Kerala High Court
Ramseena V vs Union Of India on 12 August, 2009
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 9TH DAY OF FEBRUARY 2012/20TH MAGHA 1933
WP(C).No. 24557 of 2011 (T)
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PETITIONERS:
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1. RAMSEENA V, AGED 21 YEARS
D/O.MUHAMMED, VANNARATH (H)KAKKAMVELLI
NADDAPURAM PO, CALICUT 673 504.
2. MAMMASSAN ESANA, AGED 21 YEARS
D/O.IBRAHIM, MAMMASON (H) PUTHIYAGADI, PIN 670 304
KANNUR DIST.
3. ASHIDA K.P, AGED 21 YEARS
D/O.K.P.ABDUL RAHIMAN, CREDIT HUT,MAUNDARI
KALPETTA PO, WAYANAD, PIN 673 121.
4. JALALUDHIN, AGED 21 YEARS
S/O.MOHAMMED KUNJU, OBERLA (H) , BELUR PO
KASARAGODE PIN 671 322.
5. HASHIM S, AGED 21 YEARS
S/O.SAINUDHEEN RAWTHER, ALARM HOUSE, KANNAMKODE
ADOOR PO, PATHANAMTHITTA PIN 691 523.
6. SUHAINA J, AGED 21 YEARS
D/O.A.K.SHERAFUDHEEN,S.J.MANZIL, MUNDAVURAM PO
CHIRAYINKEEZHU, THIRUVANANTHAPURAM PIN 695 314.
BY ADV. SRI.RAJESH CHAKYAT
RESPONDENTS:
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1. UNION OF INDIA, REP BY ITS SECRETARY
DEPARTMENT OF HUMAN RESOURCES & MINORITY AFFAIRS
SOUTH BLOCK, NEW DELHI 110001.
2. THE STATE OF KERALA REPRESENTED BY
THE SECRETARY TO GOVERMENT
GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM -01.
3. THE SPECIAL OFFICER FOR SCHOLARSHIP
DIRECTORATE OF COLLEGIATE EDUCATION
THIRUVANANTHAPURAM -01.
WP(C).No. 24557 of 2011 (T) --2--
R,R1 BY SRI.KOSHY GEORGE, SC, MATSYAFED
R BY SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
R BY GOVERNMENT PLEADER SMT. LILLY K.T.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 09-02-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 24557 of 2011 (T)
APPENDIX
PETITIONERS EXHIBITS
P1 COPY OF THE MERIT CUM MEANS SCHOLARSHIP MINORITY
COMMUNITY SCHEME
P2 COPY OF THE LETTER DATED 12-8-2009 ISSUED BY THE PRINCIPAL TO
THE 3RD RESPONDENT
P3 COPY OF THE LETTER DATED 27-9-2010 ISSUED BY THE PRINCIPAL TO
THE 3RD RESPONDENT
P4SERIES. COPY OF THE REQUEST SUBMITTED BY THE PETITIONERS BEFORE THE
3RD RESPONDENT
RESPONDENTS EXHIBITS NIL
TRUE COPY
P.A. TO JUDGE
SMM
V.CHITAMBARESH,J.
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W.P.(C) NO. 24557 OF 2011
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Dated this the 9th day of February, 2012
J U D G M E N T
The petitioners are B-Tech students of Younus College of Engineering and Technology, Kollam. They were given merit cum means scholarship as per Ext.P1 Scheme for the year 2008-09. But the scholarship was not disbursed to them for the year 2009-10 due to the delay in submission of the mark list.
2. The petitioners contend that they could not submit the mark list along with the application due to the delayed publication of results. Ext.P3 is the covering letter of the Principal of the College to the third respondent, the Special Officer enclosing the mark list of the students for the Ist year B-Tech examination. Ext.P4 series are the representations put in by the petitioners which are pending consideration with the Deputy Director, Directorate of 2 Collegiate Education. It is submitted that Ext.P4 series representations have already been forwarded to the first respondent.
3. I therefore direct the first respondent to consider Ext.P4 series representations on merits within a period of one month from the date of receipt of a copy of this judgment. Every endeavor should be made to disburse the merit cum means scholarship to the petitioners at the earliest if they are otherwise eligible.
The writ petition is disposed of as above.
V.CHITAMBARESH.
JUDGE smm 3 4