Nikhil J. George vs The Mahatma Gandhi University
2022 Latest Caselaw 9289 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944

                             WP(C) NO. 25627 OF 2022

PETITIONER:

               NIKHIL J. GEORGE
               AGED 24 YEARS
               S/O.GEORGE, 3/457, SIYON, NEERAVIL, KOLLAM, PIN - 691 601.

               BY ADV SYAM J SAM



RESPONDENTS:

     1         THE MAHATMA GANDHI UNIVERSITY
               KOTTAYAM, KERALA REPRESENTED BY ITS CONTROLLER OF EXAMINATION,
               MG UNIVERSITY OFFICE, PRIYADARSHINI HILLS, ATHIRAMPUZHA,
               KOTTAYAM, KERALA, PIN - 686 560.

     2         CSI COLLEGE OF LEGAL STUDIES
               REPRESENTED BY ITS PRINCIPAL, KANAKKARI P.O.,
               KOTTAYAM, PIN - 686631.

               SRI.SURIN GEORGE IPE - SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.08.2022,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25627 OF 2022

                                        2




                               JUDGMENT

Amidst the various assertions, allegations, averments made and

urged in this writ petition, the petitioner only seeks that Exts.P2 and P4

representations preferred by him, be directed to be considered by the

Controller of Examinations of the Mahatama Gandhi University

(M.G.University), within a time frame to be fixed by this Court.

2. Sri.Surin George Ipe - learned Standing Counsel for the M.G.

University responded to the afore request of the petitioner, as made by his

learned counsel -Sri.Syam J. Sam, saying that there does not appear to be

any legal impediment in considering Exts.P2 and P4 representations; but

prayed that this Court may not make any affirmative declarations in favour

of the petitioner and leave it to the competent Authority to take a decision

as per law.

Resultantly, I allow this writ petition, directing the Controller of

Examinations of the M.G.University to take up Exts.P2 and P4 and dispose

of the same, after affording the petitioner an opportunity of being heard;

thus culminating in an appropriate order and necessary action thereon, as

expeditiously as is possible but not later than three weeks from the date of

receipt of a copy of this judgment.

In order to obtain an expeditious compliance of the afore directions,

I direct the petitioner to mark appearance before the said Authority at

11.00 am on 17.08.2022.

SD/-

DEVAN RAMACHANDRAN JUDGE rp WP(C) NO. 25627 OF 2022

APPENDIX OF WP(C) 25627/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE MARK LIST OF THE PETITIONER IN THE NINTH SEMESTER ISSUED BY THE FIRST RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE REPRESENTATION DATED 7/7/2022 PREFERRED BY THE PETITIONER AND OTHER STUDENTS BEFORE THE FIRST RESPONDENT.

Exhibit P3 THE TRUE COPY OF THE NOTIFICATION DATED 27/7/2022 ISSUED TO THE FIRST RESPONDENT.

Exhibit P4 THE TRUE COPY OF REPRESENTATION DATED 30/7/2022 PREFERRED BY THE PETITIONER BEFORE THE FIRST RESPONDENT.