Kerala High Court
Vivek I vs State Of Kerala on 10 October, 2024
1
2024:KER:76972
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946
WP(C) NO. 8606 OF 2024
PETITIONER/S:
VIVEK I
AGED 26 YEARS
S/O.VASUDEVAN, ILLKKAL HOUSE, CHENNARA P.O, MANGALAM,,
PIN - 676561
BY ADVS.
M.A.FAYAZ
C.B.ABHINAVA
RESPONDENT/S:
1 STATE OF KERALA
REP. BY SECRETARY TO THE GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 UNIVERSITY OF CALICUT
REP.BY ITS REGISTRAR, CALICUT UNIVERSITY P.O, THENJI-
PALAM, MALAPPURAM, PIN - 673635
3 CONTROLLER OF EXAMINATION
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O, THENJI-
PALAM, MALAPPURAM, PIN - 673635
4 REGISTRAR
APJ ABDULKALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
ALTHARA ROAD, AMBADY NAGAR, THIRUVANANTHAPURAM, PIN -
695016
5 PRINCIPAL
MOULANA COLLEGE OF TEACHER EDUCATION KUTTAYI KUTTAYI,
TIRUR, MALAPPURAM, PIN - 676562
2
W.P.(C) No. 8606 of 2024 2024:KER:76972
BY ADV VISHNUPRIYA M
OTHER PRESENT:
SRI.P.C.SASIDHARAN-SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
3
W.P.(C) No. 8606 of 2024 2024:KER:76972
ZIYAD RAHMAN A.A , J
-------------------------------------------------------------
W.P.(C) No. 8606 of 2024
------------------------------------------------------------------------
Dated this the 10th day of October, 2024
JUDGMENT
The petitioner, who is undergoing B Ed (Physical
Science) in the 5th respondent College has approached this
Court, being aggrieved by the denial of opportunity to
register for the examination for the said course on the
reason that, the petitioner failed to produce the
Equivalency Certificate for the qualifying degree.
2. When the matter came for consideration, on
earlier occasions, interim orders were passed by this court
permitting the petitioner to register for the examination
and to attend the 1st and 2nd semester examinations.
Today, the petitioner produced Ext.P20 order passed by
the University, along with IA No. 04/2024, by which the
W.P.(C) No. 8606 of 2024 2024:KER:76972
University has issued Equivalency Certificate and directions
were issued to regularize the admission of the petitioner.
In the light of Ext.P20, this writ petition is disposed
of directing, the respondents 2 to 5, to regularize the
admission of the petitioner, and the respondents 2 to 4,
are further directed to publish the results of the
examination, which the petitioner had attended on the
strength of the interim orders. Thus, with the above
observations this writ petition is disposed of.
Sd/-
ZIYAD RAHMAN A.A
JUDGE
NJ
W.P.(C) No. 8606 of 2024 2024:KER:76972
APPENDIX OF WP(C) 8606/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROSPECTUS ISSUED BY THE 2ND
RESPONDENT INVITING APPLICATION FOR THE B ED
DEGREE COURSE IN COLLEGES AFFILIATED UNDER IT
DATED 01.06.2023
Exhibit P2 TRUE COPY OF THE DEGREE CERTIFICATE ISSUED TO
THE PETITIONER DATED 20.08.2020
Exhibit P3 TRUE COPY OF THE APPLICATION FOR EQUIVALENCY
CERTIFICATE SUBMITTED BY THE PETITIONER DATED
25.07.2023
Exhibit P4 TRUE COPY OF THE RECOGNITION CERTIFICATE
DATED 26.07.2023 ISSUED BY THE 2ND RESPONDENT
Exhibit P5 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
3RD RESPONDENT DATED 17.10.2023
Exhibit P6 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
3RD RESPONDENT DATED 09.11.2023
Exhibit P7 TRUE COPY OF THE HALL TICKET ISSUED TO THE
PETITIONER DATED 03.01.2024
Exhibit P8 TRUE COPY OF THE LETTER ISSUED BY THE 3RD RE-
SPONDENT DATED 03.01.2024
Exhibit P9 TRUE COPY OF THE LETTER NO 557/B.ED/2024 IS-
SUED BY THE PRINCIPAL DATED 04.01.2024
Exhibit P10 TRUE COPY OF PETITIONER'S LETTER DATED
29.01.2024 SUBMITTED BEFORE THE VICE CHANCEL-
LOR OF THE UNIVERSITY
Exhibit P11 TRUE COPY OF THE 2ND RESPONDENT'S LETTER
DATED 03.02.2024 ISSUED TO THE PETITIONER.
Exhibit P12 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
PETITIONER INCLUDING RECEIPT OF THE PAYMENT
OF THE REQUISITE FEES
Exhibit P13 TRUE COPY OF THE ORDER ISSUED BY THE UNIVER-
SITY OF KERALA DATED 27.04.2018
W.P.(C) No. 8606 of 2024 2024:KER:76972
Exhibit P14 TRUE COPY OF THE ABOVE ORDER
G.O(MS)NO.272/2018/H.EDN DATED 30.11.2018 IS-
SUED BY THE 1ST RESPONDENT
Exhibit P15 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
3RD RESPONDENT DATED 14.02.2024.
Exhibit P16 TRUE COPY OF G.O(MS)NO.215/2022/G.EDN DATED
23.11.2022
Exhibit P17 TRUE COPY OF RELIEVING ORDER ISSUED BY IN-
FOSYS DATED 07.09.2023
Exhibit P18 TRUE COPY OF THE LETTER NO.177340/EPR-XI-
ASST-III/2023/PR DATED 25.05.2024 ISSUED BY
THE 2 ND RESPONDENT
Exhibit P19 TRUE COPY OF THE INTERIM ORDER IN
W.P(C)NO.8357/2024 DATED 07.03.2024
Exhibit P20 TRUE COPY OF THE ORDER NO UO NO 11534/2024/
ADMN ISSUED BY THE 2ND RESPONDENT DATED
26.07.2024
