Aleeta Mary Eldho vs Union Of India
2022 Latest Caselaw 9127 Ker

WP(C) No.22590/2022                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
                             WP(C) NO. 22590 OF 2022
   PETITIONER:

          ALEETA MARY ELDHO, AGED 19 YEARS D/O.MUREECKAL YOHANAN ELDHO,
          MUREECKAL HOUSE, THALACODE.P.O., MULANTHURUTHY, ERNAKULAM DISTRICT,
          PIN-682 314.

   RESPONDENTS:

      1. UNION OF INDIA, MINISTRY OF EXTERNAL AFFAIRS ADDRESS: ROOM NO. 1024,
         JAWAHAR LAL NEHRU BHAWAN, 23-D, JANPATH, NEW DELHI-110 011,
         REPRESENTED BY ITS UNDER SECRETARY.
      2. DIRECTORATE GENERAL OF SHIPPING, 9TH FLOOR, BETA BUILDING, I-THINK
         TECHNO CAMPUS, KANJURMARG (EAST), MUMBAI-400 042, REPRESENTED BY ITS
         DIRECTOR GENERAL.
      3. THE NATIONAL UNIVERSITY OF ADVANCED LEGAL STUDIES, NAD ROAD, HMT
         COLONY, NORTH KALAMASSERY, KALAMASSERY, KOCHI-683 503, REPRESENTED
         BY ITS REGISTRAR.
      4. THE REGISTRAR, THE NATIONAL UNIVERSITY OF ADVANCED LEGAL STUDIES,
         NAD ROAD, HMT COLONY, NORTH KALAMASSERY, KALAMASSERY, KOCHI, KERALA
         683 503.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 4th respondent not to fill one seat of B.A.L.L.B
   (Honors) degree course reserved for Supernumerary NRI sponsored candidates
   during the pendency of this Writ Petition (Civil)
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and this court's order dated
   12.07.2022 and upon hearing the arguments of M/S AHAMMAD SACHIN K., VINOD
   S. PILLAI, MOHAMMED THAYIB N.M., NAYANA VARGHESE, K.S.SANGEETHA, Advocates
   for the petitioner, and ASSISTANT SOLICITOR GENERAL OF INDIA for
   Respondent 1 and 2 and of SRI. PAULY MATHEW MURICKEN, STANDING COUNSEL for
   Respondents 3 and 4, the court passed the following:
 WP(C) No.22590/2022                            2/3




                            DEVAN RAMACHANDRAN, J.
                         =========================
                               W.P.(C) No.22590 of 2022
                        ==========================
                          Dated this the 27th day of July, 2022

                                          ORDER

Before this Court can issue a final judgment, I am certain

that the NUALS will have to clarify certain aspects, namely:-

(a) What is meant by Residence permit as mentioned in

clause 7(f) of Ext.P1.

(b) Can Ext.P3 Continuous Discharge Certificate, issued

by the Government of India, be adopted in lieu of the

Residence permit because a Seafarer perhaps may not be in a

position to obtain such a permit on account of the nature of

his employment.

This information shall be made available to this Court on

01.08.2022.

The interim order earlier granted by this Court on

12.07.2022 will stand extended till 01.08.2022.

H/o.

                                               Sd/- DEVAN RAMACHANDRAN,
                                                            JUDGE
          stu




27-07-2022                       /True Copy/                        Assistant Registrar
 WP(C) No.22590/2022                 3/3

                       APPENDIX OF WP(C) 22590/2022
Exhibit P1            TRUE COPY OF THE NOTIFICATION ISSUED BY THE 3RD

RESPONDENT DATED 04.04.2022 WITH RESPECT TO B.A. LL.B (HONORS) DEGREE COURSE.

Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF CONTINUOUS DISCHARGE CERTIFICATE CUM SEAFARER'S IDENTITY DOCUMENT ISSUED BY THE 2ND RESPONDENT.