Amjad Zaman vs Cochin University Of Science And Technology

Murali Purushothaman, J

The petitioner was a B.Tech Information Technology student in the School of Engineering under the 1st respondent University during the academic year 2017-2021. In respect of certain untoward incidents happened in the College, the 1st respondent issued Ext.P1 order as per the directions of the Vice Chancellor, suspending certain students and withholding the results of certain students including the petitioner. This writ petition is filed for a direction to the University to permit the petitioner to appear for the supplementary examination in Basic Mechanical Engineering paper of the II Semester, scheduled to be held on 20.07.2023.

Heard the learned counsel for the petitioner and the learned Standing Counsel for the University.

The learned Standing Counsel for the University submits that, since the University has already passed Ext.P1 order as directed by the Vice Chancellor, the petitioner cannot be permitted to write the supplementary examination.

It is true that there is a direction in Ext.P1 to withhold the result of the petitioner, who was involved in the alleged incident. Admittedly, the enquiry is yet to be finalised. In the said circumstances, pending enquiry, I deem it just and proper to permit the petitioner to write the supplementary examination in Basic Mechanical Engineering paper of the II Semester. However, the result of the examination shall be withheld, subject to further orders to be passed as directed in Ext.P1.

The writ petition is disposed of.