Pranav.E vs University Of Calicut
2023 Latest Caselaw 10633 Ker

WP(C) No.21160/2023                          1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                            &
                            THE HONOURABLE MR.JUSTICE V.G.ARUN
             Monday, the 16th day of October 2023 / 24th Aswina, 1945
                           WP(C) NO. 21160 OF 2023 (T)
   PETITIONER:

          PRANAV.E, AGED 27 YEARS, S/O UNNI MADHAVAN.E, ERANJIKKATTU HOUSE,
          NANNAMMUKKU SOUTH P.O., CHENGARAMKULAM (VIA), MALAPPURAM DISTRICT -
          679574

   RESPONDENTS:

      1. UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O., THENJIPALAM,
         MALAPPURAM DISTRICT- 673635 REPRESENTED BY ITS REGISTRAR
      2. VICE CHANCELLOR, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
         THENJIPALAM, MALAPPURAM DISTRICT - 673635
      3. CONTROLLER OF EXAMINATION, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
         P.O., THENJIPALAM, MALAPPURAM DISTRICT - 673635
      4. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM -
         695014
      5. LBS CENTRE FOR SCIENCE AND TECHNOLOGY, PALAYAM, NANDAVANAM,
         THIRUVANANTHAPURAM - 695033 REPRESENTED BY ITS DIRECTOR
      6. ADDL.R6 THE ANNAMALAI UNIVERSITY, REPRESENTED BY ITS REGISTRAR,
         ANNAMALAI NAGAR, CHITHAMBARAM, TAMIL NADU [ADDL.R6 IS SUO MOTU
         IMPLEADED AS PER ORDER DATED 09.08.2023 IN WP(C) 21160/2023]
      7. ADDL.R7 UNIVERSITY GRANTS COMMISSION, BAHADUR SHAH ZAFAR MARG, NEW
         DELHI, REPRESENTED BY ITS SECRETARY [ADDL.R7 IS SUO MOTU IMPLEADED
         AS PER ORDER DATED 22.08.2023 IN WP(C) NO.21160/2023]


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to provisionally direct the 1st respondent University to consider
   the application submitted by the petitioner evidenced by Ext.P13 in the
   light of the declaration of law as per Ext. P6 judgment, pending disposal
   of the writ petition.

        This writ petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this Court's
   order dated 22.08.2023 and upon hearing the arguments of M/S.GEORGE
   ABRAHAM, JOBY D JOSEPH & MARY CATHERINE PRIYANKA P.S. Advocates for the
   petitioner, SRI.P.C.SASIDHARAN, Advocate for R1 to R3 (By Order),
   GOVERNMENT PLEADER for R4 (By Order), SMT.SHAMEENA SALAHUDHEEN Advocate
   for R5 (By Order), M/S.JOSEPH GEORGE & P.J.FRANCIS Advocates for Addl.R6
   and of SRI.S.KRISHNAMOORTHY Advocate for Addl.R7, the Court passed the
   following:
 WP(C) No.21160/2023                             2/2




                                           ORDER

Learned counsel for the petitioner and the learned counsel for the respondents shall submit counter affidavit or additional documents related to the issues involved in these group of matters.

Such affidavit shall be filed on or before 31.10.2023.

Post on 07.11.2023.

Sd/- A.J.DESAI, CHIEF JUSTICE

Sd/- V.G.ARUN, JUDGE

16-10-2023 /True Copy/ Assistant Registrar