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Akhilesh Antony S.N vs Union Of India
2022 Latest Caselaw 7759 Ker

Citation : 2022 Latest Caselaw 7759 Ker
Judgement Date : 28 June, 2022

Kerala High Court
Akhilesh Antony S.N vs Union Of India on 28 June, 2022
WP(C) NO. 12023 OF 2022          1



              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944


                      WP(C) NO. 12023 OF 2022


PETITIONER:

          AKHILESH ANTONY S.N.,
          AGED 21 YEARS
          S/O.SAJAN ANTONY, RESIDING AT NADUVILAVEEDU,
          ANDIKKADAVU POST OFFICE, KANDAKKADAVU KOCHI,
          PINCODE-682 008.

          BY ADVS.
          E.ADITHYAN
          MEERA RAMESH
          RAJAN E.
          K.INDIRA
          BHAIRAVI S.N



RESPONDENTS:

    1      UNION OF INDIA,
           THROUGH ITS DIRECTOR, NATIONAL INSTITUTE OF OPEN
           SCHOOLING, MINISTRY OF HUMAN RIGHTS DEVELOPMENT,
           GOVERNMENT OF INDIA, A-24/25, INSTITUTIONAL AREA,
           NH SECTOR 62, NOIDA-201 309.

    2      THE SECRETARY OF NIOS,
           MINISTRY OF HUMAN RIGHTS DEVELOPMENT, GOVERNMENT OF
           INDIA, A-24/25, INSTITUTIONAL AREA, NH SECTOR 62,
           NOIDA-201 309.

    3      NATIONAL INSTITUTE OF OPEN SHCOOLING,
           REPRESENTED BY ITS CHAIRMAN, YMCA COMPLEX (RTI),
           SECTOR 11-C, CHANDIGARH-160 011.
 WP(C) NO. 12023 OF 2022           2

     4       THE REGIONAL DIRECTOR,
             NATIONAL INSTITUTE OF OPEN SCHOOLING, REGIONAL
             CENTRE, 6TH FLOOR, KERALA STATE HOUSING BOARD
             BUILDING, ERNAKULAM, KOCHI, PINCODE-682 036.

           BY ADV T.K.VENUGOPALAN



             SRI MANU S, ASG




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   28.06.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 12023 OF 2022                3




                                 JUDGMENT

When this matter was taken up, Sri.Adithyan Ezhapilly, the learned

counsel appearing for the petitioner submits that the relief sought for has

become infructuous.

The said submission is recorded and this writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

APPENDIX OF WP(C) 12023/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE PHOTOCOPY OF THE HALL TICKET ISSUED IN THE NAME OF THE PETITIONER WITH ENROLLMENT NUMBER 930619350004.

RESPONDENTS' EXHIBITS:

ANNEXURE 1 TRUE COPY OF ACADEMIC EXAMINATION RESULT OF THE PETITIONER PUBLISHED BY THE 4TH RESPONDENT.

ANNEXURE 2 TRUE COPY OF LETTER DATED 04.01.2022 OF DEPUTY DIRECTOR (EVALUATION) OF NIOS

ANNEXURE 3 TRUE COPY OF JUDGMENT DATED 7/1/2022 IN W.P.(C) NO.27353/2021

ANNEXURE 4 TRUE COPY OF APPLICATION FORM SUBMITTED BY THE PETITIONER BEFORE NIOS

ANNEXURE 5 TRUE COPY OF RELEVANT PAGES OF THE PROSPECTUS AND NORMS FOR EXAMINATION PUBLISHED BY NIOS.

 
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