Kerala High Court
Aswathy Raj vs The University Of Kerala on 11 October, 2017
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 11TH DAY OF OCTOBER 2017/19TH ASWINA, 1939
WP(C).No. 32015 of 2017 (B)
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PETITIONER :
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ASWATHY RAJ,
D/O.RAJU V.M., AGED 20,
VENGATH HOUSE, KATTAMPAK,
KATTAMPAK P.O., KOTTAYAM.
BY ADVS.SRI.C.S.MANILAL
SRI.S.NIDHEESH
RESPONDENT(S):
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1. THE UNIVERSITY OF KERALA,
REP. BY THE REGISTRAR, PALAYAM,
TRIVANDRUM -695 033.
2. THE CONTROLLER OF EXAMINATIONS,
UNIVERSITY OF KERALA, PALAYAM,
TRIVANDRUM -695 033.
R1 & R2 BY SRI.THOMAS ABRAHAM, SC,
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11-10-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C).No. 32015 of 2017 (B)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE I.D CARD
EXHIBIT P2 TRUE COPY OF THE ADMIT CARD
EXHIBIT P3 TRUE COPY OF THE STATEMENT OF CLAIM FOR GRACE MARK FOR
UNIVERSITY EXAMINATION OF THE PETITIONER
EXHIBIT P4 TRUE COPY OF THE ADMIT CARD
EXHIBIT P5 TRUE COPY OF THE I.D CARD
EXHIBIT P6 TRUE COPY OF THE CERTIFICATE
EXHIBIT P7 TRUE COPY OF THE CERTIFICATE
EXHIBIT P8 TRUE COPY OF THE CERTIFICATE
RESPONDENT(S)' EXHIBITS: NIL
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/TRUE COPY/
P.A.TO JUDGE
sts
SHAJI P. CHALY, J.
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W.P.(C) No.32015 of 2017
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Dated this the 11th day of October, 2017
J U D G M E N T
Petitioner completed B.A. Economics course in the Govt. Womens College, Thiruvananthapuram in the year 2017. However, petitioner failed in one of the papers in the 4th semester examination and had taken part in the supplementary examination for the same in July, 2017. However, the result is not published. The grievance of the petitioner is that, petitioner has joined for the Bachelor of Physical Education in Christian College, Nagercoil, Tamilnadu. Since the petitioner had taken part in the supplementary examination, petitioner could not produce the consolidated mark list, for which the time is granted by the said college up till 12.10.2017. Petitioner is apprehending some coercive action on the part of the said college and University since the mark list is unable to be produced within the time frame granted.
2. Heard learned counsel for the petitioner, learned Standing Counsel for the 1st respondent and perused the pleadings and the documents on record.
W.P.(C) No.32015 of 2017 2
3. Learned counsel for petitioner reiterated the contentions raised in the writ petition. Learned Standing Counsel for the University submitted that, false numbering in the supplementary examination papers are over, however valuation is to take place and it will take at least 45 days.
4. In that view of the matter, there will be a direction to the 1st respondent University to value the supplementary examination papers at the earliest and at any rate within the time frame undertaken by the learned Standing Counsel for University. If the petitioner makes any suitable application, the University shall make every endevour to forward a confidential mark list to the college in question so as to enable the petitioner to continue her studies.
Writ petition is disposed of accordingly.
Sd/-
SHAJI P. CHALY JUDGE smv 11.10.2017