Shanil Kurien vs Registrar
2022 Latest Caselaw 1613 Ker

WP(C) NO. 21452 OF 2013              1

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                  TH
   TUESDAY, THE 15   DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943

                    WP(C) NO. 21452 OF 2013

PETITIONER/S:


    1     SHANIL KURIEN,
          AGED 25 YEARS,
          S/O K.M. KURIEN, KUZHUVELIL HOUSE, MALAKKAL P.O,
          RAJAPURAM (VIA), KASARGOD, DISTRICT 671532.

    2     CHAKRAPANI A,
          AGED 24 YEARS,
          D/O DAMODARAN.T, ALAKKOD THEKKI ILLAM, P.O, PAKKAM,
          VIA, PALLIKKARA, KASARGOD DISTRICT.

          BY ADVS.
          SRI.SHIRAZ ABDULLA
          SRI.M.S.IMTHIYAZ AHAMMED


RESPONDENT/S:

    1    THE REGISTRAR,
         KANNUR UNIVERSITY, KANNUR UNIVERSITY CAMPUS(P.O),
         MANGATTUPARAMBU, KANNUR DISTRICT 670567.

    2    THE CONTROLLER OF EXAMINATIONS,
         KANNUR UNIVERSITY, KANNUR UNIVERSITY CAMPUS(P.O),
         MANGATTUPARAMBU, KANNUR DISTIRCT 670567.
 WP(C) NO. 21452 OF 2013          2




3
         THE DIRECTOR,
         PEOPLE INSTITUTE OF MANAGEMENT STUDIES, EMS
         AKSHARAGRAMAM, MUNNAD(P.O),CHENGALA (VIA), KASARGOD
         671541.




         BY ADVS.
         SRI.V.A.MUHAMMED
         SRI.M.SASINDRAN, SC, KANNUR UNIVERSITY
         SRI.VIJU THOMAS, SC, KANNUR UNIVERSITY
         SRI.I.V.PRAMOD, STANDING COUNSEL




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 21452 OF 2013                         3


                                    JUDGMENT

This writ petition is filed seeking the following reliefs:

"i) issue writ of mandamus or any other writ, order or direction, directing the 2nd respondent to issue hall tickets to the petitioners forthwith.

ii) Issue a writ of mandamus or any other writ, order or direction, directing 1st and 2nd respondents to allow the petitioners to appear for 4th semester MBA - Viva -Voce exam to be held from 3rd September 2013 onwards."

2. It is submitted by the learned standing counsel appearing for the

respondents that the prayer sought for has become infructuous.

This writ petition is, therefore, dismissed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

DSV

APPENDIX OF WP(C) 21452/2013

PETITIONER (S) EXHIBITS:

EXHIBIT P1 COPY OF INTERIM ORDER IN WPC NO 20396/12.

EXHIBIT P2 COPY OF THE INTERIM ORDER DATED 22-01-2013 IN WPC NO 2118/13.

EXHIBIT P3 COPY OF THE LETTER DATED 24-06-2013 AND CHALLAN SEND TO THE 2ND RESPONDENT BY THE 3RD RESPONDENT

RESPONDENT (S) EXHIBITS:

EXHIBIT R2(a) TRUE COPY OF THE LETTER NO.EP IV/MBA/2011 DATED 26.03.2012 SENT BY 2ND RESPONDENT.

EXHIBIT R2(b) TRUE COPY OF THE MEMO NO.EPIV/1/MBA/2012(1) DATED 22.07.2013 TO THE 2ND PETITIONER.

EXHIBIT R2(c) TRUE COPY OF THE MEMO NO.EPIV/1/MBA/2012 DATED 22.07.2013 TO THE 1ST PETITIONER.