Akhil V.A vs The Secretary General
2021 Latest Caselaw 22048 Ker

               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. 10466 OF 2021
PETITIONER:

          AKHIL V. A.
          AGED 24 YEARS
          S/O. ANIRUDHAN V. R,
          VATTUTHOTTIYIL, PALAPRA,
          VENGATHANAM P. O,
          KOTTAYAM DISTRICT - 686 512.

          BY ADVS.
          HARISH R. MENON
          SRI. K.T. SHYAMKUMAR
          SMT. K.N. ABHA


RESPONDENTS:

    1     THE SECRETARY GENERAL
          ASSOCIATION OF INDIAN UNIVERSITIES,
          AIU HOUSE, 16 KOTLA MARG,
          NEW DELHI - 110 002.
    2     THE REGISTRAR,
          MAHATMA GANDHI UNIVERSITY,
          KOTTAYAM - 686 560.
    3     THE DIRECTOR OF PHYSICAL EDUCATION,
          M.G. UNIVERSITY,
          KOTTAYAM - 686 560.
    4     THE JOINT CONVENER,
          DIRECTOR OF PHYSICAL EDUCATION,
          BASELIOS POULOSE II CATHOLICOS COLLEGE (BPC COLLEGE),
          PIRAVOM,
          ERNAKULAM DISTRICT - 686 664.
    5     ST. MARY'S COLLEGE,
          MANARCAUD, MALAM P. O,
          KOTTAYAM DISTRICT - 686 019,
          REPRESENTED BY ITS PRINCIPAL.
          BY ADVS.
          R1 - SMT. O.M. SHALINA, SC
          SRI. ASOK M. CHERIAN, SC, M.G. UNIVERSITY
          SRI. SURIN GEORGE IPE, SC, M.G UNIVERSITY
     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.10466 OF 2021

                                  2




                              JUDGMENT

The learned counsel for the petitioner submits that the

writ petition has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR