Amrutha Pillai vs The Vice Chancellor
2024 Latest Caselaw 30551 Ker

Kerala High Court

Amrutha Pillai vs The Vice Chancellor on 25 October, 2024

WP(C) No.35553/2024                       1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
             Friday, the 25th day of October 2024 / 3rd Karthika, 1946
                              WP(C) NO. 35553 OF 2024
   PETITIONER:

          AMRUTHA PILLAI AGED 23 YEARS D/O A K PADMAKUMAR, "ANUSHKA" MRA - B7,
          MANNADI LANE, AMBALAMMUKKU, PEROORKADA P.O., THIRUVANANTHAPURAM ,
          PIN - 695005

   RESPONDENT:

      1. THE VICE CHANCELLOR UNIVERSITY OF KERALA, SENATE HOUSE CAMPUS,
         PALAYAM, THIRUVANANTHAPURAM , PIN - 695034
      2. THE REGISTRAR UNIVERSITY OF KERALA, SENATE HOUSE CAMPUS, PALAYAM,
         THIRUVANANTHAPURAM , PIN - 695034
      3. THE CREDIT AND SEMESTER SYSTEM VICE-CHAIRMAN UNIVERSITY OF KERALA,
         KARYAVATTOM CAMPUS, THIRUVANANTHAPURAM, PIN - 695581
      4. THE HEAD OF THE LAW DEPARTMENT UNIVERSITY OF KERALA, KARYAVATTOM
         CAMPUS, THIRUVANANTHAPURAM , PIN - 695581


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 1st to 3rd respondents to take necessary steps to
   consider Ext-P1 to P3 representations of the petitioner within a time
   frame fixed by this Hon'ble Court, pending disposal of the Writ Petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and this Court's Judgement dated
   18/10/2024 and upon hearing the arguments of M/S M.R.SASITH, M.R.SARIN,
   R.K.CHIRUTHA, ANJANA SURESH.E, PARVATHI KRISHNA, REETHU JACOB, NANMA.B.B,
   RIYA KOCHUMMAN, LIDHIYA GEORGE Advocates for the petitioner and of
   SRI.THOMAS ABRAHAM, STANDING COUNSEL for R1 to R4, the court passed the
   following:
 WP(C) No.35553/2024                             2/3




                                  ZIYAD RAHMAN A.A, J.
                            ------------------------------------------
                               W.P.(C).No.35553 of 2024
                        --------------------------------------------------
                      Dated this the 25th day of October, 2024


                                            ORDER

The learned counsel for the petitioner submits that when the

case came up for consideration on 18.10.2024, the counsel

mistakenly made a submission that he was not pressing this

matter and accordingly this Court dismissed the WP(C) as not

pressed. The learned counsel seeks to restore the WP(C) into file

as pending.

In the light of the above submission, the judgment dated

18.10.2024 is recalled and WP(C) is restored into file as pending.

The Registry is directed to delete the disposal entries wherever it

is made.

Sd/-

ZIYAD RAHMAN A.A. JUDGE

pkk

25-10-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 35553/2024 Exhibit-P1 A TRUE COPY OF THE REPRESENTATION DATED 11.09.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. Exhibit-P2 A TRUE COPY OF THE REPRESENTATION DATED 19.09.2024 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT. Exhibit-P3 A TRUE COPY OF THE REPRESENTATION DATED 19.09.2024 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT.

25-10-2024 /True Copy/ Assistant Registrar