Feby Philip vs University Of Calicut
2024 Latest Caselaw 29830 Ker

Kerala High Court

Feby Philip vs University Of Calicut on 22 October, 2024

                                            2024:KER:78603
WP(C) NO. 35397 OF 2024

                              1

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                  WP(C) NO. 35397 OF 2024

PETITIONER:

          FEBY PHILIP
          AGED 24 YEARS
          D/O PHILIP M V RESIDING IN THE ADDRESS
          MENACHERY HOUSE, MOOKKANNUR (P O) ANGAMALY,
          PIN - 683577

          BY ADVS.
          APPU AJITH
          SHYNI DAS J.S.



RESPONDENTS:

    1     UNIVERSITY OF CALICUT
          REPRESENTED BY ITS REGISTRAR, TIRUR- CALICUT
          ROAD, THENHIPALAM, MALAPPURAM, PIN - 673635

    2     THE VICE CHANCELLOR
          UNIVERSITY OF CALICUT, TIRUR- CALICUT ROAD,
          THENHIPALAM, MALAPPURAM, PIN - 673635

    3     GOVERNMENT LAW COLLEGE THRISSUR
          REPRESENTED BY ITS PRINCIPAL, AYYANTHOLE,
          THRISSUR, PIN - 680003
                                                       2024:KER:78603
WP(C) NO. 35397 OF 2024

                                   2

    4          THE PRINCIPAL
               GOVERNMENT LAW COLLEGE, THRISSUR,
               AYYANTHOLE, THRISSUR, PIN - 680003

    5          RETURNING OFFICER
               GOVERNMENT LAW COLLEGE, THRISSUR,
               AYYANTHOLE, THRISSUR, PIN - 680003

    6          GRIEVANCE REDRESSAL CELL REPRESENTED BY ITS
               CHAIRPERSON , GOVERNMENT LAW COLLEGE, THRISSUR,
               AYYANTHOLE, THRISSUR, PIN - 680003

               BY ADV
               ADV P.C. SASIDHARAN - STANDING COUNSEL
               ADV V.K. SUNIL - SR.GOVERNMENT PLEADER



        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   22.10.2024,   THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
                                                    2024:KER:78603
WP(C) NO. 35397 OF 2024

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                              JUDGMENT

The election, which is the subject matter of this writ

petition is already conducted on 10.10.2024. In such circumstances,

there is no scope for further orders in this case. Accordingly, this

writ petition is closed without prejudice to the rights and remedies

of the petitioner against the election.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs 2024:KER:78603 WP(C) NO. 35397 OF 2024

APPENDIX OF WP(C) 35397/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE IDENTITY CARD OF THE PETITIONER ISSUED BY THE THIRD RESPONDENT COLLEGE DATED NIL

Exhibit P2 A TRUE COPY OF THE ELECTION NOTIFICATION ISSUED BY THE FIRST RESPONDENT DATED 27/09/2024

Exhibit P3 A TRUE COPY OF THE NOTIFICATION ISSUED BY THE FIFTH RESPONDENT DATED NIL

Exhibit P4 A TRUE COPY OF THE NOMINATION FILED BY THE PETITIONER DATED 05/10/2024

Exhibit P5 A TRUE COPY OF THE ORDER OF THE 6TH RESPONDENT DATED 07/10/2024