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Judgment
Devan Ramachandran, J
The petitioner says that he has preferred Ext.P3 application before the University, requesting that his name be sponsored for the upcoming “All India Inter University Boxing Mens Championship”, scheduled from 02.01.2023 to 10.01.2023 at the Sports Complex, MDU, Rohtak. The petitioner says that he is the student of “SNM Training College, Moothakunnam”, which is affiliated to the 1st respondent – University and therefore, that Ext.P3 application made by him is in order.
Sri.Adithyan Ezhappally – learned counsel for the petitioner, explained that his client has requisite credentials for being nominated by the University and hence that their inaction on Ext.P3 is illegal and unlawful. He thus reiteratingly prayed that they be directed to make the nomination today itself - it being the last date.
Sri.Surin George Ipe - learned Standing Counsel for the University, however, submitted that though the petitioner is a student of the “SNM Training College, Moothakunnam”, the University cannot sponsor him, as their candidate since they have not conducted any selection nor any inter collegiate competitions. He submitted that, therefore, even if this Court is inclined to find in favour of the petitioner, then the nomination of the University may only be treated to be one that will be done at his own expense, without any burden being cast upon them or the College.
Sri.Adithyan Ezhappally – learned counsel for the petitioner, acceded to the afore.
Resultantly, I order this writ petition and direct the competent Authority of the University to act upon Ext.P3 forthwith and issue the nomination, as is required in favour of the petitioner, before the close of the working hours today, this being the last date.
I request Sri.Surin George Ipe – learned Standing Counsel for the M.G.University to inform his client about this judgment, without waiting for a certified copy of the same, for its quick compliance.