Kripa Mukundan vs Csi Institute Of Legal Studies
2021 Latest Caselaw 22054 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. 20027 OF 2019
PETITIONER:

          KRIPA MUKUNDAN,
          AGED 24 YEARS,
          D/O.MUKUNDAN BABU P., RESIDING AT MELOOTTU VEEDU,
          KOTTARA, MEEYANNOOR P.O., KOLLAM-691537.
          BY ADV R.N.SANDEEP


RESPONDENTS:

    1     CSI INSTITUTE OF LEGAL STUDIES,
          REPRESENTED BY ITS PRINCIPAL, CHERUVARAKKONAM,
          PARASSALA P.O., THIRUVANANTHAPURAM-695502.

    2     THE PRINCIPAL,
          CSI INSTITUTE OF LEGAL STUDIES, CHERUVARAKKONAM,
          PARASSALA P.O., THIRUVANANTHAPURAM-695502.

    3     THE CONTROLLER OF EXAMINATION,
          UNIVERSITY OF KERALA, PALAYAM,
          THIRUVANANTHAPURAM-695034.

          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. 20027 OF 2019     -2-



                          JUDGMENT

Learned Standing Counsel for the University submits

that pursuant to the interim direction, the College has

remitted the penalty.

Accordingly, nothing survives in the writ petition and

the same is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE vv

APPENDIX OF WP(C) 20027/2019

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE NOTIFICATION FOR REGISTERING THE EXAMINATION DATED 14.06.2019 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P2 THE TRUE COPY OF THE RECEIPT ISSUED BY THE THIRD RESPONDENT TO THE 1ST PETITIONER.

EXHIBIT P3 THE TRUE COPY OF THE PRESS RELEASE DATED 19.06.2019 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE TIME TABLE FOR THE SECOND SEMESTER EXAMINATION SCHEDULED TO BEGIN ON 24.06.2019.