Chacko Antony vs Indira Gandhi National Open University ...
2024 Latest Caselaw 14466 Ker

Kerala High Court

Chacko Antony vs Indira Gandhi National Open University ... on 31 May, 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 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 6308 OF 2016
PETITIONER:

            CHACKO ANTONY
            AGED 24 YEARS
            S/O. ANTONY CHACKO, RESIDING AT HOUSE
            NO.XLV111377, CHATHANADU, ALAPPUZHA, NEAR
            N.C.JOHN & COMPANY, ALAPPUZHA-688 001.
            BY ADVS.
            SRI.M.GOPIKRISHNAN NAMBIAR
            SRI.P.BENNY THOMAS
            SRI.P.GOPINATH
            SRI.K.JOHN MATHAI
            SRI.JOSON MANAVALAN
            SRI.KURYAN THOMAS

RESPONDENTS:

    1       INDIRA GANDHI NATIONAL OPEN UNIVERSITY (IGNOU)
            DISTANCE EDUCATION COUNCIL THROUGH ITS ASSISTANT
            REGIONAL DIRECTOR, COCHIN REGIONAL CENTRE,
            KALOOR-KATHRIKADAVU ROAD, KALOOR P.O.,
            KOCHI-682 017.
    2       UNION OF INDIA
            THROUGH ITS SECRETARY, MINISTRY OF HUMAN RESOURCE
            DEVELOPMENT, DEPARTMENT OF HIGHER EDUCATION,
            SHASTHRI BHAVAN, NEW DELHI-110 001.
            BY ADV.
            SRI.MOHANAKANNAN K., SC, IGNOU
            SRI.T.C.KRISHNA, SENIOR PANEL COUNSEL


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   31.05.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.6308 of 2016

                                  2




                    P.V.KUNHIKRISHNAN, J.
            ---------------------------------------------
                   W.P.(C) No. 6308 of 2016
        ------------------------------------------------------
               Dated this the 31st day of May, 2024


                           JUDGMENT

When this Writ petition came up for

consideration, the learned counsel appearing for the

petitioner submitted that the petitioner is no more. If

that be the case, no further order is necessary in this

case.

Therefore, this Writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

APPENDIX OF WP(C) 6308/2016

PETITIONER EXHIBITS P1 : COPY OF THE APPLICATION FORM SUBMITTED BY THE PETITIONER TO THE INDIRA GANDHI NATIONAL OPEN UNIVERSITY, DTD.28.11.2015. P2 : COPY OF THE COMMUNICATION ISSUED BY THE IGNOU TO THE PETITIONER DTD.22.12.2015.

P3 : COPY OF THE E-MAIL COMMUNICATIONS BETWEEN THE PETITIONER AND THE SIKKIM- MANIPAL UNIVERSITY DTD.31.12.2015 AND 12.2.2016.

P4 : COPY OF THE JUDGMENT DTD.29.6.2015 IN WPC NO.08/2015 OF THE HON'BLE HIGH COURT SIKKIM, GANGTOK. P5 : COPY OF THE LETTER DTD.6.1.2016, ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE