Faizal Yusuf K vs State Of Kerala
2023 Latest Caselaw 954 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                    &
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                         WA NO. 1302 OF 2014
AGAINST THE JUDGMENT WPC 22368/2014 OF HIGH COURT OF KERALA
APPELLANT/S:

            FAIZAL YUSUF K.
            AGED 26 YEARS
            S/O.YUSUF, KALLUKULANGARA, PANAPETTY, PORUVAZHI
            P.O., KOLLAM DISTRICT.
            BY ADVS.
            SRI.RENJITH THAMPAN (SR.)
            SMT.P.R.REENA
            MAYA N.


RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY, DEPARTMENT OF HIGHER
            EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM.
    2       COMMISSIONER OF ENTRANCE EXAMINATION
            SANTHI NAGAR, THIRUVANANTHAPURAM, PIN 695001.
    3       KERALA VETERINARY AND ANIMAL SCIENCE UNIVERSITY
            LAKKIDI P.O., POOKKODE, WAYANAD DISTRICT, PIN
            673576, REPRESENTED ITS REGISTRAR.
            BY ADVS.
            SMT.AYSHA YOUSEFF, SC, KERALA VETERINARY AND
            ANIMAL SCIENCES UNIVERSITY
            MANU GOVIND, SC, KERALA VETERINARY AND ANIMAL
            SCIENCES UNIVERSITY
            SRI. K. P. HARISH, SR. GP.


     THIS    WRIT     APPEAL   HAVING     COME   UP    FOR    ADMISSION    ON
17.01.2023,     THE    COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W. A. No. 1302 of 2014
                                     -2-


                            JUDGMENT

S. Manikumar, C. J.

Before the writ court, petitioner has sought for the following

reliefs:-

"i) Call for records leading to Ext. P8 and issue a writ in the nature of certiorari quashing Ext. P8;

ii. Issue a writ in the nature of mandamus commanding nd the 2 respondent to reserve and admit three seats in the course of Bachelor of Veterinary Science and Animal Husbandry to the department hands of Animal Husbandry Department as decided by the Academic Council of 3rd respondent university as evidenced from Ext. P1 and P2."

2. Today, when the writ appeal came up for hearing, Ms. Maya

N., learned counsel for the appellant, submitted that the subject matter

of the writ appeal has become infructuous.

Placing on record the above submission, instant writ appeal is

dismissed as infructuous.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE Eb ///true copy/// P. A. to Judge