Razik K vs Sibga Institute Of Advanced ...
2022 Latest Caselaw 5968 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                       WP(C) NO. 32323 OF 2019


PETITIONER:

            RAZIK K, AGED 24 YEARS, S/O.ABDULLA,
            KELOTH HOUSE,PERUVAM PARAMBA.P.O,
            PADIYOOR,IRITTY,KANNUR DISTRICT,
            PIN-670703.

            BY ADVS.
            C.K.SREEJITH
            SMT.MARY RANZOM LOUIZ


RESPONDENTS:

    1       SIBGA INSTITUTE OF ADVANCED STUDIES
            KALLIAD.P.O, IRIKKUR,KANNUR,
            PIN-670593, REP.BY ITS PRINCIPAL.

    2       CONTROLLER OF EXAMINATIONS,
            KANNUR UNIVERSITY,THAVAKKARA,
            CIVIL STATION P.O, KANNUR-670002.

    3       THE KANNUR UNIVERSITY,
            REPRESENTED BY VICE CHANCELLOR,
            THAVAKKARA,KANNUR-670002.

            BY ADV
            I.V PRAMOD - S.C


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 32323/19
                                      2

                            JUDGMENT

The petitioner prays that respondents 2 and 3 be directed to

publish the results of 5th and 6th semester examinations, as also

the improvement/supplementary examination of the 5th semester

of the course involved in this case, within a time frame to be

fixed by this Court.

2. The afore request of the petitioner, made by his

learned counsel - Sri.C.K.Sreejith, was answered by the learned

Standing Counsel for the Kannur University - Sri.I.V.Pramod,

saying that he has no instructions whether the afore results have

already been published; but that if it has not been done, there

does not appear to be any legal impediment in doing so,

provided all statutory requirements and imperatives are complied

with.

Taking note of the afore submissions, I order this Writ

Petition, directing the competent Authority of the 3rd respondent

- University to hear the petitioner, if there is any impediment in

publication of the results of 5th and 6th semesters including WPC 32323/19

improvement/supplementary examination of the 5th semester of

the course; and to publish the results of same, if it has not been

done so, without any avoidable delay.

If, for any reason, it is found that petitioner's results

cannot be published, he shall be intimated of the same, so that

he can then invoke appropriate remedies in law as may be

available to him. However, this shall be done only after

adverting to all documents to be produced by him in

substantiation of his plea that he has been exonerated from the

criminal case.

Sd/-

RR                                             DEVAN RAMACHANDRAN
                                                     JUDGE
 WPC 32323/19


               APPENDIX OF WP(C) 32323/2019

PETITIONER EXHIBITS
EXHIBIT P1          THE TRUE COPY OF COURSE AND CONDUCT

CERTIFICATE ISSUED BY THE COLLEGE.

EXHIBIT P2 THE TRUE COPY OF THE MARK LIST OF 1ST TO 4TH SEMESTER EXAMINATIONS EXHIBIT P3 THE TRUE COPY JUDGMENT IN WP(C)NO.27164/2015 ON THE FILE OF HON'BLE HIGH COURT OF KERALA,ERNAKULAM DT.9/10/2015 EXHIBIT P4 THE TRUE COPY OF JUDGMENT IN CRL.M.C.NO.9089/16 ON THE FILE OF HON'BLE HIGH COURT OF KERALA,ERNAKULAM DT.6/1/2017 EXHIBIT P5 THE TRUE COPY OF HALL TICKET FOR 5TH SEMESTER EXAMINATIONS EXHIBIT P6 THE TRUE COPY OF HALL TICKET FOR 6TH SEMESTER EXAMINATIONS.

EXHIBIT P7 THE TRUE COPY OF THE IMPROVEMENT EXAMINATIONS OF 5TH SEMESTER.