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Sreekumar Varma vs State Of Kerala
2021 Latest Caselaw 18312 Ker

Citation : 2021 Latest Caselaw 18312 Ker
Judgement Date : 7 September, 2021

Kerala High Court
Sreekumar Varma vs State Of Kerala on 7 September, 2021
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR. JUSTICE AMIT RAWAL
 TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                       RP NO. 587 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 17926/2021 OF HIGH
                 COURT OF KERALA, ERNAKULAM
REVIEW PETITIONER/S:

    1    SREEKUMAR VARMA, AGED 53 YEARS
         S/O N.KERALA VARMA,
         CHANDRIKA,
         SIVA TEMPLE,
         VIYYUR, THRISSUR-680010.

    2    NELSON K.D., AGED 55 YEARS
         S/O K.J. DEVASSY,
         KUTTAPPASSERY HOUSE, H.NO.XI/1040, ST.JOHN PATTOM,
         COCHIN-682001.

    3    SARITHA K.SATHEESAN
         AGED 42 YEARS
         D/O T.S. SATHEESAN,
         PLOT NO. 117, KKF COLONY, ELAMKULAM, ERNAKULAM-
         682020.

         BY ADVS.
         KALEESWARAM RAJ
         VARUN C.VIJAY
         THULASI K. RAJ



RESPONDENT/S:

    1    STATE OF KERALA
         REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF HIGHER SECONDARY EDUCATION,
         SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2    SECRETARY TO GOVERNMENT
         DEPARTMENT OF HEALTH AND FAMILY WELFARE,
         SECRETARIAT, THIRUVANANTHAPURAM.
 RP NO. 587 OF 2021




                                        -2-

      3       UNIVERSITY OF CALICUT
              REPRESENTED BY ITS REGISTRAR,
              CALICUT UNIVERSITY.P.O, THENJIPALAM, MALAPPURAM-
              673635.

      4       REGISTRAR
              UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
              THENJIPALAM, MALAPPURAM-673635.

      5       VICE CHANCELLOR
              UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
              THENJIPALAM, MALAPPURAM-673635.

      6       CONTROLLER OF EXAMINATIONS
              UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
              THEJNJIPALAM, MALAPPURA-673635.

      7       PRINCIPAL
              GOVERNMENT LAW COLLEGE, AYYANTHOLE, THRISSUR-
              680003.

      8       CHIEF SECRETARY
              ROOM NO.202, NORTH SANDWICH BLOCK, SECRETARIAT,
              THIRUVANANTHAPURAM-695001.


OTHER PRESENT:

              GP SRI JIMMY GEORGE, SRI P C SASIDHARAN SC CALICUT




       THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
07.09.2021,          THE   COURT   ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP NO. 587 OF 2021




                               -3-




                            ORDER

(Dated this the 7th day of September, 2021)

The prayer in this petition is for review of the judgment in WP(C) No.17926 of 2021 in view of the fact that as per the order of the Hon'ble Supreme Court dated 3.9.2021 in S.L.P.(C) No.13570 of 2021, the off-line examinations of Class XI students (First year Higher secondary exam) has been called off owing to the severe covid -19 pandemic situation. The learned counsel for the petitioners, at the time of hearing the Writ Petition, relied upon the judgment of this court dated 27.7.2021 in W.P.(C) No.13509 of 2021, whereby all off-line examinations declared by the University were declared ultra vires and were quashed. Considering the fact that the aforementioned judgment was stayed by the Division Bench, dismissed the present Writ Petition seeking postponement of the BA LLB examinations scheduled to RP NO. 587 OF 2021

be commenced from 9th September 2021. In view of the judgment of the Hon'ble Supreme Court, I recall the judgment dated 3.9.2021 whereby the Writ Petition was disposed of with liberty to make representation for consideration for holding the examination offline and online mode.

Review Petition stands disposed of and the judgment dated 3.9.2021 in WP(C) No.17926 of 2021 stands recalled.

sd

AMIT RAWAL, JUDGE.

dl/ RP NO. 587 OF 2021

APPENDIX OF RP 587/2021

PETITIONER ANNEXURE

Annexure 1 TRUE COPY OF THE ORDER DATED 03.09.2021, ION SLP(C) 13570/2021 TITLED RASOOLSHAN A V. THE ADDITIONAL CHIEF SECRETARY AND OTHERS.

 
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