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Akhil Chandran vs Joint Secretary Sports Board
2021 Latest Caselaw 23491 Ker

Citation : 2021 Latest Caselaw 23491 Ker
Judgement Date : 25 November, 2021

Kerala High Court
Akhil Chandran vs Joint Secretary Sports Board on 25 November, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                        WP(C) NO. 17028 OF 2021
PETITIONER/S:

           AKHIL CHANDRAN
           KADUPPASSERY HOUSE, VARANDARAPPILLY , THRISSUR

           BY ADVS.
           K.SUDHINKUMAR
           S.K.ADHITHYAN



RESPONDENT/S:

     1     JOINT SECRETARY SPORTS BOARD
           ASSOCIATION OF INDIA UNIVERSITIES, AIU HOUSE, 16 COMRADE
           INDRAJIT GUPTA MARG, NEW DELHI-110 002

     2     DIRECTOR,
           DEPARTMENT OF PHYSICAL EDUCATION, UNIVERSITY OF CALICUT,
           THENJIPALAM, MALAPPURAM-673 632

     3     COVENOR
           D-ZONE SPORTS FESTIVAL, UNIVERSITY OF CALICUT,
           THENJIPALAM, MALAPPURAM-673 632

     4     CONVENOR
           INTER ZONE SPORTS FESTIVAL, UNIVERSITY OF CALICUT,
           THENJIPALAM, MALAPPURAM-673 632

     5     PRINCIPAL
           CHRIST COLLEGE, IRINJALAKUDA NORTH P.O., THRISSUR-680 125

           BY ADV O.M.SHALINA




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17028 OF 2021
                                        2



                             JUDGMENT

Learned counsel for the petitioner submits that the

respondent has complied the order of this Court dated 17.8.2021.

In view of the submission made by the learned counsel for the

petitioner, the writ petition is ordered to be closed.

Sd/-

sab                                                 AMIT RAWAL

                                                     JUDGE
 WP(C) NO. 17028 OF 2021


APPENDIX OF WP(C) 17028/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ELIGIBILITY PROFORMA ISSUED BY THE 5TH RESPONDENT DATED 12.08.2021

Exhibit P2 TRUE COPY OF THE 10+2 CERTIFIED OF THE PETITIONER DATED 21.05.2015

Exhibit P3 TRUE COPY OF THE IDENTITY CARD OF THE PETITIONER ISSUED BY THE 5TH RESPONDENT

Exhibit P4 TRUE COPY OF THE REVISED ELIGIBILITY RULES ISSUED BY THE 1ST RESPONDENT DATED 28.07.2017

Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 16.12.2019 IN WPC NO.24672/2019 AND CONNECTED MATED

 
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