Thejuslal K.S vs The Vice Chancellor
2021 Latest Caselaw 18892 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE AMIT RAWAL
 FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                     WP(C) NO. 18632 OF 2021
PETITIONER/S:

            THEJUSLAL K.S.,AGED 18 YEARS
            S/O. SNEHALAL.K.C, KAITHAVALIPPIL HOUSE,
            UDYOGAMANDAL.P.O,
            MANJUMMEL, PIN-683501,
            ERNAKULAM DISTRICT.

            BY ADVS.
            V.A.PRADEEP KUMAR
            ANOOP KRISHNA
            JENNY THANKAM


RESPONDENT/S:

    1       THE VICE CHANCELLOR,MAHATMA GANDHI UNIVERSITY,
            ADMINISTRATIVE BLOCK, PRIYADARSINI HILLS
            POST,UNIVERSITY CAMPUS ROAD,ATHIRAMPUZHA,
            KOTTAYAM,KERALA-686560.

    2       THE REGISTRAR,MAHATMA GANDHI UNIVERSITY,
            ADMINISTRATIVE BLOCK, PRIYADARSHINI HILLS POST,
            UNIVERSITY CAMPUS ROAD, ATHIRAMPUZHA,KOTTAYAM,
            KERALA-686560.

    3       THE PRINCIPAL,RAJAGIRI VISHWAJYOTHY COLLEGE OF
            ARTS AND APPLIED SCIENCES, THUNGALY, VENGOOR,
            PERUMBAVOOR, KERALA-683546.


OTHER PRESENT:
          SRI SURIN GEORGE IYPE SC MG


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   10.09.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 18632 OF 2021
                                -2-




                           JUDGMENT

(Dated this the 10th day of September, 2021)

The petitioner was registered in the site with registration No.134076 in MG University in 2021 for various courses of B.Com under the OBC category. As per the allotment, the petitioner was admitted in Rajagiri Vishwajyothy College of Arts and Applied Sciences, Vengoor in the course of B.Com (Tax And Taxation) and had taken a temporary admission by making a payment on 27.8.2021. Instead of giving admission, the said college Principal without the permission from any of the authorities, cancelled the registration on the basis that annual income of the petitioners family exceeds Rs.8 lakhs. In this regard, the petitioner submitted a representation to the Registrar, M G University vide (Ext.P5 dated 7.8.2021).

Without expressing anything on the merits of the matter, I dispose of the Writ Petition by directing the Registrar, MG University to take a call on the representation, if already submitted, within a period of 30 WP(C) NO. 18632 OF 2021

days from the date of receipt of a certified copy of this judgment, either through virtual or physical mode.

Sd/-

AMIT RAWAL, JUDGE.

dl/-

WP(C) NO. 18632 OF 2021

APPENDIX OF WP(C) 18632/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE MARK CERTIFICATE OF THE PETITIONER OF CLASS X DATED NIL ISSUED BY NIL.

Exhibit P2 TRUE COPY OF THE MARK CERTIFICATE OF THE PETITIONER OF CLASS XII DATED NIL ISSUED BY NIL.

Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE PASSBOOK OF THE FATHER OF THE PETITIONER SHOWING THE PAYMENT TO THE COLLEGE DATED NIL.

Exhibit P4 TRUE COPY OF THE PETITION SENT BY THE PETITIONER THROUGH E-MAIL TO THE 1ST RESPONDENT DATED 07.08.2021.

Exhibit P5 TRUE COPY OF THE PETITION SENT BY THE PETITIONER THROUGH E-MAIL TO THE 2ND RESPONDENT DATED 07.08.2021.