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Praveen S vs University Of Kerala
2021 Latest Caselaw 21951 Ker

Citation : 2021 Latest Caselaw 21951 Ker
Judgement Date : 3 November, 2021

Kerala High Court
Praveen S vs University Of Kerala on 3 November, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
   WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                       WP(C) NO. 33921 OF 2017
PETITIONER:

          PRAVEEN S.,
          AGED 37 YEARS,
          S/O.SUKUMARAN NAIR, T.C. 54/1321,
          ORUKAVOOR VEEDU, MELAMCODE, NEMOM P.O.,
          THIRUVANANTHAPURAM 695 020.
          BY ADVS.
          SRI.R.T.PRADEEP
          SMT.M.BINDUDAS
          SRI.K.N.CHATHUKUTTY


RESPONDENTS:

    1     UNIVERSITY OF KERALA,
          REPRESENTED BY ITS REGISTRAR,UNIVERSITY CAMPUS,
          PALAYAM, THIRUVANANTHAPURAM 695 001.

    2     REGISTRAR,
          UNIVERSITY OF KERALA, UNIVERSITY CAMPUS, PALAYAM,
          THIRUVANANTHAPURAM 695 001.

    3     DEPUTY REGISTRAR (ACADEMIC -I),
          UNIVERSITY OF KERALA, UNIVERSITY CAMPUS, PALAYAM,
          THIRUVANANTHAPURAM 695 001.

    4     PRINCIPAL,
          GOVERNMENT LAW COLLEGE (EVENING), BARTON HILL,
          THIRUVANANTHAPURAM.

          BY ADV SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 33921 OF 2017            -2-



                              JUDGMENT

Heard the counsel for the petitioner and Standing

Counsel for the University. Learned Standing Counsel for

the University submits that pursuant to the interim order

the petitioner has written the examination.

If the petitioner satisfies all the requisite

qualifications for issuance of degree certificate for the

LLB Course, the petitioner shall be given the said

certificate on the petitioner passing the examination.

This order is issued taking note of the fact that four years

have lapsed since the petitioner has written the

examination.

Writ petition is disposed off.

Sd/-

MURALI PURUSHOTHAMAN JUDGE vv

APPENDIX OF WP(C) 33921/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE NATIONAL TRADE CERTIFICATE WHICH IS NIL DATED OF PETITIONER EXHIBIT P2 TRUE COPY OF THE IDENTITY CARD OF THE PETITIONER AS REGISTERED ADVOCATE CLERK FOR THE COURTS IN THIRUVANANTHAPURAM DISTRICT. EXHIBIT P3 TRUE COPY OF NO OBJECTION CERTIFICATE DATED 25/7/2016 ISSUED BY THE FIRM TO JOIN LLB EVENING COURSE` EXHIBIT P4 TRUE COPY OF THE DEGREE OF BACHELOR OF ACTS (MALAYALAM) DATED 16/6/2016 WHICH IS AWARDED TO PETITIONER BY UNIVERSITY OF CALICUT EXHIBIT P5 TRUE COPY OF PROSPECTUS FOR L.L.B (3 YEAR) UNITARY (EVENING) DEGREE COURSE FOR THE ACADEMIC YEAR 2016-2017 EXHIBIT P6 TRUE COPY OF THE APPLICATION DATED 9/8/2017 FOR RECOGNITION AND ELIGIBILITY CERTIFICATE FOR THE DEGREE OF PETITIONER EXHIBIT P7 TRUE COPY OF THE MEMO DATED 20/10/2017 BY UNIVERSITY OF KERALA DECLINING ELIGIBILITY CERTIFICATE SOUGHT FOR BY PETITIONER EXHIBIT P8 TRUE COPY OF THE PRINT OUT OF REGISTRATION OF FIRST SEMESTER EXAMINATION OF THREE YEAR L.L.B DEGREE COURSE DATED 20/9/2017

 
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