Kerala High Court
Suchith Rajasekharan vs The Registrar on 24 September, 2013
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 24TH DAY OF SEPTEMBER 2013/2ND ASWINA, 1935
WP(C).No. 22938 of 2013 (N)
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PETITIONER:
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SUCHITH RAJASEKHARAN
S/O.RAJASEKHARAN, GOD'S GIOFT, KARAYARA P.O.
PUNALOOR, KOLLAM DISTRICT.
BY ADV. SRI.C.J.JOY
RESPONDENTS:
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1. THE REGISTRAR
THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
OFFICE OF THE COCHIN UNIVERSITY OF SCIENCE AND
TECHNOLOGY
COCHIN-682022.
2. THE CONTROLLER OF EXAMINATIONS
COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
COCHIN-682022.
3. THE PRINCIPAL
MODEL ENGINEERING COLLEGE, THRIKAKARA, COCHIN-682021.
R1,R2 BY ADV. SRI.MILLU DANDAPANI, SC, COCHIN UNIVERSITY
R3 BY GOVERNMENT PLEADER SRI. RAMAPRASAD UNNI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24-09-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 22938 of 2013 (N)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 : TRUE COPY OF THE COURSE AND CONDUCT CERTIFICATE DT.25-
5-2013 ISSUED TO THE PETITIONER BY R3 PRINCIPAL.
EXHIBIT P2 : TRUE COPY OF THE MARKS SHEET ISSUED TO THE PETITIONER
BY R2 FOR THE COMBINED EXAMINATIONS FOR SEMESTERS 1 AND
2.
EXHIBIT P2A : TRUE COPY OF THE MARKS SHEET ISSUED TO THE PETITIONER
BY R2 FOR THE 3RD SEMESTER EXAMINATION.
EXHIBIT P2B : TRUE COPY OF THE MARKS SHEET ISSUED TO THE PETITIONER
BY R2 FOR THE 4TH SEMESTER EXAMINATION.
EXHIBIT P2C : TRUE COPY OF THE MARKS SHEET ISSUED TO THE PETITIONER
BY R2 FOR THE 5TH SEMESTER EXAMINATION.
EXHIBIT P2D : TRUE COPY OF THE MARKS SHEET ISSUED TO THE PETITIONER
BY R2 FOR THE 6TH SEMESTER EXAMINATION.
EXHIBIT P2E : TRUE COPY OF THE MARKS SHEET ISSUED TO THE PETITIONER
BY R2 FOR THE 7TH SEMESTER EXAMINATION.
EXHIBIT P3 : TRUE COPY OF THE HALL TICKET ISSUED TO THE PETITIONER
BY R2 FOR THE SAID SUPPLEMENTARY EXAMINATION CONDUCTED
ON 27-8-2013.
EXHIBIT P4 : TRUE COPY OF THE OFFER LETTER DT.13-12-2012 ISSUED TO
THE PETITIONER FOR THE SAID SUPPLEMENTARY EXAMINATION
CONDUCTED ON 27-8-2013.
EXHIBIT P5 : TRUE COPY OF THE CALL LETTER DT.6-9-2013 ISSUED TO THE
PETITIONER BY M/S.COGNIZANT TECHNOLOGY SOLUTIONS INDIA
PVT. LTD., CHENNAI.
EXHIBIT P6 : TRUE COPY OF THE SUBMISSION MADE BY THE PETITIONER TO
R2 WITH COPIES TO R1 AND ALSO THE VICE CHANCELLOR OF THE
R1 UNIVERSITY.
RESPONDENT(S)' EXHIBITS
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K. VINOD CHANDRAN, J
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W.P(C) No. 22938 of 2013 N
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Dated this the 24th day of September, 2013
J U D G M E N T
The claim of the petitioner is that he applied for supplementary examination which was held on 27.8.2013 relating to a subject, Electrical Machine Design for which he had failed to qualify at the regular examination. The claim of the petitioner is that since he has to join duty on 26.9.2013, the University may be directed to issue a pass certificate or communicate the same to the employer before the said date.
2. On instruction, the learned Standing Counsel appearing for the University submits that the examination of the subject in which the petitioner had appeared was held on 27.8.2013 and the supplementary examination as such had ended only on 4.9.2013. In the said circumstances, it is downright impossible for the University to communicate the marks or even the pass certificate before 26.9.2013, since the valuation is done in a centralised camp, which commences only in October 2013. The learned Standing Counsel for the University submits that the method of valuation involves W.P(C) No.22938/2013 : 2 : centralised system carried out in a camp organized for the same and after the marks are tabulated, a Pass Board is constituted and then results are published three weeks thereafter. However, immediately after the marks are tabulated and a Pass Board is constituted, if the petitioner makes an application for confidential marks, the same shall be considered, in accordance with law, as expeditiously as possible after constitution of the Pass Board, is the fair submission of the University.
Recording the above submission, the writ petition is disposed of.
Sd/-
(K. VINOD CHANDRAN, JUDGE) jma //true copy// P.A to Judge