Citation : 2024 Latest Caselaw 11706 Ker
Judgement Date : 25 April, 2024
WP(C) No.16066/2024 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Thursday, the 25th day of April 2024 / 5th Vaisakha, 1946
WP(C) NO. 16066 OF 2024
PETITIONERS:
1. BINDU K.S., AGED 45 YEARS, D/O. SUBRAMANIAN K.B., DEVI VILAS
KRISHNA PRABHA, THOTTAVEEDI ROAD, WEST CHALAKUDY, THRISSUR
DISTRICT., PIN - 680307
2. RAMJITH K.R., AGED 30 YEARS, S/O. RAJU K.T., KORPULLYTHARA HOUSE,
395, GOWREESWARAM, PALLIPPURAM, ERNAKULAM, KOCHI., PIN - 683514
3. LIJU T.A., AGED 37 YEARS, S/O. AYYAPPAN T.K., THACHEMVELI HOUSE,
149, KANGARAPPADY, VADACODE P.O., ERNAKULAM DISTRICT., PIN - 682021
4. GEETHU PREMAN, AGED 31 YEARS , D/O. P.K. PREMAN, PANAMATTATHU
VAIPEL, 213, PIRAVOM, KAKKAD P.O., ERNAKULAM DISTRICT., PIN - 686664
5. SUJITH KUMAR V., AGED 38 YEARS, S/O. K. VIJAYAN, MANATHU PARAMBU
HOUSE, 5/277, ILLICKALPADY, EROOR P.O., TRIPUNITHURA, ERNAKULAM
DISTRICT., PIN - 682306
6. RAHUL K.R. AGED 35 YEARS , S/O. RAMDAS K.S., KATTOOKKARAN HOUSE,
204, KUZHUPPILLY, AYYAMPILLY, ERNAKULAM DISTRICT., PIN - 682501
7. ANISH K., AGED 37 YEARS, S/O. KUNJUMON, ANISH NIVAS, 130,
ELIPPAKULAM, BHARANIKKAVU, MAVELIKKARA - VIA, ALAPPUZHA DISTRICT.,
PIN - 690503
8. SANTHOSH P.K., AGED 39 YEARS , S/O. KUNJAPPAN P.K., PAREKKATTIL
HOUSE, 169, VATTAPPARA, KAIPPATTOOR VILLAGE, ERNAKULAM DISTRICT.,
PIN - 682313
9. REJIMOL P.S., AGED 46 YEARS, D/O. KARTHIKEYAN, KOCHUMANTHARA HOUSE,
1/306, THOTTAKOM P.O., THALAYAZHAM, VAIKOM - VIA, KOTTAYAM
DISTRICT., PIN - 686607
10. SOUMYA M.R., AGED 31 YEARS, D/O. MANIKANTAN V., MOTTALVILA VEEDU,
101, OORUPOIKA P.O., MUDAKKAL, EDAKODE, CHIRAYINKEEZHU - VIA,
THIRUVANANTHAPURAM DISTRICT., PIN - 695104
11. SANDEEP K., AGED 31 YEARS , S/O. NARAYANAN K.S., KAITHALATH HOUSE,
1, VELIYAMCODE, PAZHANJI P.O., PONNANI-VIA, MALAPPURAM DISTRICT.,
PIN - 695579
12. SYAMJITH A.T., AGED 28 YEARS, S/O. THANKAPPAN, AYIRIPARAMBIL HOUSE,
288, PUTHUVASSERY, CHENGAMANAD, NEDUMBASSERY P.O., ALUVA - VIA,
ERNAKULAM DISTRICT., PIN - 683585
13. RENJITH V.G., AGED 29 YEARS , S/O. GIRIJAN V.G., VADAKKEVEETTIL
HOUSE, MINOR ROAD, NADATHARA P.O., THRISSUR DISTRICT., PIN - 680751
14. JISS M. KUMAR, AGED 41 YEARS , S/O. M.T. KUMARAN, MUPPATTIL HOUSE,
KANINADU P.O., VADAVUCODE, PUTHENCRUZ - VIA, ERNAKULAM DISTRICT.,
PIN - 682310
15. SHIJU M. DAS, AGED 41 YEARS, S/O. P.K. MOHANDAS, PUTHENVEETTIL
HOUSE, VAYANASALA ROAD, IRIMPANAM P.O., KOCHI., PIN - 682309
RESPONDENTS:
1. COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY (CUSAT) ,CUSAT P.O.,
WP(C) No.16066/2024 2/4
KOCHI , REPRESENTED BY ITS REGISTRAR., PIN - 682022
2. PRINCIPAL, SCHOOL OF ENGINEERING, COCHIN UNIVERSITY OF SCIENCE AND
TECHNOLOGY, CUSAT P.O., KOCHI., PIN - 682022
3. DIRECTOR, CENTRE FOR INFORMATION RESOURCE MANAGEMENT (CIRM), COCHIN
UNIVERSITY OF SCIENCE AND TECHNOLOGY, CUSAT P.O., KOCHI., PIN -
682022
4. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF SCHEDULED CASTES & SCHEDULED TRIBES DEVELOPMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
5. DIRECTOR, DIRECTORATE OF SCHEDULED CASTE DEVELOPMENT DEPARTMENT,
NANDAVANAM, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM., PIN - 695033
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 direct the respondents 1 to 3 to permit the petitioners to
appear for the 7th semester examination,by remitting the fee as stipulated
in Ext.P2, subject to the outcome of R.P.Nos.433 and 436 of 2024 in
W.A.Nos.926 and 1120 of 2022, pending on the file of this Hon'ble Court,
pending final disposal of the Writ Petition(C).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S BABU JOSEPH KURUVATHAZHA, ARCHANA K.S., MOHAMMED SHAFI.K, NOEL EALIAS,
Advocates for the petitioners, the court passed the following:
ORDER
ZIYAD RAHMAN A.A., J.
========================
======================== Dated this the 25th day of April, 2024
ORDER
The learned counsel for the petitioners insist for an interim
order to permit the petitioners to appear for the final semester
examination without paying the semester fees for the General
Category. Eventhough, a judgment in favour of the petitioners had
been passed as per Ext.P10, the same was set aside by a Division
Bench of this Court as per Ext.P11 judgment. It is the case of the
petitioners that, as the petitioners had already filed review
petitions against Ext.P11, which is pending consideration.
However, as long as Ext.P11 judgment is in force, any interim
order permitting the petitioners to appear for the examination
without paying the necessary fees will be against the said order.
Therefore, I am not inclined to pass an interim order. Therefore,
the prayer for interim order is rejected.
Sd/-
ZIYAD RAHMAN A.A. JUDGE nak nak
25-04-2024 /True Copy/ Assistant Registrar
APPENDIX OF WP(C) 16066/2024 Exhibit P2 TRUE COPY OF THE NOTIFICATION PUBLISHED BY THE 2ND RESPONDENT IN THE WEBSITE OF THE 1ST RESPONDENT, PERTAINING TO THE SECOND SPOT ADMISSION FOR THE VACANT SEAT IN THE B.TECH. (PART-TIME) IN CIVIL/MECHANICAL/CHEMICAL ENGINEERING BRANCHES UNDER THE 1ST RESPONDENT.
Exhibit P10 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 13.6.2022 IN W.P.(C) NO.24344/2021 . Exhibit P11 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 11.1.2024 IN W.A. NO.926/2022.
25-04-2024 /True Copy/ Assistant Registrar
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