Hameed Shablan vs Mahatama Gandhi University ...
2022 Latest Caselaw 3052 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                  TH
  THURSDAY, THE 17   DAY OF MARCH 2022 / 26TH PHALGUNA, 1943

                      WP(C) NO. 7670 OF 2022

PETITIONER/S:

           HAMEED SHABLAN
           AGED 25 YEARS
           S/O JABBAR P.H.,
           RESIDING AT PARAMBI HOUSE,
           MUDICKAL P.O., PERUMBAVOOR,
           ERNAKULAM DISTRICT., PIN - 683547

           BY ADVS.
           S.JIJI
           M.M.BABY

RESPONDENT/S:

    1      MAHATMA GANDHI UNIVERSITY
           REPRESENTED BY REGISTRAR
           PRIYADARSINI HILLS, ATHIRAMPUZHA P.O.,
           KOTTAYAM DISTRICT, PIN - 686562

    2      THE CONTROLLER OF EXAMINATIONS
           MAHATMA GANDHI UNIVERSITY, PRIYADARSINI HILLS,
           ATHIRAMPUZHA P.O., KOTTAYAM DISTRICT .
           , PIN - 686562

           BY SRI SURIN GEORGE IPE, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 7670 OF 2022

                                            2



                                     JUDGMENT

This writ petition is filed seeking the following reliefs:

(i) issue a writ of mandamus or any other appropriate writ direction or order, directing the respondents to publish the results of the III Semester Supplementary examination for which this petitioner has appeared as per Exhibit P-1 hall ticket, as expeditiously as possible and within a time frame fixed by this Hon'ble Court so as to secure the ends fo justice.

(ii) issue a writ of mandamus or any other appropriate writ direction, or order, directing the 2nd respondent to consider and pass necessary orders on Exhibit P2 application submitted by the petitioner as expeditiously as possible.

2. A statement has been filed by the 1st respondent. In the

statement, after justifying the delay, it is stated that all efforts are being

taken to publish the results and the same shall be published within an outer

limit of 20 days.

3. I have heard Sri. S. Jiji, the learned counsel appearing for the

petitioner and Sri. Surin George Ipe, the learned Standing Counsel.

4. Having considered the facts and circumstances and the submissions

made across the bar, this writ petition is disposed of directing the respondent

University to publish the results of the III Semester Supplementary WP(C) NO. 7670 OF 2022

examination for which the petitioner has appeared as per Exhibit P-1 hall

ticket, within a period of 20 days from the date of production of a copy of

this judgment.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs WP(C) NO. 7670 OF 2022

APPENDIX OF WP(C) 7670/2022

PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF THE HALL TICKET OF THE PETITIONER FOR III SEMESTER SUPPLEMENTARY EXAMINATION CONDUCTED IN FEBRUARY 2021

Exhibit P-2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 03-03-2022