Praveen G vs University Of Calicut
2023 Latest Caselaw 9360 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE BASANT BALAJI

        FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945

                       W.P.(C) NO.25566 OF 2023

PETITIONER:



            PRAVEEN G., AGED 49 YEARS, S/O.GOPALAN,
            RESIDING AT SHANTHINILAYAM (BHAVANA),
            VADANAMKURISSY, SHORNUR, PIN - 679 121,
            NOW WORKING AS INSTRUCTOR (MECHANICAL) GRADE - I,
            MES COLLEGE OF ENGINEERING, KUTTIPPURAM,
            PIN - 679 325.

            BY ADVS.
            BENOY THOMAS
            PAULSON THOMAS


RESPONDENTS:



    1       UNIVERSITY OF CALICUT, REPRESENTED BY ITS REGISTRAR,
            CALICUT UNIVERSITY P.O., MALAPPURAM, PIN - 673 635
    2       VICE CHANCELLOR, UNIVERSITY OF CALICUT,
            CALICUT UNIVERSITY P.O., MALAPPURAM, PIN - 673 635
    3       CONTROLLER OF EXAMINATIONS, UNIVERSITY OF CALICUT,
            CALICUT UNIVERSITY P.O., MALAPPURAM, PIN - 673 635

            SRI.P.C SASIDHARAN, SC - FOR R1 TO R3


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                            2
W.P.(C)No. 25566 of 2023


                                    JUDGMENT

(Dated: 25th August, 2023)

The petitioner is working as an instructor (Mechanical) Grade-I,

MES College of Engineering, Kuttippuram. The petitioner did B.Tech

(Mechanical) Course (2K scheme) at Government Engineering College,

Thrissur, during 2002-2006 (evening batch). The petitioner has to pass

two more papers of the 5th semester i.e., PTME 2K 503 Heat and Mass

Transfer, and the other one is PTME 2K 505A Numerical Analysis for

PTME 2K 503. In Heat and Mass Transfer examination conducted in

December 2015, the petitioner obtained only 32 marks which is less

than 8 marks for pass ( i.e. 40) and for the other examination, he

obtained 23 marks in December 2015. Therefore, he obtained 17 marks

in December 2015 and 14 marks in June 2005 less than that required for

a pass (40) in PTME 2k 505 A Numerical Analysis.

2. The petitioner has submitted Ext.P1 representation before

the 2nd respondent praying for a grant of moderation. The said

representation was filed on 24.10.2019.

W.P.(C)No. 25566 of 2023

The learned Standing counsel for the 2nd respondent submits that,

if Ext.P1 is still pending without any orders, the same shall be disposed

of within a time frame. Therefore, the writ petition is disposed of

directing the 2nd respondent to take up Ext.P1 and pass appropriate

orders within a period of two months from the date of receipt of a copy

of the judgment.

The writ petition is disposed of.

Sd/-

BASANT BALAJI, JUDGE

ss

W.P.(C)No. 25566 of 2023

APPENDIX OF WP(C) 25566/2023

PETITIONER EXHIBITS:

Exhibit-P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 24-10-2019.