Controller Of Examinations, Apj ... vs Aswathy A
2022 Latest Caselaw 7425 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                  &
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
   FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                    WP(C) NO. 24015 OF 2017
PETITIONER/S:

    1       CONTROLLER OF EXAMINATIONS, APJ ABDUL KALAM
            TECHNOLOGICAL UNIVERSITY
            CET CAMPUS, TRIVANDRUM PIN-695016
    2       THE REGISTRAR
            APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET
            CAMPUS, TRIVANDRUM PIN-695016
            BY ADVS.
            SRI.S.KRISHNAMOORTHY, SC, KTU
            SRI.ELVIN PETER, SC, APJ ABDUL KALAM
            TECHNOLOGICAL UNIVERSITY


RESPONDENT/S:

            1. ASWATHY A.,
            AGED 19 YEARS, D/O ANIL KUMAR G.,
            "ASWATHY", TC 2507/6 NRRA51, VATTIYOORKAVU P.O.,
            TRIVANDRUM - 695 013.
            2. THE DEPUTY REGISTRAR, KERALA LOK AYUKTA,
            LEGISLATURE COMPLEX, VIKAS BHAVAN,
            TRIVANDRUM - 695 033.



     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   24.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 24015 of 2017
                                     -2-


                              JUDGMENT

S. Manikumar, C. J.

Being aggrieved by the directions contained in complaint No. 832 of 2017 dated 05.07.2017 of the Upa Lok Ayukta, instant writ petition has been filed for the following reliefs:-

"i) To issue a writ of mandamus or other appropriate writ, order or direction declaring that the Lok Ayukta or Upa Lok Ayukta may not interfere in academic matters like the one to publish the result of the examination.

ii) To issue a writ of certiorari or other appropriate writ order or direction to call for the records leading to Exhibit P4 in complaint No.832/2017 dated 5.7.2017 and to set aside the same."

2. Today, when the matter came up for hearing, Mr. Elvin Peter P. J., learned counsel for the APJ Abdul Kalam Technological University, submitted that the matter has become infructuous.

Placing on record the submission of the learned counsel for the petitioner, instant writ petition is dismissed as infructuous.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE Eb ///TRUE COPY/// P. A. TO JUDGE