Sarangi V.S vs University Of Calicut Rep. By Its Registrar

Devan Ramachandran, J

Amongst the various allegations, averments and assertions made and urged in this writ petition, all which the petitioners require is that the first respondent - University of Calicut, be directed to consider Exts.P7 to P12 representations made by them. They say that they have been unable to produce their Mark Lists/Certificates before the University because the College where they earlier studied, in Andhra Pradhesh, was ravaged by flood and therefore, that the examinations have been rescheduled. They say that they have, therefore, preferred Exts.P7 to P12, seeking that they be given some time to produce their Mark Lists/Certificates.

The afore request of the petitioners, as made by their learned counsel Sri.K.Muhammed Salahudeen, was answered by Sri.P.C.Sasidharan - learned standing counsel for the University, saying that though he cannot make any undertaking before this Court, there is no legal impediment in the competent Authority of the University hearing the petitioners and considering Exts.P7 to P12. He, however, prayed that this Court may not make any affirmative declarations as to the entitlement of the petitioners to any relief and leave it to the competent Authority to take a decision on it in terms of law.

In the afore circumstances, I allow this writ petition and direct respondents 2 and 3 to take up Exts.P7 to P12 representations of the petitioners respectively and dispose of the same, after affording them or their parents an opportunity of being heard; for which purpose, they shall remain present before the said Authority at 11 A.M. on 01.08.2022; thus culminating in an appropriate order thereon, as expeditiously as is possible, but not later than one week thereafter.