Anup Chandy vs State Of Kerala
2021 Latest Caselaw 21398 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                &
         THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
  FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                      WA NO. 1399 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 22538/2021 OF HIGH COURT OF
                      KERALA, ERNAKULAM
APPELLANT:

          ANUP CHANDY
          AGED 40 YEARS
          S/O.C.P.GEORGE, CHANDY HOUSE,
          JASMINE ROAD, NEHRU NAGAR,
          KURIACHIRA.P.O, THRISSUR-680006.
          BY ADVS.
          AJITH VISWANATHAN
          NIMITHA SALIM


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY PRINCIPAL SECRETARY, HIGHER EDUCATION
          DEPARTMENT, 3RD FLOOR, SECRETARIAT, ANNEX, STATUE,
          THIRUVANANTHAPURAM,
          PIN CODE-695001.
    2     THE PRINCIPAL,
          THRISSUR GOVERNMENT LAW COLLEGE, AYYANTHOLE, PIN-
          680003,
          THRISSUR DISTRICT.
    3     UNIVERSITY OF CALICUT,
          REPRESENTED BY ITS REGISTRAR, THENHIPALAM, CALICUT
          UNIVERSITY.P.O,
          PIN CODE-673635, MALAPPURAM DISTRICT.
          SENIOR GOVERNMENT PLEADER SRI.T.K.SHAJAHAN



     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 29.10.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.1399/2021                 - 2 -


                K.Vinod Chandran & Jayachandran C JJ
                     -----------------------------------
                            W.A.1399 of 2021
                    ------------------------------------
               Dated, this the 29th day of October, 2021

                               JUDGMENT

Vinod Chandran,J

The appellant, who impugn the judgment of this Court in

WP(C)No.22538 of 2021, failed to produce the relevant

documents to secure an admission in the Government Law

College, Thrisssur for the Three Year LL.B Course, Kerala,

2021-22. The appellant, on the basis of his merit, secured

first phase allotment. He completed his B.Com Degree in the

year 2002 and qualified in the Kerala Law Entrance

Examination on 12.08.2021, having secured 97 th Rank,

leading to Ext.P8 first phase allotment memo, dated

13.10.2021. However, the appellant lost his mark lists and

Degree Certificate. He submitted an application on 30.9.2021

and expressed the opinion that it is being processed fast.

However, the last date for production of documents, falls on

today.

2. The learned Single Judge has specifically noted that

the appellant was not in possession of the Certificates, even

when he applied for the entrance examination. The

prospectus indicates the procedure for allotment and

admission and specifies the dates before which each of the

steps are to be undertaken. The duplicates of certificates

were applied for just one month after the application for

entrance examination was submitted. The entrance

examination was applied for on 12.08.2021 and the

application for duplicate certificates was later, on

30.09.2021.

3. We perfectly agree with the learned Single Judge that

the appellant ought to have been more vigilant. Without

even making an application for duplicate certificates, when

he applied for the entrance examination, the prayer for

provisional admission and further time to produce

certificates is not at all equitable, especially since there is

another in the merit list, waiting for admission. We reject the

prayer and dismiss the appeal.

Sd/-

K.Vinod Chandran Judge

sd/-

                                                      Jayachandran.C
    lgk                                                    Judge





                   APPENDIX OF WA 1399/2021

PETITIONER ANNEXURE
Annexure A1           THE TRUE PHOTOSTAT COPY OF THE NOTIFICATION

NO.CEE/1133/5LLB-2021/TA3 DATED 23.10.2021 ISSUED BY THE COMMISSIONER.