Albert Kattakayam vs The Mahatma Gandhi University
2022 Latest Caselaw 377 Ker

WP(C) NO. 261 OF 2022             1




            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                     WP(C) NO. 261 OF 2022


PETITIONER/S:

            ALBERT KATTAKAYAM,
            AGED 26 YEARS
            S/O. AUGUSTINE,
            KATTAKAYAM HOUSE, CHAKKAMPUZHA P.O.,
            KOTTAYAM 686 574.

            BY ADV K.C.VINCENT



RESPONDENTS :

    1       THE MAHATMA GANDHI UNIVERSITY,
            PRIYADARSHINI HILLS P.O., ATHIRAMPUZHA,
            KOTTAYAM 686 560, REPRESENTED BY ITS REGISTRAR.

    2       THE REGISTRAR,
            THE MAHATMA GANDHI UNIVERSITY,
            PRIYADARSHINI HILLS P.O., ATHIRAMPUZHA,
            KOTTAYAM 686 560.




            SRI. SURIN GEORGE IPE, SC




     THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   13.01.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 261 OF 2022                  2




                                 JUDGMENT

The petitioner has approached this Court seeking a direction to the

respondents to publish the result of the revaluation in respect of M.Sc I

Semester, Biochemistry, expeditiously and for a further direction to the

respondents to publish the rank list in tune with the marks to be awarded

after the publication of the results in revaluation.

2. On instructions, Sri. Surin George Ipe, the learned Standing

Counsel appearing for the University submitted that the results have been

declared and that in that view of the matter, the 1st relief sought for has

become infructuous. Insofar as the request of the petitioner to recast the

rank list is concerned, it is contended that the petitioner is required to file

an application under the MG University Regulations for PG Programmes

under the Choice Based Credit System (CBCS) and if any such application

is filed, appropriate decisions can be taken.

3. Having regard to the facts and circumstances and the

submissions made across the bar, this writ petition is disposed of directing

the petitioner to approach the 2nd respondent and file an application

under CBCS within a period of two weeks from today. If such an

application is filed, the 2nd respondent shall consider the same and take a

decision in accordance with law after giving an opportunity of being heard

to the petitioner as well as the party affected. A decision as directed

above shall be taken within a period of two months from the date of

production of a copy of this judgment.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF WP(C) 261/2022

PETITIONER(S) EXHIBITS :

Exhibit P1 A TRUE COPY OF THE MARK LIST OF THE IST SEMESTER PUBLISHED IN MARCH 2021.

Exhibit P2 A TRUE COPY OF THE RECEIPT DATED 31.03.2021 SHOWING PAYMENT OF FEE.

Exhibit P3 A TRUE COPY OF THE LATEST STATUS REPORT DATED NIL.

Exhibit P4 A TRUE COPY OF THE MARK LISTS RELATING TO SEMESTER 2.

Exhibit P5 A TRUE COPY OF THE MARK LISTS RELATING TO SEMESTER 3.

Exhibit P6 A TRUE COPY OF THE MARK LISTS RELATING TO SEMESTER 4.

Exhibit P7 A TRUE COPY OF THE REPRESENTATION DATED 22.12.2021.

Exhibit P8 A TRUE COPY OF THE PUBLIC NOTICE DATED 03.01.2021 ISSUED BY NATIONAL TESTING AGENCY, MINISTRY OF EDUCATION.

RESPONDENT(S) EXHIBITS : NIL