Arya.S vs The Kerala University Of Health ...
2021 Latest Caselaw 13421 Ker

WP(C) No.8432/2021                              1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                     MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                            IA NO.1/2021 IN WP(C) NO. 8432 OF 2021
  PETITIONERS/PETITIONERS:

                      1. ARYA.S AGED 26 YEARS D/O.G.VIJAYAKUMAR,

                         KATTOOR HOUSE, CHETTIKULANGARA, ALAPPUZHA

                         PIN 690 106

                      2. NAJIYA M. AGED 25 YEARS D/O.MOHAMMED MEERAN

                         M., MEAMPIDIYIL HOUSE, PATHAIKARA P.O.,

                         PERINTHALMANNA, MALAPPURAM PIN 679 322

                      3. ASFA M.A. AGED 25 YEARS M.K.AHAMMEDUNNY,

                         MANALATH VALAPPIL HOUSE, PERUMPILAVU POST,

                         THRISSUR PIN 680 519

         RESPONDENTS/RESPONDENTS:

                      1. THE KERALA UNIVERSITY OF HEALTH SCIENCES

                         REPRESENTED BY ITS REGISTRAR,

                         MULANKUNNATHUKAVU,   THRISSUR 680 596

                      2. THE CONTROLLER OF EXAMINATIONS KERALA

                         UNIVERSITY OF HEALTH SCIENCES,

                          MULANKUNNATHUKAVU, THRISSUR 680 596
                      3. THE PRINCIPAL VISHNU AYURVEDA MEDICAL

                         COLLEGE, SHORNUR, PIN 678 122

                      Application praying that in the circumstances
                     stated in the affidavit filed therewith the High
                     Court be pleased to clarify that the results of
                     the final year examination of the petitioners
                     shall be published and they shall be permitted to
                     appear for the failed papers of the 3rd and 4th
                     year in the ensuing examination.

                     Application coming on for orders upon perusing
                     the application and the affidavit filed in
                     support thereof and this Court's Judgment dated
                     31.03.2021 and upon hearing the arguments of
                     S.MANU, KUM.VINILA CHANDRABOSE, SMT.BEA MARY
                     BENNY, Advocates for the petitioners in IA/WP(C)
                     and of SRI.P.SREEKUMAR, STANDING COUNSEL for the
                     respondents in IA/WP(C), the court passed the
                     following:
 WP(C) No.8432/2021   2/3
 WP(C) No.8432/2021                             3/3



                                ANU SIVARAMAN, J
                ================================
                 W.P.(C). Nos.11145, 11082, 9935, 11051 of 2021,
                   I.A.No.1 of 2021 in W.P.(C). No.7393 of 2021
                  & I.A.No.1 of 2021 in W.P.(C). No.8432 of 2021
                ============= ===================
                       Dated this the 28th day of June, 2021

                                        ORDER

Heard the learned counsel for the petitioners and the learned standing

counsel appearing for the University.

Pursuant to the interim order dated 23.06.2021, there will be a further

interim order that the petitioners can approach the Controller of Examinations in

the 1st respondent University and the petitioners will be informed as to the papers

in the final examination that they have failed to clear, so as to enable them to

appear for the supplementary examinations in respect of those papers. It is made

clear that the intimation made to the petitioners pursuant to this interim order

will, under no circumstances, be deemed as a declaration of their results.

Sd/-

Anu Sivaraman, Judge H/o np

28-06-2021 /True Copy/ Assistant Registrar