Kerala High Court
Vipin.C.Varghese vs State Of Kerala on 16 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
WP(C) NO. 12679 OF 2021
PETITIONERS:
1 VIPIN.C.VARGHESE,
AGED 30 YEARS,
S/O. VARGHESE C. KURIAKOSE, CHAKKALAYIL, PEYOLI ROAD,
KACHERIPADY JUNCTION, ERNAKULAM, KOCHI-682 018
2 GEETHA MENON,
AGED 65 YEARS,
W/O. SASIKUMAR, PLACHERIL HOUSE,
PANANGADU, ERNAKULAM-682 506
3 HIMA S. NAIR,
AGED 38 YEARS,
D/O. SASIDHARAN NAIR, VIJAYALAKSHMI,
V.K.C POST, THEVAKKAL, COCHIN 682 021.
4 NEZRIN,
AGED 34 YEARS,
D/O. T.K. IBRAHIM, LORD'S COTTAGE, HOUSE NO. 71,
NEAR CHINMAYA VIDHYALAYA, VADUTHALA-682 023.
5 ASWATHY RAMESH,
AGED 26 YEARS,
D/O. RAMESHKUMAR M.A., ULLAS HOUSE, JAYASREE JUNCTION,
KANJIRAMATTOM P.O, ERNAKULAM-682 315
6 ANANTHAKRISHNAN K,
AGED 23 YEARS,
S/O. K.RAMACHANDRAN, KALYAN HOUSE, BALABHADRA DEVI TEMPLE
ROAD, PERANDOOR JUNCTION, OPP. PLATINUM PRIDE, PERANDOOR
JUNCTION, OPP. PLATINUM PRIDE, PERANDOOR, ELAMAKKARA,
KERALA -682 026.
7 LOVEWIN VINU,
AGED 23 YEARS,
S/O. VINU ANTONY, KURITHUKULAM HOUSE, MANOOR-II, CHOICE
WP(C) NO. 12679 OF 2021 & con.cases
-2-
PARK, ELAMAKKARA, ERNAKULAM-682 026
BY ADV S.SUBHASH CHAND
RESPONDENTS:
1 STATE OF KERALA
REP. BY SECRETARY, DEPARTMENT OF HIGHER
EDUCATION, SECRETARIAT, TRIVANDRUM-695001
2 THE MAHATMA GANDHI UNIVERSITY,
ADMINISTRATIVE BLOCK, PRIYADARSINI HILLS POST,
UNIVERSITY CAMPUS ROAD, ATHIRAMPUZHA, KERALA 686
560, REP. BY ITS VICE CHANCELLOR.
3 THE HON'BLE VICE CHANCELLOR,
MAHATMA GANDHI UNIVERSITY, ADMINISTRATIVE BLOCK,
PRIYADARSINI HILLS POST, UNIVERSITY CAMPUS ROAD,
ATHIRAMPUZHA, KERALA-686 560
4 THE CONTROLLER OF EXAMINATION,
MAHATMA GANDHI UNIVERSITY, ADMINISTRATIVE BLOCK,
PRIYADARSINI HILLS POST, UNIVERSITY CAMPUS ROAD,
ATHIRAMPUZHA, KERALA -686 560
5 THE BAR COUNCIL OF INDIA,
ROUSE AVENUE, INSTITUTONAL AREA, ITO, NEAR BAL
BHAVAN, NEW DELHI-110002, REP. BY ITS SECRETARY.
BY ADV SHRI.P.NARAYANAN, ADDL.PUBLIC PROSECUTOR
SRI SURIN GEORGE IYPE SC MG ,
GP SRI JIMMY GEORGE, SRI RAJITH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
WP(C) NO. 12679 OF 2021 & con.cases
-3-
ADMISSION ON 16.09.2021, ALONG WITH WP(C).12712/2021,
12714/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 12679 OF 2021 & con.cases
-4-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA,1943
WP(C) NO. 12712 OF 2021
PETITIONERS:
1 PRIYA RANI GOPAN,
AGED 45 YEARS,
D/O.K. GOPINATHAN NAIR, RESIDING AT DOOR NO. 3A,
PADMALAYAM APARTMENTS, MONASTRY ROAD,
KOCHI 682 011.
