Ashwin Charly vs Vice Chancellor Mahatma Gandhi University, Priyadarshini Hills, Athirampuzha, Kottayam , Pin 686562

Sathish Ninan, J.

Finding that the petitioner had committed irregularities in the 3rd semester supplementary examinations March -2022, Ext.P1 order was issued by the University cancelling his 3rd semester supplementary exams and further debarring him from writing all examinations that occur prior to February 2023.

The 3rd semester supplementary examinations is now proposed to be conducted in the month of March 2023. To appear for the examinations, the petitioner need to apply for the same and remit the necessary fee. Since the period of debarring is not over, the petitioner is not being permitted to remit the fee and to apply for examinations, is the grievance.

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

The exam is scheduled only in March 2023 which is evidently beyond the period of debarring. Since the period of debarring is only up to February 2023 and that the examination proposed is only in the month of March 2023, the petitioner is liable to be permitted to appear for examinations.

Accordingly this writ petition is disposed of directing that, the application accompanied by the requisite fee, if any submitted by the petitioner for appearing in the 3rd semester supplementary examinations proposed to be conducted beyond February 2023 shall be accepted.