Moidu Valiyaparambath vs The Director Of Collegiate ...
2023 Latest Caselaw 11341 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
          Friday, the 27th day of October 2023 / 5th Karthika, 1945
                MJC NO. 78 OF 2023 IN WP(C)NO.26385/2010 (W)
PETITIONER/PETITIONER:

     MOIDU VALIYAPARAMBATH, S/O ABDULLA, AGED 48, YEARS VALIYAPARAMBATHU
     VEEDU, VADAKARA TALUK, KOZHIKODE - 673101

RESPONDENTS/RESPONDENTS:

  1. THE DIRECTOR OF COLLEGIATE EDUCATION, THIRUVANANTHAPURAM - 695001
  2. THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, NORTH ZONE, KOZHIKODE -
     673032
  3. THE REGISTRAR, KANNUR UNIVERSITY - 670567
  4. THE MANAGER, NAM COLLEGE, KALLIKANDY, KALLIKANDI P.O, THOOVAKUMU,
     KANNUR DISTRICT, PIN - 670693


     Miscellaneous Jurisdiction Case praying inter alia that in the
circumstances stated in the affidavit filed along with the MJC the High
Court be pleased to set aside the order dated 22.06.2023 and restore the
above Writ Petition (Civil) to file.

     This Miscellaneous Jurisdiction Case coming on for orders upon
perusing the petition and the affidavit filed in support of MJC, and this
Court's judgment dated 22.06.2022 in WP(C)No.26385/2010 and upon hearing
the arguments of M/S.P.CHANDRASEKHAR, E.C.BINEESH & M.B.SHYNI, Advocates
for the petitioner in MJC/WP(C), GOVERNMENT PLEADER for R1 & R2 in
MJC/WP(C), STANDING COUNSEL for R3 in MJC/WP(C), the court passed the
following:
                         DEVAN RAMACHANDRAN, J.
                    =========================
                               MJC NO.78/2023
                                      IN
                           W.P.(C)NO.26385/2010
                   ==========================
                   Dated this the 27th day of October, 2023

                                     ORDER

Having considered the averments in the affidavit filed in

support of this MJC, I am of the view that the petitioner has

made out sufficient cause warranting restoration of the writ

petition.

This MJC is, therefore, allowed and the writ petition is

restored for further hearing.

The Registry is directed to list the writ petition as per

roster.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR

27-10-2023 /True Copy/ Assistant Registrar