2 NIKHIL CHANDRAN,
S/O. CHANDRA KALADHARAN, NIRMALYAM, SNRA/217,
MARADU P.O. ERNAKULAM DISTRICT 682 304.
3 NEETHU C.V.,
D/O. C.G. VIJAYAN, CHTTARA HOUSE, KAYAPALLI LANE,
PERANDOOR ROAD, ELAMAKKARA P.O. ERNAKULAM
DISTRICT 682 026.
4 DHEERAJ.P.B.,
S/O. BALASUBRAMANIAN P., PADIPPURAKKAL HOUSE,
KUNNAKKAVU P.O. CHERUKARA (VIA), MALAPPURAM
DISTRICT 679 340.
BY ADVS.
DINESH MATHEW J.MURICKEN
VINOD S. PILLAI
SREELAKSHMI R.
MOHAMMED THAYIB N.M.
N.R.SANGEETHARAJ
WP(C) NO. 12679 OF 2021 & con.cases
-5-
RESPONDENTS:
1 MAHATMA GANDHI UNIVERSITY,
REPRESENTED BY THE REGISTRAR,
MAHATMA GANDHI UNIVERSITY, KOTTAYAM 686 560.
2 THE CONTROLLER OF EXAMINATION,
MAHATMA GANDHI UNIVERSITY , KOTTAYAM 686 560.
3 THE PRINCIPAL,
GOVERNMENT LAW COLLEGE, ERNAKULAM, MARINE DRIVE,
ERNAKULAM DISTRICT 682 011.
4 BAR COUNCIL OF INDIA,
21 ROUSE AVENUE INSTITUTIONAL AREA ITO,
NEAR BAL BHAWAN NEW DELHI 110002
REPRESENTER BY ITS SECRETARY.
BY ADVS.
SURIN GEORGE IPE
SHRI.N.MANOJ KUMAR, STATE ATTORNEY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.09.2021, ALONG WITH WP(C).12679/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 12679 OF 2021 & con.cases
-6-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA,1943
WP(C) NO. 12714 OF 2021
PETITIONERS:
1 HAPPYMON BABU,
AGED 25 YEARS,
S/O BABU T.P,THEKKINATH HOUSE,
NEAR GOVERNMENT AYURVEDA HOSPITAL, MUDAVOOR.P.O,
MUVATTUPUZHA,PIN-68669(3 YEAR LLB COURSE STUDENTS
IN 5TH RESPONDENT COLLEGE FOR 2018 2021(BATCH.
2 HARISH.V.S,
S/O.V.E.SOMASUNDARAN PILLAI,VELIYATH HOUSE,
MUPPATHADOM.P.O, ALWAYE,PIN-683110(3 YEAR LLB
COURSE STUDENTS IN 5TH RESPONDENT COLLEGE FOR
2018-2021 BATCH.)
BY ADV MARY BENJEMIN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF HIGHER EDUCATION,
GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-686560.
2 MAHATMA GANDHI UNIVERSITY,
REPRESENTED BY ITS REGISTRAR,
PRIYA DARSHINI HILLS.P.O, KOTTAYAM-686560.
3 THE VICE CHANCELLOR,
MAHATMA GANDHI UNIVERSITY,
WP(C) NO. 12679 OF 2021 & con.cases
-7-
PRIYADARSINI HILLS.P.O,KOTTAYAM-686560.
4 CONTROLLER OF EXAMINATION,
MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS.P.O,KOTTAYAM-686560.
5 PRINCIPAL,
AL-AZHAR LAW COLLEGE, PERUMPILLICHIRA,
THODUPUZHA PIN-685601
BY ADVS.
SHRI.N.MANOJ KUMAR, STATE ATTORNEY
SHRI.SURIN GEORGE IPE, SC, M.G.UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.09.2021, ALONG WITH WP(C).12679/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 12679 OF 2021 & con.cases
-8-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA,
1943
WP(C) NO. 14795 OF 2021
PETITIONERS:
1 DR. KURUVILLA MATHEW,
AGED 41 YEARS,
S/O. LATE MATHEW NINAN, KALAPURACKAL HOUSE, SA-4,
HEERA WATERS, KADAVANTHRA P.O.,
ELAMKULAM VILLAGE, KANAYANNUR TALUK,
ERNAKULAM DISTRICT-682020.
