Priya Mar. P.L vs The Kerala University
2021 Latest Caselaw 22288 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. 10160 OF 2019
PETITIONERS:

    1     PRIYA MAR. P.L.,
          PURATHEZHATHU HOUSE, N.EDAKKOCHI, PAMBAIMOOLA,
          KOCHI-682 010

    2     ROHIT AJAY
          PLAVOLIL HOUSE, PONKUNNAM .P.O., KOTTAYAM,PIN-686 506

    3     ROFIN JACOB,
          NALUPARAYIL HOUSE, VELIYANADU P.O., ALAPPUZHA

    4     KAVYA PRAKASH,
          AWATHY BHAVAN, BALAGRAM P.O., THOOKUPALAM, IDUKKI

          BY ADVS.
          V.R.GOPU
          SRI.J.NARAYANA PILLAI


RESPONDENTS:

    1     THE KERALA UNIVERSITY
          REPRESENTED BY ITS REGISTRAR, PALAYAM,
          THIRUVANANTHAPURAM-695 034

    2     THE CONTROLLER OF EXAMINATIONS,
          KERALA UNIVERSITY, PALAYAM, THIRUVANANTHAPURAM-695 034

    3     THE STATE OF KERALA,
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          DEPARTMENT OF HIGHER EDUCATION, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001

          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. 10160 OF 2019
                                2


                            JUDGMENT

Learned counsel for the petitioners submits that the writ

petition has become infructuous. Accordingly, the writ petitions is

dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE nak WP(C) NO. 10160 OF 2019

APPENDIX OF WP(C) 10160/2019

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE NOTIFICATION ISSUED BY THE 2ND RESPONDENT DATED 25.3.2019

EXHIBIT P2 TRUE COPY OF THE CIRCULAR NO,G3/138/2019/DPI DATED 29.3.2019

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 29.3.2019 BEFORE THE 2ND RESPONDENT