S.Sangeetha vs State Of Kerala, Rep. By Govt. Of Kerala
2024 Latest Caselaw 16411 Ker

Kerala High Court

S.Sangeetha vs State Of Kerala, Rep. By Govt. Of Kerala on 11 June, 2024

Author: P Gopinath

Bench: P Gopinath

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE GOPINATH P.
 TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                       WP(C) NO. 400 OF 2014
PETITIONER:

         S.SANGEETHA
         ACTING PRINCIPAL,VEDAVYSA INSTITUTE OF TECHNOLOGY
         (VVIT), KARAD PARAMBA P.O, MALAPPURAM DISTIRCT
         673632

         BY ADV SRI.M.M.SHERIFF



RESPONDENT/S:

    1    STATE OF KERALA, REP. BY GOVT. OF KERALA
         REP. BY SECRETARY TO GOVT. OF HIGHER EDUCATION,
         THIRUVANANTHAPURAM 695001

    2    ADDITIONAL CHIEF SECRETRY TO GOVERNMENT
         DEPARTMENT OF HIGHER EDUCATION,
         THIRUVANANTHAPURAM 695001

    3    THE COMMISSIONER OF ENTRANCE EXAMINATIONS
         5TH FLOOR, HOUSING BOARD BUILDINGS, SANTH NAGAR,
         THIRUVANANTHAPURAM

    4    HARIKRISHNAN.K.J
         S/O JINEN, KADAVIL HOUSE, THRITHALLUR WEST P.O,
         THRISSUR 680619

         BY ADVS.
         SRI.C.A.CHACKO



OTHER PRESENT:

         SRI. VENUGOPAL V (GP)


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.06.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.400/2014                     2

                            JUDGMENT

This writ petition was filed challenging Ext.P6 order dated

13.12.2013 directing the Principal Vedavyasa Institute of

Technology, Karad Paramba P.O., Malappuram District to return the

original of Transfer Certificate and other documents submitted by

the 4th respondent. The said order was issued on the basis of the

directions issued by this Court in Ext.P5 judgment.

2. The learned counsel appearing for the 4th respondent

submits that the documents directed to be returned in terms of

Ext.P6 have been returned to the 4th respondent. Though a

complaint is raised in the writ petition that Ext.P6 order has been

issued without hearing the petitioner in spite of clear directions in

Ext.P5 judgment to do so, considering the fact that the petitioner

has already returned the documents to the 4 th respondent, I do not

deem it necessary to consider this writ petition on merits.

The writ petition will stand dismissed recording the

submission of the 4th respondent that the documents directed to be

returned in terms of Ext.P6 order have been so returned to him.

Sd/-

GOPINATH P. JUDGE

acd

APPENDIX OF WP(C) 400/2014

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE GOVERNMENT ORDER G.O (MS) 265/2013 H EDN DT 13-06- 2013 TRIVANDRUM

EXHIBIT P2 TRUE COPY OF THE LETTER UNDER TAKING BY THE STUDENT AND PARENTS DATED 06-07-2013

EXHIBITP3 TRUE COPY OF THE LETTER TO THE PETITIONER BY R3 DATED 04-11-2013

EXHIBIT P4 TRUE COPY OF THE REPLY NO VVIT/PRL/02/85/3293 DATED 13-11-2013

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN WPC NO 23689/2013 DATED 27-09-2013

EXHIBIT P6 TRUE COPY OF THE ORDER BY THE 2ND RESPONDENTDATED 13-12-2013