2 PYARIN B. KURUVITHADAM,
AGED 28 YEARS, S/O. BOBACHAN ABRAHAM,
KURUVITHADAM HOUSE, PERUMBALOOR P.O.,
MUVATTUPUZHA, ARAKKUZHA VILLAGE,
MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT-686673.
BY ADVS.
VARGHESE C.KURIAKOSE
P.J.JOSE
SUSANTH SHAJI
RESPONDENTS:
1 STATE OF KERALA,
REP. BY SECRETARY, DEPARTMENT OF HIGHER
EDUCATION, SECRETARIAT, TRIVANDRUM-695001.
2 THE UNIVERSITY GRANTS COMMISSION,
(MINISTRY OF HUMAN RESOURCES DEVELOPMENT, GOVT.
OF INDIA), BAHADUR SHAH SAFAR MARG,
WP(C) NO. 12679 OF 2021 & con.cases
-9-
NEW DELHI-110002, REP. BY ITS SECRETARY.
3 THE BAR COUNCIL OF INDIA,
ROUSE AVENUE, INSTITUTIONAL AREA, ITO, NEAR BAL
BHAVAN, NEW DELHI-110002, REP. BY ITS SECRETARY.
4 THE MAHATMA GANDHI UNIVERSITY,
ADMINISTRATIVE BLOCK, PRIYADARSINI HILLS POST,
UNIVERSITY CAMPUS ROAD, ATHIRAMPUZHA, KERALA-
686560, REP. BY ITS REGISTRAR.
5 THE VICE CHANCELLOR,
MAHATMA GANDHI UNIVERSITY, ADMINISTRATIVE BLOCK,
PRIYADARSINI HILLS POST, UNIVERSITY CAMPUS ROAD,
ATHIRAMPUZHA, KERALA-686560.
6 THE CONTROLLER OF EXAMINATIONS,
MAHATMA GANDHI UNIVERSITY, ADMINISTRATIVE BLOCK,
PRIYADARSINI HILLS POST, UNIVERSITY CAMPUS ROAD,
ATHIRAMPUZHA, KERALA-686560.
BY ADV SRI.S.KRISHNAMOORTHY, CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.09.2021, ALONG WITH WP(C).12679/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 12679 OF 2021 & con.cases
-10-
JUDGMENT
[WP(C) Nos.12679/2021, 12712/2021, 12714/2021, 14795/2021]
This order of mine shall dispose off four writ petitions
bearing Nos. 12712/2021, 12714/2021, on behalf of the
students of three years Bachelor of Law Course belonging
to batch 2018-21, whereas petitioners in other two writ
petitions i.e., 12679/2021, 14795/2021 are of 2019-22
batch. All the Colleges in which the classes are being
undertaken are affiliated to Mahatma Gandhi University.
The entire world from March, 2020 suffered a great
disaster of COVID pandemic resulting into a complete lock
down in India. There was some relief from the COVID-19 in
the month of December-January, 2020, but again the
second wave with more intensity and propensity surfaced in
entire India in a phased manner i.e., in North India it was
incessant in early stages whereas in Southern India
particularly in State of Kerala, erupted late and is still in
perpetuity. A month back as per the COVID testing report
WP(C) NO. 12679 OF 2021 & con.cases
everyday, in entire state of Kerala thirty thousand cases
were reported. It is only three-four days back, the cases
have been reduced almost between 14000-17000, for the
vaccination drive is at its full peak.
