Kerala High Court
Mar Theophilus Training College vs State Of Kerala on 19 February, 2016
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY,THE 19TH DAY OF FEBRUARY 2016/30TH MAGHA, 1937
WP(C).No. 25983 of 2008 (R)
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PETITIONER(S):
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MAR THEOPHILUS TRAINING COLLEGE,
NALAMCHIRA, TRIVANDRUM - 15,
REPRESENTED BY ITS BURSAR FR. ROY.
BY ADVS.SRI.SANTHOSH MATHEW
SRI.SATHISH NINAN
RESPONDENT(S):
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1. STATE OF KERALA, REPRESENTED BY THE
SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM.
2. THE COMMISSIONER FOR ENTRANCE
EXAMINATION, OFFICE OF THE COMMISSIONER
FOR ENTRANCE EXAMINATION,
THIRUVANANTHAPURAM - 690 001.
3. THE DIRECTOR, L B S CENTRE FOR
SCIENCE AND TECHNOLOGY, THIRUVANANTHAPURAM.
R1 & R2 BY GOVERNMENT PLEADER SRI.MANOJ KUNJACHAN
R3 BY ADVS. SRI.P.B.SURESH KUMAR SC, LBS CENTRE
SMT.K.K.RAZIYA, SC, LBS CENTRE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
19-02-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
msv/
A. MUHAMED MUSTAQUE, J.
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W.P.(C).No. 25983 of 2008
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Dated this the 19th day of February, 2016
JUDGMENT
Considering the nature of relief sought for in the writ petition, leaving open all the issues, the writ petition is closed as infructuous.
Sd/-
A. MUHAMED MUSTAQUE JUDGE bpr