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Sreekutty Raghavu vs Mahatma Gandhi University
2022 Latest Caselaw 8782 Ker

Citation : 2022 Latest Caselaw 8782 Ker
Judgement Date : 7 July, 2022

Kerala High Court
Sreekutty Raghavu vs Mahatma Gandhi University on 7 July, 2022
                                                            1



         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944

                 WP(C) NO. 15114 OF 2017

PETITIONER/S:

          SREEKUTTY RAGHAVU
          AGED 21 YEARS
          D/O. T.R RAGHAVU,B.TECH(CIVIL ENGINEERING)
          6TH SEMESTER STUDENTVI
          SWAJYOTHI COLLEGE OF ENGINEERING,VAZHAKULAM P.O,
          MUVATTUPUZHAERNAKULAM DISTRICT, PIN 686 670
          RESIDING AT SREEVALSAM,THODUPUZHA P.O,
          THODUPUZHA 685 584

          BY ADVS.
          SRI.ELVIN PETER P.J.
          SRI.K.R.GANESH
          SRI.T.G.SUNIL PRANAVAM


RESPONDENT/S:

    1     MAHATMA GANDHI UNIVERSITY
          ATHIRAMPUZHAPRIYADARSINI HILLS, KOTTAYAM 686560
          REPRESENTED BY ITS REGISTRAR

    2     THE REGISTRAR
          MAHATMA GANDHI UNIVERSITYATHIRAMPUZHA,
          PRIYADARSINI HILLS, KOTTAYAM 686 560

    3     THE STUDENTS DISCIPLINE COMMITTEE
          REPRESENTED BY THE SYNDICATE,
          MAHATMA GANDHI UNIVERSITY ATHIRAMPUZHA,
          PRIYADARSINI HILLS,KOTTAYAM 686 560

    4     THE CONTROLLER OF EXAMINATION
          MAHATMA GANDHI UNIVERSITYATHIRAMPUZHA,
          PRIYADARSINI HILLS, KOTTAYAM 686 562

    5     THE ASSISTANT REGISTRAR III
          MAHATMA GANDHI UNIVERSITYATHIRAMPUZHA,
          PRIYADARSINI HILLS, KOTTAYAM 686 562
 WP(C) NO. 15114 OF 2017

                            2


    6     THE PRINCIPAL
          VISWA JYOTHI COLLEGE OF ENGINEERING VAZHAKULAM P.O,
          MUVATTUPUZHA,ERNAKULAM DISTRICT, PIN 686 670




          BY ADVS.
          SRI.V.M.KURIAN
          SRI SURIN GEORGE IPE SC, M.G. UNIVERSITY




     THIS WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION ON 07.07.2022, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 15114 OF 2017

                                    3



                              JUDGMENT

When this writ petition was taken up, the learned counsel

appearing for the petitioner submitted that the reliefs sought for in this

writ petition have become infructuous.

The above submission is recorded and this writ petition is closed as

infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs WP(C) NO. 15114 OF 2017

APPENDIX OF WP(C) 15114/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF REPLY DATED 3-3-2017 SUBMITTED BY THE PETITIONEER BEFORE THE 5TH RESPONDENT

EXHIBIT P2 TRUE COPY OF CHAPTER XIV OF THE M.G UNIVERSITY EXAMINATION MANUAL ISSUED BY THE M.G UNIVERSITY

EXHIBIT P3 TRUE COPY OF SHOW CAUSE NOTICE DATED 18-2-2017 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER

EXHIBIT P4 TRUE COPY OF JUDGMENT DATED 24-11-2010 IN W.P(C) NO 35277/2017 OF THIS HON'BLE COURT

 
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