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Kerala High Court

The Honourable Mr.Justice Murali ... vs For Information Purpose Only on 13 April, 2021

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) 9846/2021                                 1/5



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

                     Tuesday,the 13th day of April 2021/23rd Chaithra, 1943
                                    WP(C) No.9846/2021(E)
PETITIONERS
1.
           For information purpose only
       CARMEL COLLEGE OF ENGINEERING AND TECHNOLOGY,
       PUNNAPRA P.O., ALAPPUZHA- 688 004, REPRESENTED BY ITS CHAIRMAN,
       FR. MATHEW AREKALAM, CMI, RESIDING AT ST. JOSEPH'S CARMEL
       MONASTERY, PUNNAPRA P.O., ALAPPUZHA -688 004
2.     THE PRINCIPAL
       CARMEL COLLEGE OF ENGINEERING AND TECHNOLOGY, PUNNAPRA P.O.,
       ALAPPUZHA- 688 004.
RESPONDENTS
1.     STATE OF KERALA
       REPRESENTED BY ITS SECRETARY TO GOVERNMENT, HIGHER
       EDUCATION DEPARTMENT, SECRETARIAT,
       THIRUVANANTHAPURAM- 695 001.
2.     THE DIRECTORATE OF TECHNICAL EDUCATION
       PADMAVILASAM ROAD, FORT, NALUMUKKU, PAZHAVANGADI,
       THIRUVANANTHAPURAM- 695 023
3.     APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
       CET CAMPUS, THIRUVANANTHAPURAM- 695 019 REPRESENTED BY ITS
       REGISTRAR.

         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 3rd Respondent to issue
provisionally the bar code and hall ticket to students under Exhibnit P4 for enabling them to
appear for the Exams scheduled under Exhibit P3, pending disposal of this Writ Petition.


         This petition coming on for admission upon perusing the petition and the affidavit filed
in support of WP(C) and upon hearing the arguments of M/S. LIJU.V.STEPHEN & INDU
SUSAN JACOB, Advocates for the petitioners,GOVERNMENT PLEADER for respondents
1 & 2 and of SRI. ELVIN PETER,STANDING COUNSEL for respondent 3, the court passed
the following:_
                   MURALI PURUSHOTHAMAN, J.
                ---------------------------------------------
         WP(C) Nos.9843 of 2021 and 9846 of 2021
        For information purpose only
        ------------------------------------------------------------
                Dated this the 13th day of April 2021

                               ORDER

The three self financing Engineering colleges are before this Court seeking permission to grant permission to issue the bar code and hall tickets to the students of the respective colleges admitted under the Lateral Entry Scheme. According to the petitioners, the examinations of the students admitted to the 3 rd semester of the engineering courses in these colleges are to commence on 15.04.2021 and pray for a direction to issue bar code and hall tickets to the students referred to in Exts.P3 and P4 in W.P.(C) No.9843 of 2021 and Ext.P4 in W.P.(C) No.9846 of 2021.

2. Heard the learned Counsel for the petitioners, Sri.Elvin Peter, learned Standing Counsel for the respondent University and the learned Government Pleader.

WP(C) Nos.9843 of 2021 and 9846 of 2021 ..2..

3. Sri.Elvin Peter, learned Standing Counsel for the respondent University submits that the students have been For information purpose only admitted to the Lateral Entry Scheme contrary to the provisions contained under the prospectus, which provides that all students under the Lateral Entry Scheme will be filled from the common rank list prepared for the Entrance Examination, Kerala. However, the petitioners have filled up the seats contrary to the provisions in the prospectus.

4. Taking note of the fact that the students cannot be faulted for the same, there will be a direction to the APJ Abdul Kalam Technological University to issue bar code and hall tickets to the students of the petitioner colleges admitted to the Lateral Entry Scheme and they shall be permitted to write the examination for the 3rd semester engineering courses. However, it is made clear that the result of the students of the petitioner colleges, who were admitted outside the rank list published by the Commissioner for WP(C) Nos.9843 of 2021 and 9846 of 2021 ..3..

Entrance Examination, shall not be published without further direction from this Court.

For information purpose only Respondent to file statement/counter affidavit in the meantime.

Post on 17.05.2021.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/13/04/2021 /true copy/ Sd/- ASSISTANT REGISTRAR KLHC010272522021 5/5 EXHIBIT P3 - A TRUE COPY OF THE NOTIFICATION DATED 25.3.2021 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P4 - A TRUE COPY OF THE COMMUNICATION DATED 12.4.2021 ISSUED BY THE 3RD RESPONDENT UNIVERSITY.

For information purpose only