Kerala High Court
Riyas N.K vs Udai Singh Tolia on 17 January, 2012
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
TUESDAY, THE 29TH DAY OF MAY 2012/8TH JYAISHTA 1934
Con.Case(C).No. 543 of 2012 (S) IN WPC/33834/2011
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AGAINST THE ORDER/JUDGMENT IN .NO./ IN WPC.33834/2011 DATED 17-01-2012
PETITIONER(S):
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1. RIYAS N.K., AGED 28 YEARS
AGED 28 YEARS, S/O.KUNJU MOHAMMED UMMER
NEDUMPURATH HOUSE, MUDAVOOR P.O., MUVATTUPUZHA
ERNAKULAM-686 669.
2. SAM KOLLANNORE U.,
AGED 39 YEARS, S/O.K.V.UKKARU, KOLLANNORE HOUSE
NADUTHURUTHU, S.VAZHAKKULAM P.O., ALUVA
ERNAKULAM-683 105.
BY ADV. SRI.KALEESWARAM RAJ
RESPONDENT(S):
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1. UDAI SINGH TOLIA
FATHER'S NAME AND AGE ARE NOT KNOWN TO THE PETITIONERS
REGISTRAR, INDIRA GANDHI NATIOAL OPEN UNIVERSITY
MAIDAN GARHI, NEW DELHI-110 068.
2. PROF.M.ASLAM,
FATHER'S NAME AND AGE ARE NOT KNOWN TO THE PETITIONERS
VICE CHANCELLOR
INDIRA GANDHI NATIONAL OPEN UNIVERSITY
MAIDAN GARHI, NEW DELHI-110 068.
3. PROF.UMA KANJILAL
FATHSER'S NAME AND AGE ARE NOT KNOWN TO THE PETITIONERS
DIRECTOR.
BY P.M.M.NAJEEB KHAN STANDING COUNSEL
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 29-05-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
S.SIRI JAGAN, J
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COC. No. 543 of 2012
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Dated this the 29th day of May, 2012
JUDGMENT
The petitioner in the writ petition complains of non- compliance with Annexure-1 judgment, wherein I directed as follows:
The learned Standing counsel for the 1st respondent University submits that the results of the petitioners' examination have already been published. He submits that the mark lists, degree certificates and course certificates of the petitioners can be released within three weeks. But he points out that degree certificates can be issued only to those petitioners who have passed the examination. This is recorded and the writ petition is closed.
The learned Standing counsel for the University submits that the judgment has been fully complied with. The learned counsel for the petitioner submits that although other documents have already been released, the degree certificate has not been issued. Standing Counsel for the COC. No. 543 of 2012 2 University submits that degree certificate can be issued only in the convocation yet to be conducted or after the convocation, by post. In view of the said submission, I do not think that there is any cause of action for initiating proceedings under the Contempt of Courts Act. Accordingly, the contempt of court case is closed. Needless to say, even after the convocation petitioner is not issued with degree certificate, despite the petitioner passing the examination, the petitioner may approach this Court again.
S.SIRI JAGAN, JUDGE pm