Suhail T.N.K vs University Of Calicut
2023 Latest Caselaw 8835 Ker

WP(C) No. 28056 of 2015               1




               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE BASANT BALAJI
      MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                          WP(C) NO. 28056 OF 2015
PETITIONERS:

             SUHAIL T.N.K.
             S/O.AMMED HAJI, AGED 21, KUNDIL HOUSE, KODIYURA
             P.O,KALLACHI VIA, KOZHIKODE DISTRICT.
             BY ADVS.
             SRI.HARISH R. MENON
             SRI.K.T.SHYAMKUMAR


RESPONDENTS:

     1       UNIVERSITY OF CALICUT
             REPRESENTED BY ITS REGISTRAR, THENHIPALAM, MALAPPURAM
             DISTRICT, KERALA - 673 635.
     2       DIRECTOR OF PHYSICAL EDUCATION DEPARTMENT
             UNIVERSITY OF CALICUT, THENHIPALAM, MALAPPURAM
             DISTRICT, KERALA - 673 635.
     3       THE SECRETARY GENERAL
             ASSOCIATION OF INDIAN UNIVERSITIES, AIU HOUSE, 16
             KOTLA MARG NEW DELHI -100 002.
     4       THE ORGANIZING SECRETARY
             SREE NARAYANA GURU COLLEGE, CHALLENOOR, KOZHIKODE
             DISTRICT PIN. 673 002.
             BY ADV SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY


OTHER PRESENT:

             GP. P.C.SASIDHARAN


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 28056 of 2015             2



                     BASANT BALAJI, J.
          ============================
                 WP(C) No. 28056 of 2015
        ================================
          (Dated this the 14th day of August, 2023)



                            JUDGMENT

The prayer in the writ petition is to call for the entire

records relating to Ext.P3 and quash the same in so far as it

precludes the petitioner, who is pursuing their additional degree

courses, from participating in the All India Inter University

Championship.

As per order dated 16.09.2015, the petitioner is provisionally

permitted to participate in the Inter University Tournament

provided he qualifies as per the existing Eligibility Rules for

participation of Students in Indian Universities. In view of the

interim order, nothing survives to be decided in the petition and

therefore, the Writ Petition is closed.

Sd/-

BASANT BALAJI JUDGE SRJ

APPENDIX OF WP(C) 28056/2015

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE CERTIFICATE ISSUED BY THE PRINCIPAL OF IDEAL COLLEGE KUTTIYADI.

EXHIBIT P2 A TRUE COPY OF THE EXISTING ELIGIBILITY RULES MADE BY THE 2ND RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE DECISION TAKEN BY THE 2ND RESPONDENT.

EXHIBIT P4 A TRUE COPY OF THE INTERIM ORDER PASSED IN WPC. NO.29273/2014 DATED 7.11.2014