Unknown vs By Advs.Sri.Harish R. Menon on 10 April, 2018

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Kerala High Court

Unknown vs By Advs.Sri.Harish R. Menon on 10 April, 2018

Bench: Anil K.Narendran

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT:

                     THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

                 TUESDAY, THE 10TH DAY OF APRIL 2018 / 20TH CHAITHRA, 1940

                            WP(C).No. 39477 of 2017
                            -----------------


PETITIONER
--------------

     JESNA JOSE. N.,
     D/O.JOSE N.T., AGED 25,
     NELLISSERY HOUSE, KUMBIDY, POOVATHUSSERY P.O.,
     THRISSUR DISTRICT 680 741.

     BY ADVS.SRI.HARISH R. MENON
             SRI.K.T.SHYAMKUMAR
             SRI.A.G.PRASANTH


RESPONDENTS:
------------------

1.   THE SECRETARY GENERAL
     ASSOCIATION OF INDIAN UNIVERSITIES
     AIU HOUSE, 16 KOTLA MARG,
     NEW DELHI 110 002.

2.   THE DIRECTOR OF PHYSICAL EDUCATION (ORGANIZING
     SECRETARY)
     UNIVERSITY OF CALICUT, P.O.CALICUT UNIVERSITY,
     MALAPPURAM DISTRICT 673 635.

3.   THE DIRECTOR OF PHYSICAL EDUCATION (ORGANIZING SECRETARY)
     CALICUT UNIVERSITY INTER COLLEGIATE CHAMPIONSHIP
     CHRIST COLLEGE, IRINGALAKKUDA,
     THRISSUR DISTRICT. PIN- 678 022

4.   ORGANIZING SECRETARY
     ALL INDIA INTER UNIVERSITY CHAMPIONSHIP
     KIIT, KALINGA INSTITUTE OF TECHNOLOGY,
     BHUVANESWAR, ODHISA - 751 024.

        R1 BY ADV. SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL OF INDIA
        R2 & R3 BY SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
     ON 10-04-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

sdr/-
11.04.18

                       ANIL K. NARENDRAN, J.
                 ---------------------------------------------
                      W.P.(C) No.39477 of 2017
                 ---------------------------------------------
                 Dated this the 10th day of April, 2018

                              JUDGMENT

The petitioner has filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari to quash Ext.P5 order dated 23-11-2017 issued by the 2 nd respondent and a writ of mandamus commanding the respondents to permit her to participate in the Inter Collegiate and All India Inter- university Championship in Archery to be hosted by the 3 rd and 4th respondents for the year 2017-2018. The petitioner has also sought for other consequential reliefs.

2. Today, when this case is taken up for consideration, the learned counsel for the petitioner would submit that the reliefs sought for in this writ petition have become infructuous.

In such circumstances, recording the aforesaid submission made by the learned counsel for the petitioner, the writ petition is dismissed as infructuous.

Sd/-

ANIL K. NARENDRAN, JUDGE okb/11.4.18

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