Neena Jose Paliakkara vs The State Of Kerala
2024 Latest Caselaw 33064 Ker

Kerala High Court

Neena Jose Paliakkara vs The State Of Kerala on 14 November, 2024

                                                          2024:KER:85027

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946

                      WP(C) NO. 38348 OF 2024

PETITIONER/S:
          NEENA JOSE PALIAKKARA, AGED 42 YEARS
          D/O. P. K. JOSE, HSST(JR) BOTANY, ST. JOSEPH
          CGHSS, MUNDUPALAM, THRISSUR – RRESIDING AT
          PALLAN (H) P. O., RAMAVARMAPURAM, NELLIKKAD,
          THRISSUR –, PIN - 680631

           BY ADVS.
           T.T.MUHAMOOD
           A.RENJIT
           GOKUL R.NAIR
           ANSALAM N.X.
RESPONDENT/S:

     1     THE STATE OF KERALA,
           REP. BY THE SECRETARY TO GOVERNMENT, HIGHER
           EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM-, PIN - 695001

     2     UNIVERSITY OF CALICUT,CALICUT UNIVERSITY.P.O,
           THENJIPALAM MALAPPURAM DISTRICT REP. BY ITS
           REGISTRAR-, PIN - 67363

     3     THE REGISTRAR,CALICUT UNIVERSITY OF CALICUT
           CALICUT UNIVERSITY.P.O, THENJIPALAM MALAPPURAM
           DISTRICT,, PIN - 673635

             Adv. P.C. Sasidharan, SC
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.11.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.C No. 38348 of 2024



                                   2
                                                        2024:KER:85027


                              JUDGMENT

The writ petition was filed by the petitioner seeking a

direction to the 2nd respondent University to issue an

equivalency certificate to the petitioner which was applied by

her.

2. It is submitted by the learned Standing Counsel for

the University that a decision has been taken by the University

declining the equivalency certificate to the petitioner.

Therefore, the petitioner wants to challenge the said order.

In such circumstances, this writ petition is closed without

prejudice to the right of the petitioner to challenge the order

passed by the University declining the equivalency certificate.

Sd/-

ZIYAD RAHMAN A.A. JUDGE rpk

2024:KER:85027

APPENDIX OF WP(C) 38348/2024

PETITIONER EXHIBITS

Exhibit:P1 TRUE COPY OF THE B.SC DEGREE CERTIFICATE IN BOTANY ISSUED TO THE PETITIONER BY THE CALICUT UNIVERSITY ON 27.05.2003

Exhibit :P2 TRUE COPY OF THE MASTERS DEGREE CERTIFICATE IN BOTANY ISSUED TO THE PETITIONER BY THE BHARATHIAR UNIVERSITY ON 07-02-2017

Exhibit:P 3 TRUE COPY OF M. PHIL CERTIFICATE IN BOTANY ISSUED TO THE PETITIONER BY THE BHARATHIAR UNIVERSITY ON 17-02-2020

Exhibit :P4 TRUE COPY OF THE B.ED DEGREE CERTIFICATE ISSUED TO THE PETITIONER BY THE CALICUT UNIVERSITY ON 13.01.2010

Exhibit:P 5 TRUE COPY OF THE CERTIFICATE NO.

EQ/5592/2020 DATED 15-02-2020 ISSUED BY THE JOINT REGISTRAR DSFC UNIVERSITY OF CALICUT

Exhibit :P6 TRUE COPY OF THE APPOINTMENT ORDER DATED 25-08-2022 ISSUED BY THE CORPORATE MANAGER