Homers Allenbe Lal vs University Of Kerala
2023 Latest Caselaw 1252 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                        WP(C) NO. 1458 OF 2023


PETITIONER:

          HOMERS ALLENBE LAL, AGED 24 YEARS,
          S/O HOMER LAL, PUTHENPURAIL HOUSE,
          HOUSE NO.21, PORIKANNI PUTHUVAL,
          KARIMKULAM,CHAPPATH P.O, IDUKKI,
          PIN - 685505

          BY ADV S.MOHAMMED AL RAFI


RESPONDENTS:

    1     UNIVERSITY OF KERALA
          REPRESENTED BY ITS REGISTRAR,
          THIRUVANANTHAPURAM, PIN - 695034

    2     THE PRINCIPAL
          KERALA LAW ACADEMY LAW COLLEGE,
          PEROORKADA, THIRUVANANTHAPURAM,
          PIN - 695005


          SRI.THOMAS ABRAHAM -SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 1458/23
                                       2



                             JUDGMENT

The petitioner seeks a direction to the 1 st respondent -

University of Kerala, to issue him an Eligibility Certificate with

respect to his five year Integrated Double Degree B.Com, LLB

(Hons.) Course, awarded by the Mahatma Gandhi University

(M.G.University), so that he can have his admission in the Kerala

Law Academy Law College, Thiruvananthapuram, regularised.

2. The afore request of the petitioner, as made by his

learned counsel - Sri.Mohammed Al Rafi S., was answered by

Sri.Thomas Abraham - learned Standing Counsel for the Kerala

University, saying that his application is under process and that a

final decision on it will be taken not later than three weeks from

today.

3. Taking note of the afore submissions and since it is

stated that the petitioner's application was received only on

07.01.2023, I deem it apposite to accede to the afore suggestion

of Sri.Thomas Abraham.

4. Sri.R.T.Pradeep - learned Standing Counsel for the 2 nd WPC 1458/23

respondent, submitted that his client will abide by any directions

issued by this Court.

In the afore circumstances, recording the afore submissions

of Sri.Thomas Abraham - learned Standing Counsel for the

Kerala University, I close this Writ Petition without entering into

the merits of any of the rival contentions and leaving them all

open to be impelled and pursued by the petitioner, if so

required, in future.

In the meanwhile, until such time as the afore exercise is

completed and the resultant order communicated to the

petitioner, his admission in the Kerala Law Academy shall not be

cancelled.

Sd/-

RR                                         DEVAN RAMACHANDRAN
                                                 JUDGE
 WPC 1458/23


                APPENDIX OF WP(C) 1458/2023

PETITIONER EXHIBITS
Exhibit P1          TRUE COPY OF PROVISIONAL CERTIFICATE

DATED 2/4/2022 ISSUED TO THE PETITIONER BY THE MAHATMA GANDHI UNIVERSITY Exhibit P2 TRUE COPY OF THE ADMISSION RECEIPT DATED 7/1/2023 ISSUED TO THE PETITIONER Exhibit P3 TRUE COPY OF THE MEMO DATED 13/01/2023 ISSUED BY THE 1ST RESPONDENT