Citation : 2023 Latest Caselaw 220 Ker
Judgement Date : 6 January, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
WP(C) NO. 42188 OF 2022
PETITIONER/S:
ADV. SANJAI D. RAJAN, AGED 39 YEARS, S/O P.DEVARAJAN,
RESIDING AT GANDHI SADANAM, KARETTE,
PULIMATH P.O., KILIMANOOR,
THIRUVANANTHAPURAM, PIN - 695612
BY ADVS.M.H.ASIF ALI
S.MUHAMMED HANEEFF
SWETHAMBILY C.
RAJANA JOSE
RESPONDENT/S:
1 THE NATIONAL UNIVERSITY OF ADVANCED LEGAL STUDIES
REPRESENTED BY ITS REGISTRAR,NUALS CAMPUS, HMT COLONY
P.O, KALAMMASSERY, PIN - 683503
2 THE VICE CHANCELLOR
THE NATIONAL UNIVERSITY OF ADVANCED LEGAL STUDIES,
NUALS CAMPUS, HMT COLONY P.O, KALAMMASSERY, PIN -
683503
3 MAHADEV M.G.
REGISTRAR, NATIONAL UNIVERSITY OF ADVANCED LEGAL
STUDIES,NUALS CAMPUS, HMT COLONY P.O,
KALAMMASSERY - 683503, RESIDING AT APARTMENT NO. K 102,
NUALS FACULTY APARTMENTS,
NUALS CAMPUS, HMT COLONY P.O, KALAMMASSERY,
ERNAKULAM, PIN - 683503
4 UNIVERSITY GRANTS COMMISSION (UGC),
REPRESENTED BY ITS SECRETARY,
BAHADUR SHAH ZAFAR MARG, NEW DELHI, PIN - 110002
SMT. THUSHARA JAMES, SC FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 42188 OF 2022
-2-
K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
---------------------------------------------
WP(C) NO. 42188 OF 2022
---------------------------------------------
Dated this the 06th day of January, 2023
JUDGMENT
K.Vinod Chandran, J.
Today when the matter was taken up, the learned Counsel for
the petitioner sought permission to withdraw the writ petition.
Permission granted. The writ petition is dismissed as
withdrawn.
Sd/-
K.VINOD CHANDRAN JUDGE
Sd/-
C. JAYACHANDRAN JUDGE
uu 06.01.2023 WP(C) NO. 42188 OF 2022
APPENDIX OF WP(C) 42188/2022
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER BEARING NO.
F.NO. 9-35/2009 (CPP-I/PU) DT. 08.09.2016 ISSUED BY THE UGC
Exhibit P2 A TRUE COPY OF OF THE RELEVANT PORTION OF THE NUALS ACT, 2005
Exhibit P3 A TRUE COPY OF THE RELEVANT PORTION OF THE NUALS REGULATIONS 2006
Exhibit P4 A TRUE COPY OF THE RELEVANT PORTIONS OF THE UGC NOTIFICATION, 1998
Exhibit P5 A TRUE COPY OF THE G. O(P) NO.
171/99/H.EDN DT. 21.12.1999
Exhibit P6 A TRUE COPY OF THE APPOINTMENT LETTER DT. 22.11.2014 ISSUED TO THE 3RD RESPONDENT BY THE 2ND RESPONDENT
Exhibit P7 A TRUE COPY OF THE RELEVANT PAGES OF THE APPLICATION SUBMITTED BY THE 3RD RESPONDENT DT. 21.11.2013 OBTAINED BYADV. AJINSHA K.S. FROM THE UNIVERSITY UNDER THE RIGHT TO INFORMATION ACT
Exhibit P8 A TRUE COPY OF THE RELEVANT PORTIONS OF THE NOTIFICATION DT. 31.12.2008 ISSUED BY THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT, DEPARTMENT OF HIGHER EDUCATION
Exhibit9 A TRUE COPY OF THE LETTER DT. 18.01.2018 ISSUED BY THE UGC ALONG WITH THE ORDER DT. 02.11.2017 ISSUED BY THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT
Exhibit P10 A TRUE COPY OF THE INFORMATION SOUGHT WP(C) NO. 42188 OF 2022
UNDER RTI ACT BY ADV. AJINSHA DT. 13.06.2022 ALONG WITH THE RELEVANT PAGES OF INFORMATION FURNISHED BY THE UNIVERSITY DT. 15.07.2022
Exhibit P11 A TRUE COPY OF THE EXTRACT OF THE AUDIT NOTES FROM COMPTROLLER AND AUDITOR GENERAL SUPPLIED BY NUALS UNDER RIGHT TO INFORMATION ACT
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