Megha Suresh vs University Of Kerala
2021 Latest Caselaw 22270 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                        WP(C) NO. 25197 OF 2017
PETITIONER/S:

          MEGHA SURESH, AGED 20 YEARS
          D/O. SURESH, STUDENT, RESIDING AT KOCHULLOOR,
          MEDICAL COLLEGE P.O., TRIVANDRUM - 695 011.

          BY ADVS.
          SRI.M.P.RAMNATH
          SRI.BEPIN PAUL
          SRI.S.DEEPAK
          SRI.P.RAJESH KOTTAKKAL
          SRI.SHALU VARGHESE
          SMT.S.SANDHYA
          SEI.M.VARGHESE VARGHESE



RESPONDENT/S:

    1     UNIVERSITY OF KERALA
          PALAYAM, TRIVANDRUM, PIN - 695 034,
          REPRESENTED BY VICE CHANCELLOR.

    2     THE REGISTRAR
          UNIVERSITY OF KERALA, PALAYAM,
          TRIVANDRUM, PIN - 695 034.

    3     THE CONTROLLER OF EXAMINATIONS
          UNIVERSITY OF KERALA, PALAYAM,
          TRIVANDRUM, PIN - 695 034.

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




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25197 OF 2017        ..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 SB/05/11/2021