Antony P.K vs State Of Kerala

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Kerala High Court

Antony P.K vs State Of Kerala

Bench: K.Vinod Chandran

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT:

                THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

       WEDNESDAY, THE 20TH DAY OF JANUARY 2016/30TH POUSHA, 1937

                                WP(C).No. 19164 of 2011 (U)
                                    ----------------------------

PETITIONER(S):
--------------------------

        1. ANTONY P.K,PANAKKAL HOUSE,
           CHARIYAMTHURUTHU, VARAPPUZHA PO, JUNIOR LECTURER
           PAINTING, RADHA LAKSHMI VILASOM COLLEGE OF MUSIC
           AND FINE ARTS, TRIPUNITHURA.

        2. P.L. SUDHEER, BHARATHAM, THYVILA VEEDU
           PERUKAVU PO, THIRUVANANTHAPURAM, JUNIOR LECTURER
           MRIDANGAM, RADHA LAKSHMI VILASOM
           COLLEGE OF MUSIC AND FINE ARTS, TRIPUNITHURA.

           BY ADVS.SRI.P.SREEKUMAR
                         SRI.K.S.MANU (PUNUKKONNOOR)
                         SRI.P.S.SIDHAN
                         SRI.K.N.SATHEESAN

RESPONDENT(S):
----------------------------

        1. STATE OF KERALA, REPRESENTED BY
           SECRETARY,HIGHER EDUCATION DEPARTMENT
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.

        2. THE DIRECTOR OF COLLEGIATE EDUCATION
           DIRECTORATE OF COLLEGIATE EDUCATION
           THIRUVANANTHAPURAM.

        3. MAHATMA GANDHI UNIVERSITY REPRESENTED
           BY ITS REGISTRAR, KOTTAYAM.

        4. THE CONTROLLER OF EXAMINATIONS,
           MAHATMA GANDHI UNIVERSITY,ATHIRUMPUZHA KOTTAYAM.

           R,R1 & 2 BY ADV. GOVERNMENT PLEADER SMT. M.J. RAJASREE
           R3-R4 BY ADV. SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
           R BY SRI. T.A. SHAJI, SC, M.G.UNIVERSITY

           THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
           ON 20-01-2016, THE COURT ON THE SAME DAY DELIVERED THE
           FOLLOWING:

WP(C).No. 19164 of 2011 (U)

                               APPENDIX

PETITIONERS EXHIBITS:

EXT.P1      A COPY OF THE ORDER UP NO AC AIII/RLC-17/2000 DATED
            26.4.04 ISSUED BY THE 3RD RESPONDENT.

EXT.P2      COPY OF THE GOVT. ORDER DATED 29.10.09 ISSUED BY THE
            1ST RESPONDENT

EXT.P3      COPY OF THE ORDER DATED 26.8.09 ISSUED BY THE 2ND
            RESPONDENT GRANTING PERMISSION TO THE 1ST
            PETITIONER TO UNDERGO THE BRIDGE COURSE.

EXT.P4      COPY OF THE ORDER DATED 18.10.10 ISSUED BY THE 2ND
            RESPONDENT GRANTING PERMISSION TO THE 2ND
            PETITIONER TO UNDERGO THE BRIDGE COURSE.

RESPONDENTS EXHIBITS:               NIL




                            // TRUE COPY //


                             P.A TO JUDGE


SB



                     K. VINOD CHANDRAN, J.
                 =====================
                 W.P.(C) No.19164 of 2011 - U
                ======================
             Dated this the 20th day of January, 2016

                              J U D G M E N T

The learned Standing Counsel for the respondent University submits that the University does not intend to conduct a bridge course. In the circumstances of the University having decided so, this Court is not inclined to interfere the same under Article 226 of the Constitution of India.

2. Since the learned Counsel for the petitioner submits that the petitioners may be permitted to approach the Government. In such circumstance, the writ petition would stand closed, however, leaving open the petitioners' remedy before Government, in accordance with law.

The writ petition would stand closed. No costs.

Sd/-

                                        K. VINOD CHANDRAN,
                                                JUDGE

SB/20/01/2016        // true copy //

                         P.A to Judge.

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