Kerala High Court
Bhagyalekshmi P.C. Aged 37 Years vs Mahatma Gandhi University on 28 January, 2015
Author: Ashok Bhushan
Bench: Ashok Bhushan, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
THURSDAY, THE 9TH DAY OF APRIL 2015/19TH CHAITHRA, 1937
WA.No. 654 of 2015 IN WP(C).27397/2014
-------------------------------------------
AGAINST THE JUDGMENT IN WP(C) 27397/2014 of HIGH COURT OF KERALA
DATED 28-01-2015
APPELLANT/PETITIONER:
-------------------------------------
BHAGYALEKSHMI P.C. AGED 37 YEARS
D/O.CHANDRADETH P.R.
ASSISTANT PROFESSOR (M.B.A. DEPARTMENT)
SREE NARAYANA GURUKULAM COLLEGE OF ENGINEERING
KADAYIRUPPU, KOLENCHERRY IN ERNAKULAM DISTRICT
RESIDING AT 50/2335 C1, PUSHPA NIVAS, SAMRUTHY NAGAR
EDAPPALLY, KOCHI -682 024.
BY ADVS.SRI.K.RAMAKUMAR (SR.)
SRI.S.M.PRASANTH
SRI.C.DINESH
SMT.AMMU CHARLES
SRI.G.RENJITH
RESPONDENTS/RESPONDENTS:
----------------------------------------------------
1. MAHATMA GANDHI UNIVERSITY
PRIYADARSINI HILLS P.O., KOTTAYAM - 686 560
REPRESENTED BY ITS REGISTRAR.
2. THE REGISTRAR
MAHATMA GANDHI UNIVERSITY
PRIYADARSINI HILLS P.O.KOTTAYAM - 686 560.
R1&2 BY ADVS. SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
SRI.VIVEK VARGHESE P.J., SC, M.G.UNIVERSITY
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 09-04-2015, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA.No. 654 of 2015 IN WP(C).27397/2014
APPENDIX
PETITIONER'S ANNEXURES
ANNEXURE A : TRUE EXTRACT OF THE RELEVANT PAGES FROM THE WEBSITE
OF THE M.G. UNIVERSITY
RESPONDENT'S ANNEXURES
NIL
/TRUE COPY/
PA TO JUDGE
JJJ
ASHOK BHUSHAN, C.J.
&
A.M. SHAFFIQUE, J.
------------------------------------------
W.A. No. 654 of 2015 (A)
------------------------------------------
Dated this the 9th day of April, 2015
J U D G M E N T
A.M.Shaffique, J.
This appeal is filed by the petitioner in the writ petition, challenging the judgment dated 28.1.2015.
2. The writ petition has been filed seeking to quash Exts.P3, P7 and P9 and for a direction to respondents to accede to the request of the petitioner on the basis of the application filed by her. The issue involved in the Writ petition was relating to the request of the petitioner for registration and award of the Degree of Doctor of Philosophy, as per notification dated 1.7.2010. According to the petitioner, the notification provided that after one year of regular full-time research in the University Department, a W.A. No. 654/2015 -2- student could opt for conversion of the research programme to part-time, which was denied to the petitioner by the university. This was the scope of challenge. The learned Single Judge disposed of the writ petition indicating that the petitioner shall file necessary application within one month and the University shall consider the same within three months thereafter.
3. A statement has been filed by the University inter alia stating that the request of the appellant has been considered by the University and it has been decided to convert her full-time registration into part-time with effect from 19.6.2013 on remitting the re-registration fee and the University has decided to initiate steps to grant her the part- time registration with effect from the said date. W.A. No. 654/2015 -3-
4. Having regard to the aforesaid statement made by the University, the learned counsel for the petitioner submits that there is no reason to proceed with the writ appeal since the writ appeal has become infructuous. Accordingly, this Writ Appeal is dismissed as infructuous.
Sd/-
ASHOK BHUSHAN, CHIEF JUSTICE.
Sd/-
A.M. SHAFFIQUE, JUDGE.
jjj