Parlin K.P vs The Principal
2024 Latest Caselaw 9987 Ker

Kerala High Court

Parlin K.P vs The Principal on 5 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                     WP(C) NO. 34914 OF 2015
PETITIONER:

            PRALIN K.P
            S/O PRAKASAN K.P, KIZHKEPHARAMBATH MEETHAL,
            MEDICAL COLLEGE P.O, KOZHIKODE
            BY ADVS.
            SRI.JAIBY PAUL

RESPONDENT:

            THE PRINCIPAL
            KMCT POLYTECHNIC COLLEGE, KALLANTHODE, NIT CAMPUS
            POST, KOZHIKODE-673 601
            BY ADVS.
            SRI.SHYAM PADMAN
            SRI.S.K.SAJU
            SRI.B.S.SYAMANTAK, GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   05.04.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.34914 of 2015

                                      2


                 P.V.KUNHIKRISHNAN, J.
         ---------------------------------------------
                W.P.(C) No. 34914 of 2015
     ------------------------------------------------------
           Dated this the 05th day of April, 2024.


                              JUDGMENT

This writ petition is filed seeking the following

reliefs:

"i) to issue a writ of certiorari calling for the records leading to the issuance of Exhibit-P3 communication and quash the same ;

ii) to issue a writ of mandamus or any other appropriate writ, order or direction, directing the respondent to accept the required documents which are the pre-requisite to write the first semester examination;

iii) to issue a writ of mandamus or any other appropriate writ, order or direction, directing the respondent to issue hall ticket and permit the petitioner to appear for the first semester examination commencing from 19.11.2015;

iv) to issue a writ of mandamus or any other appropriate writ, order or direction, directing the respondent to permit the petitioner to pursue his studies in the second semester;

and

v) to grant such other relief's as this Honourable Court may deem fit in the circumstances of this case."[SIC]

2. When this Writ petition came up for on

18.11.2015, this Court passed the following order:

"Admit.

Urgent notice to the respondent by speed post. The petitioner is provisionally permitted to sit for the first semester examination commencing on 19/11/2015 for the T & D Diploma Course subject to the result of the writ petition."

In the light of the above order, no further

direction is necessary.

Therefore, recording the order dated 18.11.2015,

this Writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

APPENDIX OF WP(C) 34914/2015

PETITIONER EXHIBITS EXT.P1: A TRUE COPY OF THE RECEIPT DT. 23/7/15 SHOWING THE REMITTANCE OF FEES FOR THE FIRST SEMESTER EXT.P2: A TRUE COPY OF THE RECEIPT DT. 3/11/15 SHOWING THE REMITTANCE OF FEES FOR THE FIRST SEMESTER EXAMINATION EXT.P3: A TRUE COPY OF THE COMMUNICATION SENT BY THE RESPONDENT TO THE PETITIONER'S FATHER DT. 9/11/15 EXT.P4: A TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER'S FATHER BEFORE THE RESPONDENT DT. 11/11/15 RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE