Asmi Ma vs Commissioner For Entrance ...
2022 Latest Caselaw 11584 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA,
                           1944
                  WP(C) NO. 41609 OF 2022
PETITIONER:

          ASMI MA
          AGED 24 YEARS,D/O ABOOBACKAR,
          MALIYAM HOUSE, RAYONPURAM P.O, PERUMABVOOR,
          ERNAKULAM DISTRICT, PIN - 683543
          BY ADVS.
          K.MOHAMMED RAFEEQ
          AMARNATH R LAL
          P.M.MATHEW
          SANALDEV E.P.
          VISHNUMAYA ANANDAN


RESPONDENTS:

   1      COMMISSIONER FOR ENTRANCE EXAMINATION
          OFFICE OF THE COMMISSIONER FOR ENTRANCE
          EXAMINATION, FIFTH FLOOR, KSHB BUILDING, SS
          KOVIL ROAD, SANTHI NAGAR, THIRUVANANTHAPURAM
          DISTRICT, PIN - 695001
   2      THE REGISTRAR
          MAHATMA GANDHI UNIVERSITY , PRIYADARSHINI
          HILLS, KOTTAYAM, PIN - 686560
   3      THE CONTROLLER OF EXAMINATION
          MAHATMA GANDHI UNIVERSITY , PRIYADARSHINI
          HILLS, KOTTAYAM DISTRICT, PIN - 686560
   4      THE PRINCIPAL
          THE GOVERNMENT LAW COLLEGE, ERNAKULAM DISTRICT,
          PIN - 682011


          SRI.SURIN GEORGE IPE-SC
 W.P (C) No.41609/22
                                 ..2..


     THIS   WRIT      PETITION   (CIVIL)    HAVING    COME    UP    FOR
ADMISSION   ON   20.12.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P (C) No.41609/22
                                    ..3..




                            JUDGMENT

When this matter was called today, the learned Standing

Counsel for the University - Sri.Surin George Ipe and

Smt.Parvathy Kottol - learned Government Pleader, were ad

idem that the issues in this case have already been decided by

this Court in W.P(C)Nos.39205,41342 & 41344/2022.

2. In the afore judgment, this Court had noticed that

the petitioners therein - who were students of the Calicut

University and MG University for the LLB Course - had not

obtained their degree certificates, because their answer scripts

had not been yet valued. I, therefore, allowed them to join the

LLM Course provisionally and subject to the production of the

certificates on or before 10.02.2023. Certain other directions

were also made therein.

Since, the petitioner and the respondents are in unison

that the directions therein should apply to this case also, I

deem it appropriate to allow this writ petition at the admission

stage itself, with the consent of parties.

Resultantly,

(a) The petitioner will be provisionally admitted to the W.P (C) No.41609/22 ..4..

seat for the LLM Course as per her allotment, subject to all

other requirements being satisfied, except production of the

educational certificates at the degree level.

(b) M.G.University is directed to publish the results of

the LLB Course of the petitioner on or before 25.01.2023. On

such declaration being made, the petitioner shall be favoured

with her Mark Lists and Provisional Degree Certificate, within a

period of one week thereafter.

(c) Axiomatically, the Controller of Examinations is

directed to offer time till 10.02.2023 for the petitioner to

produce her documents, so as to have her admission

regularized thereafter.

I leave full liberty to the parties to seek any further

extension or clarifications from this Court, if it becomes so

warranted.

This writ petition is thus ordered.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR W.P (C) No.41609/22 ..5..

APPENDIX OF WP(C) 41609/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE IDENTITY CARD ISSUED BY THE FOURTH RESPONDENT COLLEGE Exhibit P2 TRUE COPY OF THE ONLINE EXTRACTIONS OF MARK LISTS UP TO FIVE SEMESTERS OF THE PETITIONER Exhibit P3 TRUE COPY OF THE CANDIDATE'S DATA SHEET OF ADMISSION TO LL.M COURSE 2022 ISSUED BY THE FIRST RESPONDENT Exhibit P4 TRUE COPY OF THE EXTRACTION OF FIRST PHASE OF ALLOTMENT OF LL.M COURSE 2022 ISSUED BY THE FIRST RESPONDENT