Sayidali M J vs University College, ...
2024 Latest Caselaw 9413 Ker

Kerala High Court

Sayidali M J vs University College, ... on 3 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
    WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                        WP(C) NO. 4912 OF 2022
PETITIONER:

          SAYIDALI M J
          AGED 21 YEARS
          S/O. MUJEEB RAHUMAN, AD NO.3768, 1ST YEAR , B.A TAMIL,
          UNIVERSITY COLLEGE, THIRUVANANTHAPURAM,
          MAHATMA GANDHI ROAD, UNIVERSITY OF KERALA,
          SENATE HOUSE CAMPUS, PALAYAM, THIRUVANANTHAPURAM,
          KERALA-695 034

          BY ADV KAROL MATHEWS SEBASTIAN ALENCHERRY


RESPONDENTS:

    1     UNIVERSITY COLLEGE, THIRUVANANTHAPURAM
          MAHATMA GANDHI ROAD, UNIVERSITY OF KERALA,
          SENATE HOUSE CAMPUS, PALAYAM,
          THIRUVANANTHAPURAM, KERALA-695 034
          REPRESENTED BY ITS PRINCIPAL

    2     THE RETURNING OFFICER,
          COLLEGE UNION ELECTIONS, 2021-2022, UNIVERSITY COLLEGE,
          THIRUVANANTHAPURAM, MAHATMA GANDHI ROAD,
          UNIVERSITY OF KERALA, SENATE HOUSE CAMPUS, PALAYAM,
          THIRUVANANTHAPURAM, KERALA-695 034

    3     UNIVERSITY OF KERALA,
          THIRUVANANTHAPURAM-695 034,
          REPRESENTED BY REGISTRAR

    4     THE PRINCIPAL
          GOVERNMENT MEDICAL COLLEGE, KOTTAYAM,
          GANDHI NAGAR, KOTTAYAM-686 008

    5     SMT. AL AINA JASMINE SEYD
          AGED 19 YEARS, D/O. SEYD KUNJU.S., ADM.NO.138/2022,
          1ST YEAR MBBS GOVERNMENT MEDICAL COLLEGE, KOTTAYAM,
          RESIDING AT SABARMATHI HOUSE, NO.409, POOVACHA P.O.,
          THIRUVANANTHAPURAM-695 576
 WP(C) NO. 4912 OF 2022
                                2

            BY ADV
            ADV SHRI.THOMAS ABRAHAM, SC, UNIVERSITY OF
            KERALA
     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   03.04.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 4912 OF 2022
                                 3




                           JUDGMENT

Considering the fact that the dispute is pertaining to the

University election for the year 2022-23, nothing survives in

this writ petition. Accordingly, it is dismissed as infructuous.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs