Lisha K.G vs Mahatama Gandhi University
2021 Latest Caselaw 7893 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

       MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                        WP(C).No.33506 OF 2014(K)


PETITIONER:

               LISHA K.G.
               AGED 23 YEARS
               D/O.K.R.GOPINATHAN, KUMBALAPARAMBIL (H), P.O.PANANGAD,
               KODUNGALLUR, THRISSUR DISTRICT, PIN: 680 665.

               BY ADVS.
               SRI.P.K.IBRAHIM
               SMT.K.P.AMBIKA
               SRI.G.KIRAN
               SMT.A.A.SHIBI

RESPONDENTS:

       1       MAHATAMA GANDHI UNIVERSITY
               REPRESENTED BY ITS REGISTRAR, PRIYADARSINI HILLS P.O.,
               KOTTAYAM - 686 560.

       2       THE CONTROLLER OF EXAMINATIONS
               MAHATMA GANDHI UNIVERSITY, PRIYADARSINI HILLS P.O.,
               KOTTAYAM - 686 560.

       3       UNIVERSITY OF COLLEGE OF MEDICAL EDUCATION
               (SCHOOL OF MEDICAL EDUCATION), REPRESENTED BY ITS
               DIRECTOR GANDHINAGAR, KOTTAYAM - 686 008.

               R1 BY SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
               R1-2 BY SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 08.03.2021,
     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 33506/2014


                Dated this the 8th day of March, 2021.

                                  JUDGMENT

This writ petition is filed by the petitioner seeking the

following reliefs:

1) Issue a writ of declaration, declaring that the petitioner is entitled to attend the second semester examination conducted by the third respondent and that the action of the respondents cancelling the registration of the petitioner for the first and second semester examinations who is duly admitted is illegal and arbitrary.

2) Issue a writ of mandamus commanding the respondents to permit the petitioner to attend the second semester examination.

3) To refund any fees in the circumstance the respondents have not finalised the admission.

2. Today, when the matter is taken up for consideration, the

learned counsel for the petitioner submitted that the matter has

become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/-

SHAJI P. CHALY, JUDGE.

Rv