2. Owing to the pandemic not only the students but
many commercial and petty shop keepers, including street
hawkers, professionals suffered a set back. In order to
prevent third phase not only the Cinema halls but classes
in Schools, Universities were suspended. Certain
workable modalities in the shape of notifications from time
to time were promulgated permitting educational
institutions to impart on-line classes for the students
including the toddlers or of younger age with a view not to
undergo mental depression of sitting at home. The whole
idea was to focus on educational front. Law students who
had undertaken admission in 2018 were expected to
become lawyers in April, 2021 but as the case set out the
first semester examination of 2018-21 batch was
WP(C) NO. 12679 OF 2021 & con.cases
conducted late in as much as that the second semester
examination which should have been conducted in April,
2019 was conducted in November-December, 2019. The
result was declared on 25.06.2020. Third semester
examination instead of being held in April, 2020 was held
in April, 2021. Of course the delay was on account of the
spate of pandemic in the month of March, 2020 but it's
result is yet to be published. The students who have
undertaken the class are in predicament of their fate
though they have been undertaking the online classes. As
per the argument submitted on behalf of the learned
counsel representing the petitioners in the set of two writ
petitions pertaining to 2018-21 batch, they have
undertaken sixth semester classes but only the schedule of
the examination of the fourth semester has been circulated
to be commenced from 29.09.2021 and the way University
is conducting the examination they are not hopeful of
completing the law course in near future. It is in that
WP(C) NO. 12679 OF 2021 & con.cases
background, grievance has been sought to be vindicated
under Article 226 of the Constitutional of India. Request
has also been made for conducting online classes as Bar
Council of India directive. Even UGC in their guidelines of
2020 and July, 2021 have left to the discretion of the
University to cover the modalities depending upon the
infrastructure of the Department, Disaster Management of
the State has also come out with the guidelines dated
04.08.2021 permitting Universities to conduct off line
examinations. This Court was flooded with a spate of writ
petitions for deferring the offline examinations and in one
of the matters since the schedule of the examination was
not in tune with the UGC guidelines, by taking into
consideration the judgment of Supreme Court holding
binding effect of UGC guidelines from the University,
quashed the examinations. Matter was taken up in writ
appeal where an interim order was passed permitting the
University to hold examinations but thereafter matter
WP(C) NO. 12679 OF 2021 & con.cases
reached the Supreme Court and order was stayed owing to
the fact that at the relevant point of time COVID cases in
Kerala were at peak i.e., thirty thousand per day whereas
the recovery was little less than that. For the sake of
repetition of the late as reported in the newspapers as well
as on the site of COVID-19 Application, the TPR is 18.2%,
cases have come down between 14 to 17 thousand.
Considering relevant clauses of the guidelines, majority of
the Universities came out with the schedule of offline
examinations.
3. As far as the students of 2019-2022 batch are
concerned, they are undertaking fifth semester classes and
the first semester examination was held in 09.04.2021
whereas the second semester examination is slated for
tomorrow i.e., 17.09.2021 and would finish on 27.09.2021.
But as far as the examination of third and fourth
semesters, no schedule or time table has been published
enabling the students to prepare for the examinations. It
WP(C) NO. 12679 OF 2021 & con.cases
has also been submitted that certain students of both the
batches, who have secured supplementary examinations
there is no gap in between the examinations i.e.,
supplementary, and regular, much less any gap in the
regular examinations are being given and simultaneously
they have to undergo classes of dedicated semesters like
fifth and sixth semesters of both the batches respectively.
4. Learned counsel for the University and UGC very
eloquently and in most erudite manner tried to impress
upon the Court to come out with a workable solution for
finishing the course as early as possible without putting
heavy burden on the students. Otherwise there will be
spate of supplementaries and the entire focus on becoming
a professional would be a far-fetched dream. This Court
has also been apprised of the judgment dated 02.09.2021
in W.P.(C) No.15741 of 2021 on behalf of the students of
five year course seeking indulgence of this Court for
appropriate directions to complete the five year course of
WP(C) NO. 12679 OF 2021 & con.cases
2016-21 batch on or before 31.08.2021. Considering all
the aspects and the guidelines of UGC and the fact that
certain representations have been made for conducting the
final examinations in terms of the guidelines of Bar Council
of India and under the Disaster Management Act, this
Court, noticing that cannot run the administration of
University left it open to the University to take a call on
the representations submitted by the petitioners for
chocking out the schedule for examinations.
