Kerala High Court
Shihad A vs Principal on 12 June, 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
MONDAY, THE 8TH DAY OF OCTOBER 2012/16TH ASWINA 1934
WP(C).No. 14741 of 2012 (P)
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PETITIONER :
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SHIHAD A., AGED 20 YEARS
S/O. P.A.ABDUL NAZAR, PADINHARAMADAM
PUNNAPRA, ALAPPUZHA DISTRICT, PIN-688 004.
BY ADV. SRI.A.A.ABUL HASSAN
RESPONDENT(S):
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1. PRINCIPAL, MODEL ENGINEERING COLLEGE,
THRIKKAKARA, KOCHI-682 021.
2. DIRECTOR,
INSTITUTE OF HUMAN RESOURCES DEVELOPMENT,
PRAJOE TOWERS, VAZHUTHACAUD
THIRUVANANTHAPURAM-695014.
R2 BY SRI.V.A.MOHAMMED, SC, IHRD
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 08-10-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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...2/-
WP(C).No. 14741 of 2012 (P)
APPENDIX
PETITIONERS' EXHIBITS :
EXHIBIT-P1 A TRUE COPY OF THE PROSPECTUS OF ADMISSION TO NRI SEATS IN
ENGINEERING COLLEGES UNDER IHRD FOR 2012-2013.
EXHIBIT-P2 - A TRUE COPY OF THE CERTIFICATE DATED 12.6.2012 ISSUED BY THE
VILLAGE OFFICER, PUNNAPRA.
EXHIBIT-P3 - A TRUE COPY OF THE LIST OF REJECTED CANDIDATES OBTAINED BY
THE PETITIONER.
EXHIBIT-P4 - COPY OF THE REPRESENTATION DATED 18.9.2012 SUBMITTED BEFORE
THE 2ND RESPONDENT.
EXHIBIT-P5 - COPY OF THE ACKNOWLEDGEMENT CARD SIGNED BY THE 2ND
RESPONDENT ON 25.9.2012.
RESPONDENTS' EXHIBITS : NIL
//TRUE COPY//
P.A. TO JUDGE
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T.R. RAMACHANDRAN NAIR, J.
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W.P.(C). No.14741/2012-P
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Dated this the 8th day of October, 2012
J U D G M E N T
The writ petition is filed by the petitioner seeking to direct the first respondent to permit the petitioner to participate in the counselling for B.Tech (Computer Science) under the NRI quota scheduled on 26/06/2012 or on any other subsequent date for the academic year 2012-13.
2. This Court had passed an interim order on 25/06/2012. It is submitted by the learned counsel for the petitioner that even though the petitioner participated in the counselling, he was not selected in the Model Engineering College at Thrikkakkara. It is further submitted that the petitioner was thereafter granted admission in the College of Engineering at Karunagappally under the Institute of Human Resources Development itself and having come to know that there is a vacancy in Thrikkakkara, he has filed an application as per Ext.P4. It is prayed that the same may be directed to be considered. In Ext.P4, the prayer is to consider him for transfer to Model Engineering College, Thrikkakkara.
3. Heard the learned counsel for the petitioner and the learned Standing Counsel for the IHRD.
4. There will be a direction to the second respondent to furnish a reply to the petitioner on Ext.P4 after considering various aspects in terms of the regulations within a period of two weeks from the date of receipt of a W.P.(C). No.14741/2012 -:2:- copy of this Judgment. It is made clear that I have not expressed anything on the merits of the claims of the petitioner. The writ petition is disposed of as above. No costs.
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(T.R. Ramachandran Nair, Judge.) ms