Metis S.Puthanangady vs Mookambika Technical Campus
2023 Latest Caselaw 8836 Ker

           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. 19779 OF 2015
PETITIONERS:

    1     METIS S.PUTHANANGADY
          AGED 20 YEARS
          S/O. SYRIAC, PUTHANANGADUY, STANDARD ASSOCIATES,
          KACHERIKAVALA, VAIKOM PO, KOTTAYAM 686 141.

    2     SHAHRUKH ADDIL ABDULLAH
          S/O. KA IBRAHIMKUTTY, PANAPPILLY, KUTTAMASSERY,
          THOTTUMUGHAM PO, ALUVA 683 105.

          BY ADVS.
          SRI.T.KRISHNANUNNI (SR.)
          SRI.P.I.GEORGEKUTTY



RESPONDENTS:

    1     MOOKAMBIKA TECHNICAL CAMPUS
          (NMBOOTHIRIT TRUST), MANNATHOOR,
          MUVATTUPUZHA 686 667.
          REPRESENTED BY ITS PRINCIPAL

    2     VICE CHANCELLOR MAHATMA GANDHI UNIVERISTY MG
          UNIVERSITY CAMPUS, PRIADARSINI HILLS, ATHIRAMPUZHA
          KOTTAYAM 686 001.

    3     COMMISSIONER OF ENTRANCE EXAMINATIONS
          OFFICE OF THE COMMMISSIONER OF ENTRANCE EXAMINATIONS,
          HOUSING BOARD BUILDING, SANTHI NAGAR,
          THRIUVANANTHAPURAM -695 001.
 WP(C) No. 19779 of 2015         2




            BY ADVS.
            SRI.JAYASANKAR.G
            SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
            SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
            SRI.P.VISWANATHAN
            SRI.C.Y.VINOD KUMAR



OTHER PRESENT:

            Sr.gp. Sri.V.K.Sunil., SC, M.G.University Surin
            George Ipe.



      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. 19779 of 2015          3




                   BASANT BALAJI, J.
        ============================
               WP(C) No. 19779 of 2015
      ================================
        (Dated this the 14th day of August, 2023)



                           JUDGMENT

The learned counsel for the petitioner submits that the

writ petition has become infructuous.

The writ petition is, accordingly, dismissed as

infructuous.

Sd/-

BASANT BALAJI JUDGE SRJ

APPENDIX OF WP(C) 19779/2015

PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE RESULT OF 1ST PETITIONER IN THE ENTRANCE EXAM CONDUCTED BY THE 3RD RESPONDENT DATED 16.6.2014

EXHIBIT P2 THE TRUE COPY OF THE ALLOTMENT MEMO ISSUED TO THE 1ST PETITIONER FROM THE OFFICE OF THE 3RD RESPONDENT DATED 23.7.2014

EXHIBIT P3 THE TRUW COPY OF THE3 FEE RECEIPT ISSUED FROM THE 1 ST RESPONDNET DATED 24.7.2014

EXHIBIT P4 THE TRUE COPY OF THE SAID COMMUNICATION FROM KSRTC TO THE 1ST RESPONDNET DATED 18.12.2014

EXHIBIT P5 THE TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONERS AND OTHER STUDENTS BEFORE THE 2ND RESPONDENT DATRD 20.4.2015

EXHIBIT P6 THE TRUE COPY OF THE APPLICATION FORM FOR TRANSFER CONSENT SUBMITTED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT DATED 22.6.2015