Citation : 2022 Latest Caselaw 10458 Ker
Judgement Date : 7 October, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
WP(C) NO. 3749 OF 2017
PETITIONER/S:
1 SHERIN VARGHESE
"KANJOOTHARA HOUSE" T.O.G ROAD,
NORTH KALAMASSERY- 683 104.
2 MIDHUN.K.
S/O BALAKRISHNAN KUTHIRATTUPARAMBIL, AZHIJILAM, MALAPPURAM.
BY ADVS.
SRI.SAJAN MANNALI
SRI.AADITHYAN S.MANNALI
SMT.V.N.SHASHIKALA
RESPONDENT/S:
1 UNIVERSITY OF CALICUT
REP. BY ITS REGISTRAR, OFFICE OF CALICUT UNIVERSITY,
MALAPPURAM DIST. CALICUT UNIVERSITY- 673 635.
2 VICE CHANCELLOR
OFFICE OF THE CALICUT UNIVERSITY, MALAPPURAM DIST.,
CALICUT UNIVERSITY P.O.- 673 635, CALICUT UNIVERSITY,
THENJIPALAM, KOZHIKODE.
3 CONTROLLER OF EXAMINATIONS
OFFICE OF CALICUT UNIVERSITY, MALAPPURAM DIST.,
CALICUT UNIVERSITY P.O. PIN- 673 635.
4 STATE OF KERALA
REP BY ITS SECRETARY, DEPT. OF EDUCATION, SECRETARIAT,
THIRUVANANTHAPURAM, 695001.
BY ADV SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P. (C) No.3749 of 2017 2
JUDGMENT
This writ petition is filed seeking the following reliefs:-
(i) to issue a writ of mandamus or any other appropriate writ, direction or order directing the 1st respondent to admit the petitioners to the Mped course conducted by the 1st respondent, as announced by the University, vide its Ext.P3 notification.
(ii) to issue a writ of certiorari, or any other appropriate writ, direction or order, calling for the records leading to the denial of the admissions of the petitioners to the Mped course conducted by the 1st respondent university.
(iii) to issue a writ of mandamus, or any other appropriate writ, direction or order, directing the 1st respondent University to issue the marklists of the petitioners relating to their final year examinations conducted in the year 2015, and also to issue the marklists of petitioners relating to their supplementary examination conducted in the year 2016.
(iv) to issue a writ of mandamus or any other appropriate writ, direction or order directing the 1st respondent to consider and pass orders over Ext.P5 and P6 representations filed by the petitioners before the University of Calicut officials.
2. By interim order dated 3.11.2017, this Court had issued
directions to respondents 1 to 3 to permit the 1st petitioner to
participate in the 1st-semester examinations of the MPEd scheduled to
be held from 6.11.2017 without raising any objections with regard to
the absence of the number in the hall ticket dated 31.10.2017.
3. When the matter is taken up for consideration, there is no
representation for the petitioners. It appears that the prayer sought
for has become infructuous.
This writ petition is closed.
Sd/-
RAJA VIJAYARAGHAVAN V JUDGE
Sru
APPENDIX OF WP(C) 3749/2017
PETITIONERS EXHIBITS
EXHIBIT P1 TRUE COPIES OF THE ENTIRE MARKLISTS OF 1ST PETITIONER FOR ALL 3 YEARS.
EXHIBIT P2 TRUE COPIES OF THE ENTIRE MARKLIST OF 2ND PETITIONER FOR ALL 3 YEARS.
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION ISSUED BY THE 1ST RESPONDENT INVITING APPLICANTS TO MPED COURSE.
EXHIBIT P4 TRUE COPY OF THE RANK LIST PUBLISHED INTHE UNIVERSITY WEBSITE ON 18-08-2016.
EXHIBIT P5 TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONERS TO THE 1ST RESPONDENT UNIVERSITY DATED 15-10-2016.
EXHIBIT P6 TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONERS TO THE 1ST RESPONDENT UNIVERSITY DATED 27-12-2016.
EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGES OF THE RULES AND REGULATIONS OF THE 3 YEAR BPE COURSE PUBLISHED IN THE UNIVERSITY WEBSITE.
EXHIBIT P8 TRUE COPY OF THE CHALAN RECEIPT RECEIVED FOR THE RTI REQUEST MADE TO THE 1ST RESPONDENT UNIVERSITY DATED 20-01-2017.
RESPONDENTS EXHIBITS : NIL
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