Kerala High Court
Meenu.I.Chandran vs Cochin University Of Science And ... on 4 September, 2012
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
TUESDAY, THE 4TH DAY OF SEPTEMBER 2012/13TH BHADRA 1934
WP(C).No. 20528 of 2012 (M)
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PETITIONER(S):
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MEENU.I.CHANDRAN, AGED 22 YEARS
D/O.K.K.CHANDRAN PILLAI, MEENUKRISHNA
CHERUPILLY ROAD, AZAD ROAD, KALOOR
KOCHI-682017
REPRESENTED BY HER FATHER K.K.CHANDRAN PILLAI
SENIOR ADVOCATE, AZAD ROAD, CHERUPILLY ROAD
EXTN., KOCHI-682017.
BY ADVS.SRI.K.JAJU BABU
SRI.A.S.SAJUSH PAUL
RESPONDENT(S):
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1. COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY (CUSAT)
REPRESENTED BY ITS REGISTRAR
COCHIN UNIVERSITY P.O., ERNAKULAM-682022.
2. THE CONTROLLER OF EXAMINATIONS,
COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
COCHIN UNIVERSITY P.O., ERNAKULAM-682022.
3. THE PRINCIPAL
THE MODEL ENGINEERING COLLEGE, THRIKKAKARA
KOCHI-682030.
BY SRI. P. M. A. KALAM, SC, COCHIN UNIVERSITY OF SCIENCE AND
TECHNOLOGY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04-09-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
DCS
WP(C).No. 20528 of 2012 (M)
APPENDIX
PETITIONER(S) EXHIBITS :-
EXT.P1:- COPY OF HALL TICKET ISSUED TO THE PETITIONER FOR THE 7TH
SEMESTER SUPPLEMENTARY EXAMINATIONS
RESPONDENTS' EXHIBITS :- NIL
//TRUE COPY//
P.A. TO JUDGE
DCS
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C)No.20528 Of 2012
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DATED THIS THE 4th DAY OF SEPTEMBER, 2012
JUDGMENT
The relief sought for by the petitioner is to publish the result of the 7th Semester (Electronics and Communication-Theory) supplementary examination conducted as per Exhibit P1 as early as possible, at any rate before 30.9.2012 and thereafter to issue the mark list and the provisional certificate.
2. Heard the learned Standing Counsel for the respondents, who submitted that the action for publication of the result is in progress.
3. The urgency shown by the petitioner, who is represented by her father, is that the petitioner has to produce the details before the employer before 30.9.2012.
4. In the light of the above, there will be a direction to the 2nd respondent to consider the matter and take appropriate steps to see that the results are published within a period of two weeks and issue the mark list and provisional certificate in terms of the relevant Rules.
The Writ Petition is disposed of as above.
Sd/-(T.R.RAMACHANDRAN NAIR, JUDGE) dsn