Gopika S Menon vs Commissioner Of Entrance ...
2021 Latest Caselaw 7232 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

          TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA,
                                  1942

                        WP(C).No.30825 OF 2014(C)


PETITIONER:

                GOPIKA S MENON
                AGED 19 YEARS
                D/O.SANKARANKUTTY M.P,POLICE QUARTERS,NO 18,LALOOR
                P.O ELTHURATH,THRISSUR 680 611

                BY ADV. SRI.RAJIT

RESPONDENTS:

      1         COMMISSIONER OF ENTRANCE EXAMINATION
                OFFICE OF THE COMMISSIONER OF ENTRANCE
                EXAMINATION,HOUSING BOARD BUILDING,
                SHANTHI NAGAR,THIRUVANANTHAPURAM 695 001

      2         THE PRINCIPAL
                MALABAR DENTAL COLLEGE,MUDUR,
                P.O EDAPPAL,MALAPPURAM-676505

                G.P-SRI.JUSTIN MATHEW-R1
                ADV. SRI.JAMSHEED HAFIZ-R2

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD                 ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)30825/2014                       2


                                 JUDGMENT

The petitioner has filed the writ petition for the following reliefs:-

a) Call for the records leading upto Ext.P5 and quash Ext.P5 issued by the 1st respondent by issuance of a writ of certiorari or any other appropriate writ order or direction.

b) Issue a writ of Mandamus or any other appropriate writ, order or direction commanding the respondents 1 and 2 to consider Ext.P7 & Ext.P8 representation and refund the amount remitted by the Petitioner as per Ext.P4 allotment.

When the matter came up for consideration today, the counsel for the

petitioner submitted that he is not having any further instructions in the

matter from the petitioner. Therefore, the writ petition is closed with liberty

to the petitioner to approach the appropriate forum, if there is any further

grievance as regards the matter raised in the writ petition.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1           EXHIBIT P1 TRUE COPY OF THE MARKS CARD OF
                     THE   PETITIONER   IN    RESPECT   OF   HER

EXAMINATION FOR THE ACADEMIC YEAR 2013-14

EXHIBIT P2 TRUE COPY OF THE EXAMINATION RESULTS OF

EXHIBIT P3 TRUE COPY OF THE RANK LIST OF THE AMRITHA VISWA VIDYA PEEDAM UNIVERSITY SHOWING THE RANK OF THE PETITIONER

EXHIBIT P4 TRUE COPY OF THE ALLOTMENT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER DATED 27.07.2014

EXHIBIT P5 TRUE COPY OF THE NOTIFICATION ISSUED BY THE 1ST RESPONDENT DATED 24.9.2014

EXHIBIT P6 TRUE COPY OF THE ORDER OF THIS HON'BLE SUPREME COURT IN WRIT PETITION (CIVIL) NO 469/2014 DTD 18-09-2014

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE FATHER OF THE PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

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