Divin Surya K.K vs Malabar Christian College
2024 Latest Caselaw 29525 Ker

Kerala High Court

Divin Surya K.K vs Malabar Christian College on 17 October, 2024

                                                                        1
                                                           2024:KER:77178

WP(C) NO. 35555 OF 2024

                                 1
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

     THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                      WP(C) NO. 35555 OF 2024

PETITIONER/S:
          DIVIN SURYA K.K., AGED 23 YEARS
          S/O. DINESAN K.K., KAAVUMKUNNATH (H), KANNADIPOIL
          P.O., BALUSSERY KOZHIKODE DISTRICT, PIN - 673612


             BY ADVS.
             NAMITHA GEORGE
             JERRY PETER


RESPONDENT/S:
    1     MALABAR CHRISTIAN COLLEGE, REPRESENTED BY ITS
          PRINCIPAL, MCC CROSS ROAD, CALICUT P.O., KOZHIKODE
          DISTRICT, PIN - 673001

       2     THE RETURNING OFFICER, COLLEGE UNION ELECTION 2024-
             25, MALABAR CHRISTIAN COLLEGE, MCC CROSS ROAD,
             CALICUT P.O., KOZHIKODE DISTRICT, PIN - 673001

       3     HEAD OF DEPARTMENT,DEPARTMENT OF MALAYALAM, MALABAR
             CHRISTIAN COLLEGE, MCC CROSS ROAD, CALICUT P.O.,
             KOZHIKODE DISTRICT, PIN - 673001

       4     UNIVERSITY OF CALICUT,
             REPRESENTED BY ITS REGISTRAR, TIRUR-CALICUT ROAD,
             THENHIPALAM P.O., MALAPPURAM DISTRICT, PIN - 673635

             Adv.P.C Sasidharan, SC


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    17.10.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                                           2
                                                             2024:KER:77178

WP(C) NO. 35555 OF 2024

                                        2
                               JUDGMENT

The issue involved in this writ petition pertains

to the rejection of the nomination submitted by the

petitioner in the college union election. The election

which is the subject matter, is already conducted on

10.10.2024. In such circumstances, no orders can be

passed in this writ petition. Accordingly, this writ

petition is closed, without prejudice to the right of the

petitioner to invoke the remedies against the election if

so advised.

sd/-

ZIYAD RAHMAN A.A, JUDGE

R.AV

2024:KER:77178

WP(C) NO. 35555 OF 2024

APPENDIX OF WP(C) 35555/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE STUDENT IDENTITY CARD OF THE PETITIONER HEREIN ISSUED BY THE 1ST RESPONDENT COLLEGE

Exhibit P2 THE TRUE COPY OF THE NOTIFICATION OF COLLEGE/ UNIVERSITY CENTRES UNION ELECTION 2024-25 ISSUED BY THE 4TH RESPONDENT DATED 27/09/2024

Exhibit P3 THE TRUE COPY OF THE REPRESENTATION DATED 06/10/2024 SUBMITTED BY THE PETITIONER BEFORE THE GRIEVANCE COMMITTEE OF THE 1ST RESPONDENT INSTITUTION

Exhibit P4 THE TRUE COPY OF THE MINUTES OF THE MEETING OF THE GRIEVANCE COMMITTEE HELD ON 07/10/2024 AND ISSUED ON 08/10/2024