V.Muhammed Janish vs The Vice Chancellor
2021 Latest Caselaw 19435 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. 18475 OF 2021
PETITIONER/S:
           V.MUHAMMED JANISH
           AGED 27 YEARS, S/O.ABDUL LATHEEF,
           RESIDIGN AT CASTLE,
           THANA P.O, KANNUR DISTRICT, PIN-670012.

          BY ADVS.
          K.R.AVINASH (KUNNATH)
          ABDUL RAOOF PALLIPATH
          C.H.ABDUL RASAC



RESPONDENT/S:
     1     THE VICE CHANCELLOR
           KANNUR UNIVERSITY,
           CIVIL STATION.P.O, KANNUR, PIN-670002.

    2     THE CONTROLLER EXAMINATIONS,
          KANNUR UNIVERSITY,
          CIVIL STATION.P.O, KANNUR, PIN-670002.

    3     THE REGISTRAR
          KANNUR UNIVERSITY,
          CIVIL STATION.P.O, KANNUR, PIN-670002.

    4     THE PRINCIPAL
          SIR SYED COLLEGE, THALIPARAMBA, PIN-670141.

          BY ADV M.SASINDRAN



OTHER PRESENT:
           SRI M SASINDRAN, SC, KANNUR UNIVERSITY ,
           SRI JIMMY GEORGE, GP


     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.18475 of 2021
                                             2

                                 AMIT RAWAL, J.
                                  ------------------------
                              WP(C) No.18475 of 2021
                             ----------------------------------
                     Dated, this the 16th day of September, 2021

                                   JUDGMENT

The learned counsel for the respondent University submits that the mercy chance already given as per Ext.P2 dated 18.8.2020 could not be availed or could not be conducted owing to the covid pandemic and now, the same is being contemplated to be held in November, 2021, subject to the covid pandemic. The petitioner can also submit his application, if found eligible.

In view of the above, the writ petition is disposed of with liberty to the petitioner to apply for the supplementary examination contemplated to be held in November, 2021, considering as the mercy chance.

Sd/-

AMIT RAWAL, JUDGE jg WP(C) No.18475 of 2021

APPENDIX OF WP(C) 18475/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE GRADE CARD OF 3RD SEMESTER B.COM ISSUED BY THE 2ND RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE NOTIFICATION DATED 18/08/2020 ISSUED BY THE 1ST RESPONDENT.

Exhibit P3 THE TRUE COPY OF THE CHALAN NO.DUD5390957 DATED 18/09/2020.

Exhibit P4 THE TRUE COPY OF THE OFFER LETTER DATED 07.08.219.

Exhibit P5 THE TRUE COPY OF THE REPRESENTATION DATED 26.04.2021 SUBMITTED BEFORE THE 2ND RESPONDENT ALONG WITH TRUE ENGLISH TRANSLATED COPY.