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Kerala High Court

Thashreef A.K vs Dr. C Rajesh, The Principal on 25 July, 2024

WP(C) No.26602/2024                        1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
              Thursday, the 25th day of July 2024 / 3rd Sravana, 1946
                             WP(C).NO.26602 OF 2024(A)
   PETITIONER:

          THASHREEF A.K, AGED 21 YEARS, S/O RAFEEQUE, APPAKADANTHONIPPURAM,
          PULLISSERY P.O, PALAKKAD, KERALA, PIN - 678 582

   RESPONDENTS:

      1. DR. C RAJESH, THE PRINCIPAL M.E.S KALLADI COLLEGE, MANNARKKAD
         COLLEGE P.O, PALAKKAD, KERALA, PIN - 678 583
      2. VICE CHANCELLOR UNIVERSITY OF CALICUT TIRUR - CALICUT RD,
         THENHIPALAM, MALAPPURAM, KERALA, PIN - 673 536
      3. THE CONTROLLER OF EXAMINATIONS UNIVERSITY OF CALICUT, THENHIPALAM,
         MALAPPURAM, KERALA, PIN - 673 635
      4. THE REGISTRAR UNIVERSITY OF CALICUT, THENHIPALAM, KOZHIKODE, KERALA,
         PIN - 673 635
      5. UNIVERSITY OF CALICUT REPRESENTED BY REGISTRAR, TIRUR- CALICUT ROAD
         THENHIPALAM, MALAPPURAM, KERALA, PIN - 673635
      6. THE CHAIRPERSON BOARD FOR ADJUDICATION OF STUDENTS GRIEVANCES,
         UNIVERSITY OF CALICUT, TIRUR- CALICUT ROAD THENHIPALAM, MALAPPURAM,
         KERALA, PIN - 673635
      7. M.E.S KALLADI COLLEGE REPRESENTED BY THE PRINCIPAL MANNARKKAD
         COLLEGE P.O, PALAKKAD, KERALA, PIN - 678583


          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 respondents to publish the 4th semester examination
   result of the petitioner and allow the petitioner to attend the 5th
   semester ongoing classes till the disposal of this W.P.(C).


          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.HASHARURAHIMAN U., THAHSEEM.A, MOHEMED FAVAS, AFNAS MEERAN, SHEMEER
   K.A, ANNA JOS, AAZIL J ANEES, MUHAMMED BILAL K. & REETHU JACOB Advocates
   for the petitioner and of STANDING COUNSEL for R2 to R6, the court passed
   the following:
 WP(C) No.26602/2024                           2/2



                                         ORDER

Admit.

Issue urgent notice by speed post to respondents 1 and 7.

The learned standing counsel takes notice for the respondents 2 to

6. A statement/counter affidavit shall be placed on record by the University.

Post on 30-08-2024.

Sd/- ZIYAD RAHMAN A.A. JUDGE 25-07-2024 /True Copy/ Assistant Registrar