Kannan N vs Prof. (Dr) N.Gopakumar
2022 Latest Caselaw 8627 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                      CON.CASE(C) NO. 1239 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 11556/2021 OF HIGH COURT OF
                                  KERALA
PETITIONER/PETITIONER:

             KANNAN N
             AGED 43 YEARS
             S/O.NEELAKANDA SARMA
             SHIVAM, T.C.NO.85/2480 (3),
             FIRST FLOOR,
             THENGAPPURA ROAD,
             KAITHAMUKKU, PETTAH.P.O.,
             THIRUVANANTHAPURAM - 695 024

             PRESENTLY RESIDING AT "NEELANJANAM", T.C.NO.57/1080(2),
             MENILAM PUNCHAKARI ROAD, MENILAM, THIRUVALLAM.P.O.,
             THIRUVANANTHAPURAM - 695 027

             BY ADVS.
             LAKSHMI RAMADAS
             M.R.SABU
             APARNA RAJAN
             SREEDHAR RAVINDRAN


RESPONDENTS/RESPONDENTS 1, 3 & 4:

     1       PROF. (DR) N.GOPAKUMAR
             (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONERS)
             CONTROLLER OF EXAMINATIONS UNIVERSITY OF KERALA,
             SENATE HOUSE, PALAYAM,
             THIRUVANANTHAPURAM, PIN - 695034

     2       PROF. (DR) K.S.ANIL KUMAR
             (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONERS)
             REGISTRAR,
             UNIVERSITY OF KERALA,
             PALAYAM, THIRUVANANTHAPURAM., PIN - 695034
 CON.CASE(C) NO. 1239 OF 2022
                               2

    3     DR. ANAS P
          (FATHER'S NAME AND AGE NOT KNOWN TO THE
          PETITIONERS)
          PRINCIPAL IN CHARGE C.S.I. INSTITUTE OF LEGAL
          STUDIES
          CHERUVARAKONAM, PARASSALA.P.O.,
          THIRUVANANTHAPURAM , PIN - 695502



          SRI THOMAS ABRAHAM


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.07.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1239 OF 2022
                                 3



                            JUDGMENT

Learned counsel for the university informs that the intimation

received from the college revealed that the petitioner had not sat

in one of the examinations and therefore the internal marks based

upon the papers were correct, though question of compliance of

the judgment in the circumstances would not arise.

Learned counsel for the petitioner submits that he would

have no difficulty to re-do the internal examination but time line is

the only problem. This Court cannot condone the inefficiency of the

petitioner in not obtaining the required marks. In this view of the

matter, no further orders are required to be passed. This contempt

petition is ordered to be closed. Rules stand discharged.

Sd/-

AMIT RAWAL JUDGE nak CON.CASE(C) NO. 1239 OF 2022

APPENDIX OF CON.CASE(C) 1239/2022

PETITIONER ANNEXURES Memo of charges 1 MEMO OF CHARGES OF THE 1ST RESPONDENT Memo of charges 2 MEMO OF CHARGES OF THE 2ND RESPONDENT Memo of charges 3 MEMO OF CHARGES OF THE 3RD RESPONDENT Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.11556/2021 DATED 16.12.2021 Annexure A2 TRUE COPY OF THE LAWYER NOTICE FORWARDED BY THE PETITIONER TO THE 3RD RESPONDENT DATED 23/02/2022 Annexure A3 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD SIGNED BY THE 3RD RESPONDENT DATED 02.03.2022 Annexure A4 TRUE COPY OF THE COMMUNICATION OF THE DEPUTY REGISTRAR TO THE PETITIONER NO. EG1(A)/2022 DATED 26.02.2022 Annexure A5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 10.03.2022