5. I do endorse the predicament of the students as
noticed hereinabove as they are totally in doldrums in the
absence of any schedule of examination particularly when
majority of the Universities are conducting offline
examinations and despite having undertaken examinations
long time back but not evaluated the answer sheets nor
come out with the future schedule of examinations, this
Court cannot remain oblivious or a mute spectator
regarding the grievance sought to be predicated through
WP(C) NO. 12679 OF 2021 & con.cases
the instant writ petitions. Thus, I deem it appropriate to
dispose off all the writ petitions by issuing slew of
directions as follows:
I) As far as 2018-21 batch is concerned, University
would within a period of four weeks from today
publish the result of the 3rd semester examination
already taken in April, 2021 enabling the students to
take a call in case any one of them obtain
supplementary. Since fourth semester examinations
are already slated for 29.9.2021, I do not intend to
interdict the offline examinations scheduled for the
aforementioned date at this point of time but since
the spate of pandemic has stretched almost more
than one and a half year by this time the University
ought to have in consultation with the colleges
affiliated with them, prepared/drafted a plan for
establishing infrastructure in holding online
examinations. They are directed to come out with
WP(C) NO. 12679 OF 2021 & con.cases
concrete workable plan for holding future
examinations online in case the pandemic remains
incessant. I put a caveat here that in case the
position improves then aforementioned direction
would always remain as plan B but must be given
affect to for facing the future spread of any disaster.
II) For the purpose of fifth and sixth semesters, they
would come out with a schedule of examinations not
later than three weeks from receipt of the certified
copy of the order and would endeavour to keep a gap
in the examination proposed to be held, not only of
regular subjects but of supplementary as well. For
future batches they would not unnecessarily delay in
conducting the examination like the one done in the
instant case where the second semester examination
instead of having been held in December, 2018 was
held in November-December, 2019 almost with a gap
of one year.
WP(C) NO. 12679 OF 2021 & con.cases
III) Regarding the students of batch 2019-2022, the first
semester examinations were conducted in July, 2021
and result thereof has not been declared. University
will evaluate the answer sheets as early as possible
but not later than four weeks to declare the result.
Since the second semester examination is slated for
tomorrow, I would not be interdicting holding of the
examination through offline mode. The directions
issued on behalf of the batch 2018-21 will be
applicable to this batch and future batches as well.
IV) Since the students of 2019-22 batch are undergoing
5th semester examination, endeavour would be made
by the University by taking out the schedule of 3 rd and
4th semester examinations not later than three weeks
from today as well as of 6th semester within another
six weeks from the date of receipt of the certified
copy of the judgment.
WP(C) NO. 12679 OF 2021 & con.cases
6. This Court is sanguine of the fact that the
aforementioned directions shall be adhered by the
University in letter and spirit. Liberty is granted to the
petitioners to move appropriate application for reviving
the writ petitions in case any of the aforesaid directions
are not complied with. Writ petitions are disposed off.
At this stage Smt.Mary Benjamin, learned counsel for
the petitioners in W.P(C).12714/21 submits that as regards
other reliefs with regard to charging of the fees, the
matter may be allowed to be kept open with liberty to
assail in case of occurrence of any cause of action.
Liberty granted.
Sd/-
AMIT RAWAL
JUDGE
vv
WP(C) NO. 12679 OF 2021 & con.cases
APPENDIX OF WP(C) 12712/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE IDENTITY CARD OF THE
1ST PETITIONER ISSUED BY 3RD
RESPONDENT.
Exhibit P2 TRUE COPY OF THE NOTIFICATION NO.
9558/EA 1/3/2019/EA I ISSUED BY 2ND
RESPONDENT DATED 16.03.2021.
Exhibit P3 TRUE COPY OF THE NOTIFICATION NO.
9558/EA 1/3/2019/EA I ISSUED BY 2ND
RESPONDENT DATED 31.03.2021.
Exhibit P4 TRUE COPY OF THE TIMETABLE FOR 6TH
SEMESTER UNITARY LLB THREE YEAR DEGREE
EXAMINATION ISSUED BY UNIVERSITY OF
KERALA FOR 2018-2021 BAT DATED
07.6.2021.
Exhibit P5 TRUE COPY OF THE PRESS RELEASE ISSUED
BY THE BAR COUNCIL OF INDIA DATED
10.06.2021.
Exhibit P6 TRUE COPY OF THE TIME TABLE ISSUED BY
MAHARASHTTA NATIONAL LAW UNIVERSITY,
MUMBAI DATED 29.05.2201 FOR BA . LLB
(HONS), END TERM EXAMINATION JUNE 2021.
