Abdul Vahid vs The Principal, Arts And Science ...
2023 Latest Caselaw 1580 Ker

W.P.(C) No.3242 of 2014             1




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
      FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                          WP(C) NO. 3242 OF 2014
PETITIONERS:

     1       ABDUL VAHID
             AGED 22 YEARS
             S/O.THARAKANDI MOIDU, RESIDING AT THARAKANDI, MAPAYUR
             AMSOM DESOM, KOZHIKODE TALUK
     2       SHAHIDA
             AGED 40 YEARS
             W/O.THARAKANDI MOIDU,RESIDING AT THARAKANDI, MAPAYUR
             AMSOM DESOM, KOZHIKODE TALUK
             BY ADVS.
             SRI.K.M.FIROZ
             SRI.P.ABDUL JALEEL
             SRI.S.KANNAN
             SMT.M.SHAJNA


RESPONDENTS:

      1       THE PRINCIPAL, ARTS AND SCIENCE COLLEGE
              P.O.PAYYOLI ANGADY, KOZHIKODE - 673 523
      2       THE UNIVERSITY OF CALICUT
              REPRESENTED BY ITS REGISTRAR, THENJIPALAM, MALAPPURAM
              DISTRICT - 676 512.
             BY ADVS.
             SRI.SANTHOSH MATHEW,STANDING COUNSEL FOR R2



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.3242 of 2014                       2




                                      JUDGMENT

Dated this the 20th day of January, 2022

This writ petition is filed by the petitioner seeking the following reliefs:

(i) to call for the records leading to Exhibits P1 to P3 and set aside Exhibit P3 and all proceedings leading to that by issuing a writ in the nature of certiorari or any other appropriate writ, order or direction.

(ii) to direct the respondents to permit the petitioner to attend the classes and examinations pending finalisation of the proceedings pursuant to Exhibit P1.

(iii) to grant such other reliefs in favour of the petitioner as this Hon'ble Court may deem fit and proper in the circumstances of the case.

2. However, today when the matter is taken up, Adv.P.C.Muhammed

Noushia, representing Mr.Firoz.K.M. - learned counsel for petitioner, submitted

that the writ petition has become infructuous.

Submission recorded, and the writ petition is dismissed as infructuous.

Sd/-

                                                        SHAJI P.CHALY

smv                                                           JUDGE