN RAI RAJASTHAN VIDYAPEETH UNIVERSITY,
               REPRESENTED BY ITS VICE CHANCELLOR, PRATHAP NAGAR,
               UDAIPUR, RAJASTHAN-313 001.

               R2 BY ADV. SHRI.SAJITH KUMAR V., SC, ALL INDIA
               COUNCIL FOR TECHNICAL EDUCATION - AICTE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27869 OF 2020(G)

                                     2

                            JUDGMENT

This writ petition is filed seeking the following prayer:-

"i. issue a writ of mandamus or any other writ or direction to the respondents to issue Course Content and Syllabus in respect of B-Tech in Civil Engineering course undergone by the petitioner resulting in Exhibit P1 Degree Certificate revalidated by Exhibit P5 certificate as applied for by the petitioner."

2. Heard the learned counsel for the petitioner and

the learned Standing Counsel appearing for the

respondents.

3. The learned counsel for the petitioner submits that

Ext.P6 representation has been submitted before the 2 nd

respondent seeking an issuance of course content and

syllabus in respect of B.Tech in Civil Engineering course

undergone by the petitioner in the 3rd respondent University.

4. There will, accordingly, be a direction to the 2 nd

respondent to take up, consider and pass appropriate orders

on Ext.P6 representation preferred by the petitioner and to WP(C).No.27869 OF 2020(G)

issue a reply to the petitioner, 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 Bng/04.01.2020 WP(C).No.27869 OF 2020(G)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF DEGREE CERTIFICATE ISSUED TO THE PETITIONER BY 3RD RESPONDENT UNIVERSITY DATED 30.08.2009.

EXHIBIT P2 TRUE COPY OF MEMORANDUM OF MARKS OBTAINED BY PETITIONER FOR B-TECH IN CIVIL ENGINEERING ISSUED BY THE 3RD RESPONDENT UNIVERSITY.

EXHIBIT P3 TRUE COPY OF COURSE CERTIFICATE DATED 26.08.2008 ISSUED TO THE PETITIONER BY REGIONAL INSTITUTE OF ENGINEERING PERUNTHANNI, THIRUVANANTHAPURAM.

EXHIBIT P4 TRUE COPY OF PUBLIC NOTICE PUBLISHED BY 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF CERTIFICATE OF VALIDATION OF DEGREE ISSUED BY AICTE-UGC TO THE PETITIONER BEARING NO.SE/DEC 2018/11800965.

EXHIBIT P6 TRUE COPY OF REQUEST LETTER SUBMITTED BY PETITIONER TO 2ND RESPONDENT DATED 11.11.2020.