Kerala High Court
Akshay P.K vs The University Of Kerala on 31 March, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
Friday, the 31st day of March 2023 / 10th Chaithra, 1945
WP(C) NO. 9256 OF 2023(F)
PETITIONERS:
1. AKSHAY P.K AGED 23 YEARS S/O KARTHIKEYAN P, RESIDING AT PUNNASSERY
HOUSE, ILLIKKAD, EDAKKARA POST, NILAMBUR TALUK, MALAPPURAM DISTRICT,
, PIN - 679331
2. SUDHI.M AGED 21 YEARS S/O SUBRAHMANYAN.M, RESIDING AT MADAYIL HOUSE,
VILAYUR P.O, OTTAPPALAM, PALAKKAD DISTRICT, PIN-., PIN - 679309
RESPONDENTS:
1. **THE UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM, REPRESENTED BY ITS VICE CHANCELLOR, PIN -
695034
**NAME AND ADDRESS OF R1 IS CORRECTED AS APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY,CET CAMPUS,THIRUVANANTHAPURAM,KERALA,PIN
695016 REPRESENTED BY ITS VICE CHANCELLOR.
2. MES COLLEGE OF ENGINEERING KUTTIPPURAM, KUMBIDI-THRIKKANAPURAM RD,
KUTTIPPURAM, MALAPPURAM DISTRICT, REPRESENTED BY ITS PRINCIPAL., PIN
- 679582
3. THE PRINCIPAL MES COLLEGE OF ENGINEERING, KUTTIPPURAM, KUMBIDI-
THRIKKANAPURAM RD, KUTTIPPURAM, MALAPPURAM DISTRICT, PIN- ., PIN -
679582
4. **BOARD OF ADJUDICATION OF STUDENT GRIEVANCE OF KERALA UNIVERSITY
SENATE HOUSE CAMPUS, PALAYAM, THIRUVANANTHAPURAM, KERALA,
REPRESENTED BY ITS VICE CHANCELLOR, PIN-.695034,
**NAME AND ADDRESS OF THE R4 IS CORRECTED AS GRIEVANCE AND REDRESSAL
CELL, APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET COMPUS, ALATHARA
ROAD, AMBADY NAGER, THIRUVANANTHAPURAM DISTRICT, PIN 695016.
**NAME AND ADDRESS OF R1 & R4 ARE CORRECTED AS PER ORDER DATED
27.03.2023 IN IA NO. 1/2023 IN WP(C) NO. 9256/2023.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ORDERS ON 31.03.2023,
AND UP ON PERUSING THE JUDGMENT DATED 29.03.2023, THE COURT ONT HE SAME
DAY DELIVERED THE FOLLOWING :
Sathish Ninan, J.
==============================
WP(C) No.9256 of 2023
==========================
Dated this the 31st day of March, 2023
O R D E R
After the passing of the judgment dated 29-03-
2023, the learned Standing counsel for the APJ
Abdul Kalam Technological University brought to the
notice of this Court that, notice of one week is
necessary for the convening of the Grievance and
Redressal Cell which is a Statutory body. It is
further pointed out that, the exams that are going
to commence are the internal examination and that
it will be for the College to decide on granting
permission to the petitioners to appear for the
same.
2. In the light of the above, the date 31-03-
2023 (Friday), fixed in the judgment dated 29-03-
2023 for the appearance of the petitioners, will
stand modified/corrected as 17-04-2023 (Monday).
3. Taking note of the fact that the period
of suspension is to end by 03-04-2023, it is
open for the College authorities to consider
and take appropriate decision whether the
petitioners are eligible to appear for the
internal examinations or not. The petitioners
shall appear before the College authorities on
17-04-2023 (Monday) at 10.30 a.m.
No further clarifications are necessary.
The judgment dated 29.03.2023 will stand
modified to the above extent. The other
directions in the judgment shall be operative.
Sd/-Sathish Ninan, Judge
amk
31-03-2023 /True Copy/ Assistant Registrar
