Kerala High Court
Indu Raveendran vs Union Of India on 18 April, 2010
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
THURSDAY, THE 21ST DAY OF JUNE 2012/31ST JYAISHTA 1934
WP(C).No. 9538 of 2012 (N)
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PETITIONER(S):
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INDU RAVEENDRAN,
KRISHNENDU, NGO QUARTERS JUNCTION,
THRIKKAKKARA, KOCHI-21.
BY ADVS. SRI.DEVAN RAMACHANDRAN,
SRI.S.MOHAMMED AL RAFI.
RESPONDENT(S):
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1. UNION OF INDIA,
REPRESENTED BY SECRETARY,
MINISTRY OF HUMAN RESOURCES DEVELOPMENT,
NEW DELHI.
2. INSTITUTION OF ENGINEERS (INDIA),
REPRESENTED BY SECRETARY, 8,
GOKHALE ROAD, KOLKATA, PIN-700 020.
3. THE DIRECTOR,
INSTITUTE OF ENGINEERS (INDIA), 8,
GOKHALE ROAD, KOLKATTA, PIN-700 020.
4. INSTITUTE OF ENGINEER (INDIA),
HONORARY SECRETARY,
INSTITUTION OF ENGINEERS (INDIA),
KOCHI CHAPTER, ST.BENEDICT ROAD, KOCHI-18.
R1 BY ADV. SRI.S.KRISHNAMOORTHY, CGC.
R4 BY ADVS. SRI.T.SETHUMADHAVAN,
SRI.PUSHPARAJAN KODOTH,
SRI.K.JAYESH MOHANKUMAR,
SMT.VANDANA MENON.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 21-06-2012, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
rs.
WP(C).No. 9538 of 2012 (N)
APPENDIX
PETITIONER'S EXHIBITS:-
EXHIBIT P1- TRUE COPY OF THE MARKLIST ISSUED TO THE PETITIONER BY
THE 2ND RESPONDENT.
EXHIBIT P2- TRUE COPY OF THE REVISED SCHEME INTRODUCED BY THE
2ND RESPONDENT FOR THE CALCULATION OF CGPA.
EXHIBIT P3- TRUE COPY OF THE PROSPECTS FOR THE 2011 EXAMINATION.
EXHIBIT P4- TRUE COPY OF THE MARKLIST ISSUED TO THE PETITIONER.
EXHIBIT P5- TRUE COPY OF THE REPRESENTATION DATED 18.4.2010
SUBMITTED BY PETITIONER TO THE 3RD RESPONDENT.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.A. TO JUDGE
rs.
T.R. RAMACHANDRAN NAIR, J.
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W.P.(C). No.9538/2012-N
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Dated this the 21st day of June, 2012
J U D G M E N T
The petitioner is working as a Senior Technical Assistant in NPOL, Kochi. According to the petitioner, the course of Associate Member of Institution of Engineers (India) [AMIE] is equivalent to B.Tech as recognised by the first respondent. There are two sections of the course, one - Section A, having five papers and the other Section B, having 10 papers. The petitioner completed Section A and passed the papers in the said Section in the year 2004. There was a change in the marking system, that is, from marking system to grading system, while the petitioner was undergoing the course in 2005.
2. The petitioner has now sought for a direction to respondent Nos.2 and 3 to award the marks in AMIE course to the petitioner under the Cumulative Grade Point Average (CGPA) Scheme and to issue a revised marklist and certificate to the petitioner. It is submitted by the learned counsel for the petitioner that marks have been awarded only under the old scheme.
3. Heard the learned Standing Counsel appearing for the respondents.
4. Ext.P5 is the request made by the petitioner before the third respondent.
W.P.(C). No.9538/2012 -:2:-
5. Without expressing anything on the merits of the matter, I direct the third respondent to consider the plea raised by the petitioner in Ext.P5, in terms of the relevant regulations, and take a decision and communicate the same within a period of two months from the date of receipt of a copy of this Judgment. The writ petition is disposed of as above. No costs.
Sd/-
(T.R. Ramachandran Nair, Judge.) ms