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Sandra Thomas M vs 1. Mahatma Gandhi University
2023 Latest Caselaw 7621 Ker

Citation : 2023 Latest Caselaw 7621 Ker
Judgement Date : 14 July, 2023

Kerala High Court
Sandra Thomas M vs 1. Mahatma Gandhi University on 14 July, 2023
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
            FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                             WP(C) NO. 22263 OF 2023
PETITIONER:

              SANDRA THOMAS M
              AGED 23 YEARS, D/O THOMAS JOSEPH,
              RESIDING AT MUKKATH HOUSE, KONGORPILLY PO,
              ERNAKULAM DISTRICT, PIN - 683 518.

              BY ADVS.
                        ARUN ANTONY
                        C.Y.VINOD KUMAR



RESPONDENTS:

     1        MAHATMA GANDHI UNIVERSITY
              REPRESENTED BY ITS REGISTRAR, PRIYADARSINI HILLS P.O.
              ATHIRAMPUZHA, KOTTAYAM, PIN - 686 560.

     2        VICE CHANCELLOR
              MAHATMA GANDHI UNIVERSITY, PRIYADARSINI HILLS P.O.
              ATHIRAMPUZHA, KOTTAYAM, PIN - 686 560.

     3        REGISTRAR
              MAHATMA GANDHI UNIVERSITY, PRIYADARSINI HILLS P.O.
              ATHIRAMPUZHA, KOTTAYAM, PIN - 686 560.

     4        THE PRINCIPAL
              HILL VALLEY COLLEGE OF EDUCATION, THRIKKAKARA,
              ERNAKULAM, PIN - 682 033.

     5        THE PRINCIPAL
              ST. XAVIER'S COLLEGE FOR WOMEN, ALUVA,
              ERNAKULAM, PIN - 683 101.

     6        PRINCIPAL SECRETARY
              DEPARTMENT OF HIGHER EDUCATION,
              SECRETARIAT, TRIVANDRUM, PIN - 695 001.

              BY ADV. SRI.SURIN GEORGE IYPE, S.C


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
14.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.22263/2023                   2




                             JUDGMENT

When this matter is taken up for consideration today,

the learned counsel appearing for the petitioner submits

that the petitioner has already secured admission and no

further orders are necessary in the writ petition.

Accordingly, this writ petition is closed.

Sd/-

GOPINATH P.

JUDGE ats

APPENDIX OF WP(C) 22263/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE DEGREE CERTIFICATE DATED 13.09.2022 ISSUED IN FAVOUR OF THE PETITIONER BY THE 1ST RESPONDENT

Exhibit P2 TRUE COPY OF THE TIME TABLE DATED 16.06.2023 ISSUED BY THE CONTROLLER OF EXAMINATION, M.G. UNIVERSITY

Exhibit P3 TRUE COPY OF THE MERIT ALLOTMENT MEMO DATED 04.07.2023 UPLOADED BY THE 1ST RESPONDENT UNIVERSITY IN THE NAME OF THE PETITIONER

Exhibit P4 TRUE COPY OF THE INSTRUCTIONS TO THE CANDIDATES ATTACHED ALONG WITH THE ALLOTMENT NOTIFICATION DATED 03.07.2023 ISSUED BY THE 1ST RESPONDENT

Exhibit P5 TRUE COPY OF THE ORDER BY THE 3RD RESPONDENT UNIVERSITY DATED 23.06.2023

Exhibit P6 TRUE COPY OF THE COMMUNICATION DATED 05.07.2023 ISSUED BY THE 6TH RESPONDENT

Exhibit P7 TRUE COPY OF THE LETTER BY THE 5TH RESPONDENT TO PETITIONER DATED 06.07.2023

Exhibit P8 TRUE COPY OF THE COMMUNITY QUOTA ALLOTMENT MEMO DATED 06.07.2023 UPLOADED BY THE 1ST RESPONDENT UNIVERSITY IN THE NAME OF THE PETITIONER

Exhibit P9 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE CO URT DATED 03.07.2023 IN WP(C) NO. 21609 OF

 
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