Kerala High Court
S. Maheswaran vs The Principal
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
WEDNESDAY, THE 25TH DAY OF JANUARY 2012/5TH MAGHA 1933
WPC.No. 2028 of 2012 (C)
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PETITIONERS:
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1. S. MAHESWARAN
S/O.P.SAMY, RESIDING AT 29/16, NEHRU ST.
ANNA NAGAR, PAMMAL, CHENNAI-75.
2. M.PAUL DURAI
S/O.MUTHAIAN, RESIDING AT NO.1703
TAMILKUDI MAGHAN NAGAR, 1ST STREET, KOVILAMBAKKAM
CHENNAI-17.
3. S.KALAI SELVAN
S/O.S.SUDHALAI MUTHU, RESIDING AT C/O.K.MURUGAN
NO.28,11TH AVENUE, D.A.E. TOWNSHIP
KALPAKKAM-603102.
BY ADV. SMT.JOLIMA GEORGE
RESPONDENT(S):
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1. THE PRINCIPAL, AL-AZHAR TRAINING COLLEGE
PERUMPILLICHIRA.P.O., THODUPUZHA-685605.
2. THE VICE CHANCELLOR, MAHATMA GANDHI UNIVERSITY
PRIYADARSHINI HILLS P.O., KOTTAYAM, PIN 686560.
R1 AND R2 BY SRI. T.A. SHAJI, SC, M.G.UNIVERSITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25-01-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.C.NO. 2028/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT-P1 SERIES. TRUE COPY OF HALL TICKETS OF THE 1ST SEMESTER EXAM
DATED MARCH, 2010.
EXHIBIT-P2 SERIES. TRUE COPY OF THE REPRESENTATION DATED 11.08.20110
AND 18.08.2010.
EXHIBIT-P3 SERIES. TRUE COPY OF THE HALL TICKET OF THE IIND SEMESTER
EXAM DATED SEPTEMBER, 2010.
EXHIBIT-P4 SERIES. TRUE COPY OF THE MEMO DATED 26.10.2010.
EXHIBIT-P5. TRUE COPY OF THE REPRESENTATION TO THE 2ND RESPONDENT DATED
10.11.2010.
EXHIBIT-P6 SERIES.TRUE COPY OF THE REPLY LETTER DATED 02.07.2011.
EXHIBIT-P7 SERIES.TRUE COPY OF REPRESENTATION DATED 19.09.2011.
RESPONDENTS' EXHIBITS :NIL.
TRUE COPY
P.A. TO JUDGE
al.
S. SIRI JAGAN, J.
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W.P.(C) No.2028 of 2012
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Dated this the 25th day of January, 2012
JUDGMENT
The petitioners appeared for B.Ed Degree Examination conducted by the M.G. University through the 1st respondent College. The petitioners submit that the petitioners got admission to that course after all authorities satisfying about the eligibility of the petitioners for such admission. But, despite passing the examination, the petitioners are not issued with the mark lists on the ground that the qualifying examination of the petitioners for admission to the B.Ed course has not been recognised by the University. In respect of the same, the petitioners have filed Ext.P7 series of representations before the 2nd respondent. The petitioners seeks a direction to the 2nd respondent to consider and pass orders on Ext.P7 series of representations expeditiously.
Having heard the learned Standing Counsel for the University also I dispose of this writ petition with a direction to the 2nd respondent to consider Ext.P7 series of representations W.P.(C)No.2028/12 2 filed by the petitioners and pass appropriate orders thereon, after affording an opportunity of being heard to the petitioners, as expeditiously as possible, at any rate, within six weeks from the date of receipt of a copy of this judgment.
S. SIRI JAGAN, JUDGE acd W.P.(C)No.2028/12 3