Athira Surendran vs The Secretary General
2021 Latest Caselaw 21093 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
            WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                               WP(C) NO. 9091 OF 2021
PETITIONER/S:

      1      ATHIRA SURENDRAN
             AGED 24 YEARS
             D/O. SURENDRAN V, ATHIRA NIVAS, MELUR, MELUR P.O, KANNUR DISTRICT 670
             661

      2      SNEHA S.S,
             AGED 23 YEARS
             D/O. SATHYANARAYANA, SHANUVALLI, SHANUVALLI P.O, KOPPA TALUK,
             CHIKKAMANGALORE DISTRICT, KARNATAKA 577 120

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


RESPONDENT/S:
      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,
             DR. THANKACHAN MATHEW, DIRECTOR OF PHYSICAL EDUCATION, ALPHONSA
             COLLEGE, PALA, KOTTAYAM DISTRICT 686 574

      5      ASSUMPTION COLLEGE,
             CHANGANASSERY, CHANGANASSERY P.O, KOTTAYAM DISTRICT 686 103
             RERPESENTED BY ITS PRINCIPAL.

             BY ADVS.
             SMT.O.M.SHALINA
             SHRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY


OTHER PRESENT:
              SRI SURIN GEORGE IYPE SC MG


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.10.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9091 OF 2021
                                    2


                            JUDGMENT

Counsel for the first respondent submits that the grievance

of the petitioners, in view of the interim order as well as the

instructions issued by the first respondent, no longer subsists as

all the Universities have been instructed to give effect to the

interim order of this Court.

Accordingly, this writ petition is dismissed as infructuous.

Sd/-

sab                                            AMIT RAWAL

                                                 JUDGE
 WP(C) NO. 9091 OF 2021



                         APPENDIX OF WP(C) 9091/2021

PETITIONER EXHIBITS

EXHIBIT P1               THE CERTIFICATE EVIDENCING PETITIONERS ARE THE

BONAFIDE AND REGULAR STUDENT OF ASSUMPTION COLLEGE, CHANGANASSERY, ISSUED BY THE PRINCIPAL DATED 22-03-

EXHIBIT P2 THE CERTIFICATE EVIDENCING PETITIONERS ARE THE BONAFIDE AND REGULAR STUDENT OF ASSUMPTION COLLEGE, CHANGANASSERY, ISSUED BY THE PRINIPAL DATED 5-4-2021

EXHIBIT P3 A TRUE COPY OF THE SSLC CERTIFICATES OF THE 1ST PETITIONER EVIDENCING THE SAME

EXHIBIT P4 A TRUE COPY OF THE SSLC CERTIFICATES OF 2ND PETITIONER EVIDENCING THE SAME

EXHIBIT P5 A TRUE COPY OF THE CERTIFICATES OF BOARD OF HIGHER SECONDARY EXAMINATION OF 1ST PETITIONER EVIDENCING COMPLETION OF THE GRADUATION

EXHIBIT P6 A TRUE COPY OF THE CERTIFICATES OF BOARD OF HIGHER SECONDARY EXAMINATION OF THE 2ND PETITIONER

EXHIBIT P7 TRUE COPY OF THE PROVISIONAL DECREE CERTIFICATE ISSUED BY THE KANNUR UNIVERSITY OF THE 1ST PETITIONEER EVIDENCING COMPLETION OF THE GRADUATION

EXHIBIT P8 TRUE COPY OF THE PROVISIONAL DECREE CERTFICATE ISSUED BY THE MANGALORE UNIVERSITY OF THE 2ND PETITIONER EVIDENCING COMPLETION OF THE GRADUATION.

EXHIBIT P9 TRUE COPY OF THE ELIGIBILITY RULES

EXHIBIT P10 TRUE COPY OF THE COMMON JUDGMENT IN WP(C) NO.

27892/2018 DATED 01-10-2018

EXHIBIT P11 A TRUE COPY OF THE COMMON JUDGMENT IN WP(C) NO.

30133/2019 PASSED BY THIS HON'BLE COURT DATED 16-12- 2019 IN IDENTICAL CASES.