WP(C) NO. 12679 OF 2021 & con.cases
APPENDIX OF WP(C) 12714/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PORTION OF THE
CALENDAR FOR THE YEAR 2000 OF THE
RESPONDENT UNIVERSITY
Exhibit P2 TRUE COPY OF THE RELEVANT PORTION OF THE
CALENDAR FOR THE YEAR 2021 OF THE
RESPONDENT UNIVERSITY.
Exhibit P3 TRUE COPY OF THE REVISED TIME SCHEDULE
FOR THE VI SEMESETER OF KERALA
UNIVERSITY
Exhibit P4 PRESS RELEASE DATED 10.06.2021 OF BAR
COUNCIL OF INDIA
Exhibit P5 TRUE COPY OF THE GUIDELINES DATED
09.06.2021,ISSUED BY THE COCHIN
UNIVERSITY OF SCIENCE AND TECHNOLOGY
Exhibit P6 TRUE COPY OF THE RECEIPT GIVEN TO THE
1ST PETITIONER TOWARDS THE REMITTANCE OF
FEE FOR THE IV SEMESTER
Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED
SUBMITTED BEFORE THE 3RD AND 4TH
RESPONDENT.
WP(C) NO. 12679 OF 2021 & con.cases
APPENDIX OF WP(C) 14795/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOSTAT COPY OF THE REQUEST DATED
5.12.2020 SUBMITTED BY VIPIN C. VARGHESE
TO PUBLIC INFORMATION OFFICER,
M.G.UNIVERSITY.
Exhibit P2 TRUE PHOTOSTAT COPY OF THE REPLY DATED
16.12.2020 ISSUED BY THE PUBLIC
INFORMATION OFFICER, DEPUTY REGISTRAR-
II, (ACADEMIC).
Exhibit P3 TRUE PHOTOSTAT COPY OF THE RELEVANT
PAGES OF THE LLB REGULATIONS ISSUED BY
M.G.UNIVERSITY.
Exhibit P4 TRUE PHOTOSTAT COPY OF THE
REPRESENTATION DATED 18.3.2021 SUBMITTED
BY THE STUDENTS OF GOVT. LAW COLLEGE,
ERNAKULAM TO THE RESPONDENTS NO.4 TO 6.
Exhibit P5 TRUE PHOTOSTAT COPY OF THE
REPRESENTATION SUBMITTED BEFORE THE
CHANCELLOR DATED 23.5.2021.
Exhibit P6 TRUE PHOTOSTAT COPY OF THE LETTER
NO.GS5-1235/2021 DATED 11.6.2021 ISSUED
BY THE PRINCIPAL SECRETARY TO GOVERNOR.
Exhibit P7 TRUE PHOTOSTAT COPY OF THE INSTRUCTIONS
FOR CONDUCT OF ONLINE EXAMINATION
DOWNLOADED FROM THE PUBLISHED WEBSITE OF
CHRIST DEEMED UNIVERSITY FOR END
SEMESTER ONLINE EXAMINATION, MAY 2021.
Exhibit P8 TRUE PHOTOSTAT COPY OF THE JUDGMENT IN
WP(C) NO.17159/2020 DATED 1.10.2020
WP(C) NO. 12679 OF 2021 & con.cases
PASSED BY THIS HON'BLE COURT.
Exhibit P9 TRUE PHOTOSTAT COPY OF THE NOTIFICATION
DATED 28.6.2021 ISSUED FROM THE NUALS
(NATIONAL UNIVERSITY OF ADVANCED LEGAL
STUDIES) KOCHI.
Exhibit P10 TRUE PHOTOSTAT COPY OF THE NOTIFICATION
FOR CONDUCT OF EXAMINATION THROUGH
ONLINE MODE DATED 30.6.2021.
Exhibit P11 TRUE PHOTOSTAT COPY OF THE RELEVANT
PORTION OF THE NEWS ITEM APPEARING IN
HINDU DAILY DATED 27.6.2021.
Exhibit P12 TRUE PHOTOSTAT COPY OF THE GUIDELINES
DATED 9.6.2021 ISSUED FROM THE COCHIN
UNIVERSITY OF SCIENCE AND TECHNOLOGY.
