Kerala High Court
Vinod M vs The Vice Chancellor
Author: A.M.Shaffique
Bench: A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
WEDNESDAY, THE 7TH DAY OF DECEMBER 2016/16TH AGRAHAYANA, 1938
WP(C).No. 38564 of 2016 (U)
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PETITIONER(S):
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VINOD M, S/O.ADITHYAN,
AGED 40 YEARS, VINODHALAYAM,
ANGADIKKAN VADAKU P.O., KAIPPATTOR,
PATHANAMTHITTA-689648.
BY ADV. SRI.K.S.PRAVEEN
RESPONDENT(S):
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1. THE VICE CHANCELLOR,
MAHATMA GANDHI UNIVERSITY,
PRIYADHARSINI HILLS, KOTTAYAM-686560.
2. THE REGISTRAR OF EXAMINATIONS,
MAHATMA GANDHI UNIVERSITY, PRIYADHARSINI HILLS,
KOTTAYAM-686560.
BY SRI.ASOK M. CHERIAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07-12-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
PJ
WP(C).No. 38564 of 2016 (U)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE HALL TICKET NO.6552 ISSUED BY THE
R2
EXHIBIT P2 TRUE COPY OF THE HALL TICKET NO.7652 ISSUED BY THE
R2
EXHIBIT P3 TRUE COPY OF THE ADMIT CARD ISSUED BY THE DIRECTOR,
LBS CENTRE FOR SCIENCE & TECHNOLOGY.
EXHIBIT P4 TRUE COPY OF THE GAZETTE PUBLICATION DATED 11/11/16
BY THE SECRETARY OF KERALA PUBLIC SERVICE
COMMISSION.
EXHIBIT P5 TRUE COPY OF THE REPRESENTATION FILED BY THE
PETITIONER BEFORE THE R1 DATED 17/11/16.
RESPONDENT(S)' EXHIBITS
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NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
A.M.SHAFFIQUE, J
* * * * * * * * * * * *
W.P.C.No.38564 of 2016
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Dated this the 7th day of December 2016
J U D G M E N T
This writ petition is filed seeking the following reliefs:
"i) Issue writ of mandamus or other appropriate writ order or direction to the 1st and 2nd respondent, to publish the result of the petitioner in M.A.Economics, within a time specified by this Court.
ii. Issue a writ of mandamus or other appropriate writ order, directing the respondents to issue mark list and provisional certificate of MA Economics to the petitioner within a time specified by this Hon'ble Court.
iii. Issue a writ of mandamus or other appropriate writ order, directing the respondents to consider and dispose of the Ext.P5 representation within a time specified by this Hon'ble Court."
2. Petitioner submits that he had written the examination of M.A.Economics in December 2015 and so far the results have not been declared.
3. Learned counsel appearing for the University submits that the results will be declared by the second week of January, 2017.
W.P.C.No.38564/2016 2
4. It is very unfortunate that the results of an examination is being delayed for a substantially long period. Now, it is more than one year and the University had not taken any steps in that regard.
5. Learned counsel for the petitioner submits that he has got a chance to apply for the post of HSST (Economics) as per the notification issued by the Kerala Public Service Commission and the last date of which is on 14/12/2016.
Having regard to the aforesaid factual situation, this writ petition is disposed of as under:
The University shall endeavour to publish the results of the petitioner, as expeditiously as possible and not later than the second week of January, 2017.
(sd/-) (A.M.SHAFFIQUE, JUDGE) jsr