Eby Mathews vs The Mahatma Gandhi University
2022 Latest Caselaw 10223 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944

                             WP(C) NO. 7418 OF 2015

PETITIONER:

               EBY MATHEWS
               S/O.GEORGE MATHEW, RESIDING AT VADAKKEUZHATIL (H), ESI ROAD,
               PALLURUTHY PO, KOCHI, ERNAKULAM-682006.

               BY ADVS.
               SRI.C.S.AJITH PRAKASH
               SRI.P.S.SYAMKUTTAN



RESPONDENTS:

     1         THE MAHATMA GANDHI UNIVERSITY
               REP. BY ITS REGISTRAR, PRIYADARSINI HILLS PO, KOTTAYAM
               DISTRICT, PIN-686 560.

     2         VICE CHANCELLOR
               THE MAHATMA GRANDHI UNIVERSITY, PRIYADARSINI HILLS PO,
               KOTTAYAM-686 560.

     3         THE CONTROLLER OF EXAMINATIONS
               THE MAHATMA GRANDHI UNIVERSITY, PRIYADARSINI HILLS PO, KOTTAYAM
               DISTRICT, PIN-686 560.

     4         THE PRINCIPAL
               AQUINAS COLLEGE, EDAKOCHI, COCHIN-682010.

     5         THE PRINCIPAL
               MAR ATHANASIUS COLLEGE, KOTHAMANGALAM-686 666.

               BY ADVS.
               SRI.VARUGHESE M.EASO
               SRI.N.JAMES KOSHY
               SRI.ASOK M. CHERIAN

               SRI.SURIN GEORGE IPE - SC




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 15.09.2022,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7418 OF 2015

                                      2




                              JUDGMENT

This matter has been pending before this Court for the last

more than seven years and I am of the view that the reliefs sought for

may have become infructuous.

2. Sri.Ajith Prakash - learned counsel appearing for the

petitioner, submitted that he does not have instructions from his

client as to the relevance of the reliefs sought for and prayed that if

this Court is inclined to close this writ petition, then a liberty of re-

hearing may be left open.

Resultantly, I close this writ petition, finding it to have become

infructuous; however, leaving full liberty to the petitioner to seek a

re-rehearing if any further reliefs are necessary.

SD/-

DEVAN RAMACHANDRAN JUDGE rp