Exhibit P13 TRUE PHOTOSTAT COPY OF THE COMMUNICATION
DATED 17.4.2020 ISSUED BY THE 2ND
RESPONDENT TO THE 5TH RESPONDENT.
Exhibit P14 TRUE PHOTOSTAT COPY OF THE PRESS RELEASE
DATED 25.4.2020 ISSUED BY THE 2ND
RESPONDENT.
Exhibit P15 TRUE PHOTOSTAT COPY OF THE COMMUNICATION
DATED 29.4.2020 ISSUED BY THE 2ND
RESPONDENT TO THE UNIVERSITIES AND
COLLEGES.
Exhibit P16 TRUE PHOTOSTAT COPY OF THE GUIDELINES
ISSUED BY THE 2ND RESPONDENT ON APRIL,
2020.
Exhibit P17 TRUE PHOTOSTAT COPY OF THE COMMUNICATION
DATED 26.5.2020 ISSUED BY THE 2ND
RESPONDENT TO 5TH RESPONDENT.
WP(C) NO. 12679 OF 2021 & con.cases
Exhibit P18 TRUE PHOTOSTAT COPY OF THE REVISED
GUIDELINE ISSUED BY 2ND RESPONDENT ON
6.7.2020.
Exhibit P19 TRUE PHOTOSTAT COPY OF THE PRESS RELEASE
DATED 1.11.2020 ISSUED BY THE 3RD
RESPONDENT.
Exhibit P20 TRUE PHOTOSTAT COPY OF THE RESOLUTION
DATED 9.6.2020 ISSUED BY THE 3RD
RESPONDENT.
Exhibit P21 TRUE PHOTOSTAT COPY OF THE LETTER ISSUED
BY BAR COUNCIL OF INDIA TO THE
UNIVERSITIES AND ALL CENTRES OF THE
LEGAL EDUCATION DATED 10.6.2021.
Exhibit P22 TRUE PHOTOSTAT COPY OF THE RESOLUTION
DATED 9.6.2021 TAKEN BY BAR COUNCIL OF
INDIA.
Exhibit P23 TRUE PHOTOSTAT COPY OF THE PRESS RELEASE
DATED 10.6.2021 ISSUED BY THE 3RD
RESPONDENT.
Exhibit P24 TRUE PHOTOSTAT COPY OF DOWNLOADED
VERSION OF THE TIME TABLE NOTIFICATION
DATED 2.9.2021
WP(C) NO. 12679 OF 2021 & con.cases
APPENDIX OF WP(C) 12679/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOSTAT COPY OF THE REPLY DATED
16.12.2020 ISSUED BY THE PUBLIC
INFORMATION OFFICER, DEPUTY REGISTRAR-
II, (ACADEMIC), MAHATMA GANDHI
UNIVERSITY.
Exhibit P2 TRUE PHOTOSTAT COPY OF THE RELEVANT
PAGES OF THE LLB REGULATIONS APPENDED TO
EXT. P1.
Exhibit P3 TRUE PHOTOSTAT COPY OF THE DETAILED
REPRESENTATION SUBMITTED BY SOME OF THE
PETITIONERS TO THE RESPONDENTS NO.2 TO
Exhibit P4 TRUE PHOTOSTAT COPY OF THE
REPRESENTATION DATED 23.04.2021
SUBMITTED BEFORE THE RESPONDENTS NO.2 TO
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26.04.2021 SUBMITTED BEFORE THE
CHANCELLOR, THE GOVERNOR OF KERALA.
Exhibit P6 TRUE COPY OF THE COMMUNICATION ISSUED
FROM THE OFFICE OF THE CHANCELLOR DATD
03.05.2021.
Exhibit P7 TRUE COPY OF THE NOTIFICATION PERTAINING
TO THE END SEMESTER ONLINE EXAMINATION,
MAY, 2021 DOWNLOADED FROM THE PUBLISHED
WEBSITE OF CHRIST (DEEMED UNIVERSITY).
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WP(C) NO. 12679 OF 2021 & con.cases
RELEASE ISSUED BY THE 5TH RESPONDENT.
