Harisankar S vs Dr. Jayachandran
2024 Latest Caselaw 11052 Ker

Kerala High Court

Harisankar S vs Dr. Jayachandran on 12 April, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

Con.Case(C) No.438/2024                      1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE T.R.RAVI
                 Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                  CONTEMPT CASE(C) NO. 438 OF 2024(S) IN WP(C) 29572/2023

      PETITIONER/PETITIONER:


                HARISANKAR S., AGED 45 YEARS, S/O.SANKARANUNNI P.P.,

                LPST, GOVERNMENT U.P.SCHOOL, KOODASSERY,

                KUTTIPPURAM SUB DISTRICT, KURUMBATHUR P.O.,

                MALAPPURAM, PIN - 676 301.

            BY ADV. SRI.K.P.SATHEESAN(SR.) ALONG WITH M/S. P.MOHANDAS
            (ERNAKULAM), K.SUDHINKUMAR, SABU PULLAN, GOKUL D. SUDHAKARAN,
            R.BHASKARA KRISHNAN & BHARATH MOHAN

      RESPONDENT/2ND RESPONDENT:


                DR. JAYACHANDRAN, REGISTRAR, MAHATMA GANDHI UNIVERSITY,

                PRIYADARSINI HILLS P.O., KOTTAYAM, PIN - 686 560.




        This Contempt of court case (civil) having come up for orders on
   12.04.2024, the court on the same day passed the following:

                                                       P.T.O.
 Con.Case(C) No.438/2024                        2/3




                                         T.R. RAVI, J.
                          --------------------------------------------
                               Con. Case (C). No. 438 of 2024
                           --------------------------------------------
                             Dated this the 12th day of April, 2024

                                             ORDER

The Court had directed in Annexure 1 judgment the

issuance of fresh certificate in terms of Ext.P7, recognising the

degree granted by the IGNOU for the purpose of employment and

higher studies. Ext.P4 in the writ petition is an eligibility certificate

which did not say anything about recognising the degree for

employment and higher studies. It is in the above circumstance this

Court had directed a fresh certificate to be issued in terms of Ext.P7,

wherein there is such a statement. There is no necessity for the

petitioner to submit any fresh application and all that is required is

issuance of an eligibility certificate in terms of Ext.P7 and nothing

more. Necessary orders granting the certificate shall be issued

within one week from today.

       H/o.                                                           Sd/--

                                                                  T.R. RAVI
                                                                   JUDGE



       Pn




12-04-2024                           /True Copy/                          Deputy Registrar


                          APPENDIX OF CON.CASE(C) 438/2024
Annexure -I               CERTIFIED COPY OF THE JUDGMENT DATED 8-11-2023 IN
                          W.P.(C)NO. 29572/2023.
Exhibit P4 of WP(C)       TRUE COPY OF THE ELIGIBILITY CERTIFICATE NO.71389
29572/2023                DATED 14.11.2021 ISSUED BY THE 2ND RESPONDENT.
Exhibit P7 of WP(C)       TRUE COPY OF THE ORDER NO.3051/ACD/2021/M.G.U. DATED
29572/2023                5.7.2021 ISSUED TO THE PETITIONER FROM THE OFFICE OF
                          THE 1ST RESPONDENT.




12-04-2024                     /True Copy/                         Deputy Registrar