Shreya Susan Mathew vs St. Theresas College
2024 Latest Caselaw 12669 Ker

Citation : 2024 Latest Caselaw 12669 Ker
Judgement Date : 21 May, 2024

Kerala High Court

Shreya Susan Mathew vs St. Theresas College on 21 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

W.P.(C).No.37152/2017
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             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                        WP(C) NO. 37152 OF 2017




PETITIONER:
          SHREYA SUSAN MATHEW
          D/O.SUNITHA MATHEWS,MIG -15, KASTHURBA
          NAGAR,KADAVANTHRA, KOCHI 682 020ERNAKULAM.

             BY ADVS.
             SRI.DEEPU THANKAN
             SMT.NIMMY JOHNSON


RESPONDENTS:
    1     ST. THERESAS COLLEGE
          AUTONOMOUS), ERNAKULAM - 682 011REP. BY THE
          PRINCIPAL

     2       MAHATMA GANDHI UNIVERSITY
             PRIYADARSINI HILLS P.O.,KOTTAYAM - 686 560REP. BY
             ITS REGISTRAR.
 W.P.(C).No.37152/2017
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             BY ADVS.
             SRI.S.K.ADHITHYAN
             SRI.P.MOHANDAS ERNAKULAM
             SRI.MUHAMMED IBRAHIM ABDUL SAMAD
             DR.K.P.SATHEESAN SR.
             SRI.SABU PULLAN
             SRI.K.SUDHINKUMAR
             SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY
             SRI.S.VIBHEESHANAN


OTHER PRESENT:
          SRI.SURIN GEORGE IPE, SC


       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C).No.37152/2017
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                         P.V.KUNHIKRISHNAN, J.
                      = = = = = = = = = = = = = = =
                         W.P.(c).No.37152 of 2017
                     = = = = = = = = = = = = = = = =
                    Dated this the 21st day of May, 2024

                                   JUDGMENT

The above writ petition is filed seeking the following reliefs:-

"i) issue a writ of mandamus or any other appropriate writ or order, direction, directing the 1st respondent to change the name of the petitioner from Riya Susan Mathews to Shreya Susan Mathews in Ext.P3 to P3 (e) mark cum grade card and all other records in the college at the earliest;

ii) issue a writ of mandamus or any other appropriate writ or order, direction, directing the 2nd respondent to direct the 1 st respondent college to submit Ext.P3 to P3(e) mark cum grade card and other relevant records with the new name of the petitioner in view of Ext.Pl notification for further action forthwith;

(iii)issue a writ of mandamus or any other appropriate writ or order, direction, directing the 1st respondent to consider Ext.P5 request of change of name of the petitioner and change her name in all college records; and

(iv) pass such other orders as this Hon'ble Court deems, fit, proper and necessary in the circumstances of the case."

2.The petitioner successfully completed BA (English Literature

and Communication Studies) from St Theresa's College, Ernakulam.

According to the petitioner, she changed her name from Riya Susan

Mathews to Shreya Susan Mathews as per Exhibit P1 notification.

Thereafter, when the petitioner requested the 2nd respondent

University to correct her name in the records, it has been allowed by

the 2nd respondent and direct the petitioner to submit the documents

for correction, is the submission. However, when the petitioner

requested the 1st respondent college authorities to change her name

in Exhibits P3 to P3(e) mark cum grade card, no order has been

passed. The above stand of the college is against Exhibit P4

proceedings of the University, is the contention. Hence, this writ

petition is filed seeking a direction to the 1 st respondent to change

her name from Riya Susan Mathews to Shreya Susan Mathews.

3. Heard the learned counsel for the petitioner, the learned

counsel for the 1st respondent and the learned counsel for the

University.

4. When this writ petition came up for consideration on

21.12.2017, this Court passed the following order:-

"There will be an interim direction to the 1 st respondent to correct the name of the petitioner from Riya Susan Mathews to Shreya Susan Mathews in the mark cum grade cards issued to her pending disposal of the writ petition."

Today, when the matter came up for consideration, the 1 st

respondent submits that corrected documents were issued after the

interim order. If that is the case, nothing survives for consideration in

this case. Recording the order dated 21.12.2017, this writ petition is

disposed of.

Sd/-

P.V.Kunhikrishnan, Judge

sj22/5/24

APPENDIX OF WP(C) 37152/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE KERALA GAZETTE NOTIFICATION DATED 24/5/2016

EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 13/6/2016 IN WPC