Anjitha Asokan vs The Vice Chancellor
2021 Latest Caselaw 19434 Ker

                 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. 19208 OF 2021
PETITIONER:

              ANJITHA ASOKAN,
              AGED 22 YEARS,
              RESIDING AT KAMBIYAKATH HOUSE, CMC 31,
              VELLOORVETTOM, CHERTHALA P.O,
              ALAPPUZHA DISTRICT, PIN-688 524.

              BY ADV T.P.SANTHOSH KUMAR



RESPONDENTS:

     1        THE VICE CHANCELLOR,
              UNIVERSITY OF KERALA,
              SENATE HOUSE CAMPUS, PALAYAM, THIRUVANANTHAPURAM.

     2        THE CONTROLLER OF EXAMINATIONS,
              UNIVERSITY OF KERALA,
              SENATE HOUSE CAMPUS, PALAYAM, THIRUVANANTHAPURAM.

     3        THE REGISTRAR,
              UNIVERSITY OF KERALA,
              SENATE HOUSE CAMPUS, PALAYAM, THIRUVANANTHAPURAM.

     4        THE PRINCIPAL,
              SREE NARAYANA GURU MEMORIAL ARTS AND SCIENCE,
              THURAVOOR, ALAPPUZHA, PIN-688 524.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19208 OF 2021     -2-




                          JUDGMENT

Petitioner was a B.Sc. Computer Science (320)

student in the Sree Narayan Guru Memorial Arts &

Science College, Thuravoor, Alappuzha, affiliated to Kerala

University, having taken admission in the year 2016-2019.

2. It is contended that mark list was published on

24.06.2021, whereby petitioner is stated to have cleared

the examination with candidate Code 32016822006 but as

per the mark list, she is seen failed. The petitioner

passed the examination for the subject complementary

course (course code MM 1231.10) conducted in May,

2019. On inquiry it has come out that the petitioner has

passed the subject data structure in the 2 nd semester by

moderation. Accordingly, an application was submitted

for supply of provisional certificate as well as consolidated

statement of mark-cum-grade certificate vide Ext.P4 but

no action has been taken. It is submitted that petitioner

would be satisfied in case the writ petition is disposed of

by issuing direction to consider the representation within

a time frame.

3. Without expressing any opinion on the merits of

the case, I dispose off the writ petition by issuing direction

to the Controller of Examination, Kerala University,

Thiruvananthapuram to take a call on Exts.P3 & P4, as

expeditiously as is possible within a period of 15 days from

the date of receipt of a certified copy of the judgment, in

accordance with law, after affording an opportunity of

hearing either through virtual or physical mode. In case

the petitioner is found eligible the certificate be also

issued forth with.

Sd/-

AMIT RAWAL JUDGE vv

APPENDIX OF WP(C) 19208/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE MARK LIST DOWN LOADED FROM THE WEBSITE OF THE 1ST RESPONDENT DATED 8/7/2021.

Exhibit P2 TRUE COPY OF THE APPLICATION FOR PROVISIONAL CERTIFICATE.

Exhibit P3 TRUE COPY OF THE APPLICATION FOR CONSOLIDATED STATEMENT OF MARK-CUM- GRADE CERTIFICATE.

Exhibit P4 THE TRUE COPY REPRESENTATION DATED 06.09.2021 SUBMITTED BEFORE THE 2ND RESPONDENT.