Kerala High Court
Akhila K.B vs Mahatma Gandhi University on 15 February, 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
THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
WP(C) NO. 24049 OF 2015
PETITIONERS:
1 AKHILA K.B
AGED 21 YEARS, D/O BABU K.,
KANIKOTTILE HOUSE, EDAVAKA P.O., MANANTHAVADY,
WAYANAD DISTRICT- 670 645.
2 DEEPIKA,
D/O. KRISHNAUNNI, AGED 21 YEARS
KRISHNA NIVAS, PARASSERI P.O., KONGAD,
PALAKKAD DISTRICT - 678 631.
3 PRAISY T.D.
AGED 21 YEARS
D/O.DAVISTA, THANNIKKAL HOUSE, KIZHAKKUMURI P.O.,
THRISSUR DISTRICT- 680 571.
4 ANUMOL BABU
D/O.BABU K.O., AGED 21 YEARS
KUNNEL HOUSE, VAZHAKULAM P.O.,
ERNAKULAM DISTRICT- 686 670.
5 USHA. S
AGED 21 YEARS
D/O.SHANMUGHAN, USHA NIVAS, CHITTOOR P.O.,
PALAKKAD DISTRICT- 678 101.
6 SOJU THOMAS
S/O.THOMAS.M., AGED 22 YEARS
MADATHINETHU HOUSE, ANTHIYALANKAVU P.O., PATHANAMTHITTA
7 SAI KRISHNA
AGED 23 YEARS
D/O.SYAMPRASAD, KALYANI HOUSE, PUTHIYANGADI P.O.,
PUTHIYAPPA, KOZHIKODE- 672 021.
8 PRABHITHA
AGED 21 YEARS
D/O.PRAKASAN, KELANBOTH HOUSE, KUNNAMANGALAM P.O.,
KOZHIKODE.
9 HILDA JOHNSON
WP(C) NO. 24049 OF 2015
2
AGED 21 YEARS
D/O.JOHNSON, MANITHARA HOUSE, CHALAKUDY
P.O., THRISSUR- 680 307.
BY ADV SRI.V.SHYAM
RESPONDENTS:
1 MAHATMA GANDHI UNIVERSITY
P.D.HILLS, KOTTAYAM, REP BY ITS REGISTRAR.
2 THE VICE CHANCELLOR,
MAHATMA GANDHI UNIVERSITY
P.D.HILLS, KOTTAYAM.
3 THE CONTROLLER OF EXAMINATIONS
MAHATMA GANDHI UNIVERSITY, P.D.HILLS,
KOTTAYAM.
4 THE PRINCIPAL
MAHARAJAS COLLEGE, ERNAKULAM- 682 011.
BY ADVS.
SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY
SRI. SURIN GEORGE IPE, SC
SRI BS SYAMANTAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 24049 OF 2015
3
P.V.KUNHIKRISHNAN, J.
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W.P.(C)No. 24049 of 2015
----------------------------------------------
Dated this the 15th day of February, 2024
JUDGMENT
The above writ petition is filed with the
following prayers:
a) Issue a writ of certiorari or other
appropriate writ or direction quashing Ext.P2 as
far as it concerns the 2nd semester
examination of MSc and M.A courses for which
the petitioners are studying.
b) issue a writ of mandamus or other
appropriate writ, order or direction directing
the respondents 1 to 3 to schedule the
semester and examination of M.Sc physics,
WP(C) NO. 24049 OF 2015
M.A. Political Science, M.Sc. Botony courses for
which the petitioners are studying in terms of
clause 3.5 Mahatma Gandhi University
Regulation (2011);
c) issue a writ of mandamus or other
appropriate writ, order or direction directing
the respondents 1 to 3 to allow the petitioners
to complete the course of study for their
respective courses and to postpone the
examinations scheduled by Ext.P2 and to
reschedule the same in terms of the regulation;
d) issue such other writ or pass such other
orders as this Hon'ble Court may deem fit and
proper in the facts and circumstances of the
case.
e) award the cost of the petitioner." SIC
A perusal of the prayer itself would show that
WP(C) NO. 24049 OF 2015
the prayers in this writ petition are infructuous.
Therefore, this writ petition is dismissed as
infructuous.
Sd/-
P.V.KUNHIKRISHNAN
nvj JUDGE
