Joel Joseph Aiyammathra vs Dr. Prakash Kumar B
2022 Latest Caselaw 5743 Ker

Con.Case(C) No.772/2022                     1/4

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
               Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
              CONTEMPT CASE(C) NO. 772 OF 2022(S) IN WP(C) 7048/2022
   PETITIONERS/PETITIONERS 1,3 & 4:

       1. JOEL JOSEPH AIYAMMATHRA,AIYAMMAN THRA HOUSE, CHENGALAM SOUTH P.O,
          KOTTAYAM, PIN - 686022
       2. VIVEK VIJAYAN,VYSHAK NIVAS,KAVIYOOR,ANJILITHANAM P.O, THIRUVALLA,
          PIN - 689582
       3. ATHIRA V.M,VENNAKKAL HOUSE, KANDANSSANKADAVU P,O, THRISSUR, PIN -
          680613

         BY ADVS.VASIL T.K.,SIDHARTH A.MENON
   RESPONDENT/RESPONDENT NO.3:

           DR. PRAKASH KUMAR B,REGISTRAR, MAHATMA GANDHI UNIVERSITY,
           PRIYADARSHINI HILLS(PO), KOTTAYAM, PIN - 686560

        BY ADV SHRI.SURIN GEORGE IPE, SC, M.G.UNIVERSITY
        This Contempt of court case (civil) having come up for orders on
   27.05.2022, the court on the same day passed the following:
 Con.Case(C) No.772/2022                           2/4




                                    RAJA VIJAYARAGHAVAN V, J.
                                   -------------------------------------
                                  Cont.Case (C)No. 772 of 2022
                                                  in
                                     W.P.(C) No.7048 of 2022
                                  -------------------------------------------
                                Dated this the 27th day of May, 2022



                                                 ORDER

By judgment dated 3.3.2022, this Court after considering the facts and

circumstances had issued directions to the University to consider Ext.P14 series

of representation submitted by the petitioners and take a decision within a

period of three weeks. It is also stated that if the decision of the University

favours any of the petitioners, it would be open for them to apply for a

consolidated mark list and provisional degree certificate on the filing of an

appropriate application and on remitting the fee if any. It was also ordered that

the consolidated mark list and the provisional mark list shall be issued within a

further period of two weeks.

2. The petitioner contends that no orders were passed within the

stipulated period of three weeks.

3. The learned Standing Counsel on instructions submits that in

compliance with the directions issued by this Court, the University had Con.Case(C) No.772/2022 3/4 Cont.Case (C)No. 772 of 2022

considered the petitions and has passed an order allowing moderation to the

eligible candidates. The said order was passed on 16.5.2022. It is also stated

that individual grade cards after effecting moderation are being issued to the

candidates.

Having considered the submissions and taking note of the urgency

expressed by the learned counsel appearing for the petitioner, I direct the

petitioners to approach the University forthwith with proper ID cards. If they

approach the University, the provisional degree certificate and consolidated mark

lists shall be issued to the petitioners in terms of the order passed by this Court.

Post after ten weeks.

Sd/-

                                                          RAJA VIJAYARAGHAVAN V,
                                                                  JUDGE
       sru




27-05-2022                            /True Copy/                          Assistant Registrar
 Con.Case(C) No.772/2022                 4/4

                          APPENDIX OF CON.CASE(C) 772/2022
Exhibit P14(a)            TRUE COPY OF THE 1ST PETITIONER'S REPRESENTATION DATED
                          21/2/2022
Exhibit P14(b)            TRUE COPY OF THE 2ND PETITIONER'S REPRESENTATION DATED
                          28/2/2022
Exhibit P14(c)            TRUE COPY OF THE 3RD ST PETITIONER'S REPRESENTATION
                          DATED 3/2/2022
Exhibit P14(d)            TRUE COPY OF THE 4TH PETITIONER'S REPRESENTATION DATED
                          3/2/2022