Sreejith U vs University Of Madras
2023 Latest Caselaw 9076 Ker

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WPC 14161/2018


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE BASANT BALAJI
     WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                         WP(C) NO. 14161 OF 2018
PETITIONER/S:
     1     SREEJITH U.S/O. UTHAMAN, VALUTHUNDIL, PARUMBA
           SOUTH,PARUMBA P O, KARUNAGAPPALLY, KOLLAM DISTRICT.

     2      HARIKRISHNAN R, S/O.RADHAKRISHNAPILLAI,KALARICKAL,
            KARUNAGAPPALLY,VAVVAKKAVU P O, KOLLAM DISTRICT.

            BY ADV SRI.THOMAS ABRAHAM


RESPONDENT/S:
     1     UNIVERSITY OF MADRAS, CHEPAUK, CHENNAI-
           600005,REPRESENTED BY ITS REGISTRAR,

     2      DIRECTOR, INSTITUTE OF DISTANCE EDUCATION,UNIVERSITY OF
            MADRAS,CHEPAUK, CHENNAI-600005,

     3      CONTROLLER OF EXAMINATION, UNIVERSITY OF
            MADRAS,CHEAPUK, CHENNAI-600005.

     4      K.S. ABRAHAM, COORDINATOR AND MANAGER,ST.PAULS
            INSTITUTE OF MANAGEMENT AND TECHNOLOGY,COLLEGE
            JUNCTION, PATHANAMTHITTA-689645.




OTHER PRESENT:
           ADV. A.K PREETHA,     SC


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WPC 14161/2018




                               JUDGMENT

(Dated this the 23rd day of August 2023)

The petitioner was a student availing distance education from

the 2nd respondent/University. The prayrs sought for in the Writ

Petition are as follows:-

(i) issue a writ of mandamus or any other appropriate writ, order or direction commanding the 1st respondents University not to discontinue the examination centre at Pathanamthitta for the examinations they have assured to conduct for the successful completion of the courses undertaken by the petitioners under distance education programme of the 1st respondent University;

(ii) declare that the decision to stop the distance education centres shall not affect the continuation of the examination centre at Pathanamthitta as the UGC stipulation do not insist for the same;

(iii). issue such other and further reliefs as this Court deems fit and proper to grant in the facts and circumstances of this case,

2. On 27.4.2018 an interim order was passed whereby it

WPC 14161/2018

was stated that the petitioner can apply for the examination on-

line and they will be entitled to sit at the Kochi examination

centre.

This Writ Petition was filed in 2018 and the course

duration would be over by this time. Therefore, the Writ Petition

is closed with liberty to re-agitate the matter if the grievance

survives.

SD/-

BASANT BALAJI, JUDGE dl/

WPC 14161/2018

APPENDIX OF WP(C) 14161/2018 PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE LIST PUBLISHED BY THE IST RESPONDENT.

EXHIBIT P2 THE TRUE COPY OF THE COMMUNICATION DATED 22-

6-2017 SENT BY THE UNIVERSITY TO THE 4TH RESPONDENT.

EXHIBIT P3 THE TRUE COPY OF THE HALL TICKET ISSUED TO ONE OF THE STUDENTS OF THE PATHANAMTHITTA CENTRE FOR THE DECEMBTER 2017 EXAMINATION.

EXHIBIT P4 THE TRUE COPY OF THE LETTER SENT BY THE 4TH RESPONDENT BY E-MAIL.

EXHIBIT P5 THE TRUE COPY OF THE REPRESENTATION DATED 12.4.2018 SUBMITTED BY THE PETITIONERS.