Jincy Nj vs The Registrar
2023 Latest Caselaw 8726 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                      WP(C) NO. 20278 OF 2023
PETITIONER:

           JINCY NJ,
           AGED 22 YEARS, D/O JALEELUDEEN,
           J N NIVAS, KUMMIL PO, KOLLAM-691563
           BY ADV P.ANOOP (MULAVANA)

RESPONDENTS:

     1       THE REGISTRAR
             KERALA AGRICULTURAL UNIVERSITY,
             COLLEGE OF AGRICULTURE,
             VELLAYANI, ,THIRUVANANTHAPURAM, PIN - 695522
     2       THE VICE CHANCELLOR
             KERALA AGRICULTURAL UNIVERSITY,
             COLLEGE OF AGRICULTURE,
             VELLAYANI, ,THIRUVANANTHAPURAM, PIN - 695522
     3       THE KERALA AGRICULTURAL UNIVERSITY
             COLLEGE OF AGRICULTURE, VELLAYANI,
             REPRESENTS BY ITS REGISTRAR, PIN - 695522
     4       THE PRINCIPAL
             KERALA AGRICULTURAL UNIVERSITY,
             COLLEGE OF AGRICULTURE,
             VELLAYANI, ,THIRUVANANTHAPURAM, PIN - 695522
OTHER PRESENT:

             SRI.ROBSON PAUL. SC(KAU)


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   09.08.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.20278/2023

                                        2




                    P.V.KUNHIKRISHNAN, J.
                     --------------------------------
                    W.P.(C).No.20278 of 2023
              ----------------------------------------------
            Dated this the 09th day of August, 2023


                               JUDGMENT

This writ petition is filed with following prayers:

i) Issue a writ of mandamus directing the respondents 1 to 4 to provisionally permit the petitioner for attending viva voce and internal exams.

ii) Issue a writ of mandamus directing the 4 th respondent herein to permit the petitioner to attend and complete the course successfully this year itself.

iii) Issue a writ of mandamus directing the respondents 1 to 4 to consider and dispose off Ext.P5 immediately within a time limit.

iv) Declare that the respondent 1 to 4 are duty bound to permit the petitioner to attend viva voce and write other internal exams.

v) Grant such other reliefs as this Honorable Court would deem fit and proper.

vi) Dispense with production of filing translation of vernacular documents.

(SIC) WP(C).No.20278/2023

2. When this writ petition came up for consideration

on 21.06.2023, this Court passed the following order:

"Admit.

The learned Standing Counsel takes notice for the respondents.

After hearing both sides, balance of convenience justify an interim order. Therefore, there will be a direction to respondent nos. 1 to 4 to permit the petitioner to attend the viva voce and other internal examination scheduled on 22.06.2023 subject to result of this writ petition."

3. Today, when this writ petition came up for

consideration, the Standing Counsel for the University

submitted that the petitioner already attended the

examination and the result will be published. If that be the

case, nothing survives in this case.

Recording the interim order and also recording the

submission of the Standing Counsel, this writ petition is

closed.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C).No.20278/2023

APPENDIX OF WP(C) 20278/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE COLLEGE IDENTITY CARD OF THE PETITIONER Exhibit P2 TRUE COPY OF THE SEMESTER EXAM RESULT FROM 1ST SEMESTER TO 6TH SEMESTER EXAM Exhibit P3 TRUE COPY OF THE SUSPENSION ORDER DATED 25.05.2023 ISSUED BY THE DEAN OF FACULTY OFF KERALA AGRICULTURAL UNIVERSITY Exhibit P4 TRUE COPY OF THE COMPLAINT DATED 17-

06-2023 Exhibit P5 TRUE COPY OF THE EMAIL COMMUNICATION DATED 17-06-2023 TO RESPONDENTS 1 TO 3 ALONG WITH COMPLAINT AS ATTACHMENT