Sharath V.S. vs The Chair Person Pg Admissions, National Institute of Technology Calicut. 673018 and The Controller of Examinations, Mahatma Gandhi University, Priyadarshini Hills P.O. Kottayam 686560

Justice T.R. Ramachandran Nair

The petitioner herein was a student of Electronics and Communication Engineering (B.Tech. Degree) in Sre. Adisankara Institute of Engineering and Technology, Kalady. The petitioner failed in one paper namely, Embedded Systems. But in the meanwhile petitioner got admission for MBA in the National Institute of Technology, Calicut. The petitioner has already completed the first trimester of MBA and passed all papers and the second trimester is about to end by January 2013. But since he could not produce VIII Semester mark list, Provisional Certificate and Transfer Certificate in time, his provisional admission for MBA Programme is cancelled by Ext.P2 communication. The petitioner thereafter filed representation before the first respondent vide Ext.P3. I am not going to the merits of the matter. The petitioner wants only consideration of Ext.P3 representation. The first respondent is directed to consider Ext.P3 representation and communicate the decision to the petitioner, which will be done as expeditiously as possible, at any rate, within a period of six weeks from the date of production of a certified copy of this judgment along with a copy of the writ Petition.

writ Petition is disposed of as above.