VAISAKH K S Vs. UNIVERSITY OF KERALA TRIVANDRUM

JUDGEMENT

(1.) Petitioner has completed BCA course in a college affiliated to the first respondent University. Though he did not pass one of the papers in the second semester and is awaiting the results of the supplementary examination, he applied for admission to the Post Graduate Course, viz, MCA. Accordingly, the third respondent allotted the petitioner to the fourth respondent College, where he has joined.

(2.) In this writ petition, he has two complaints. First complaint is that the University is inordinately delaying the declaration of results of the supplementary examination. In so far as this complaint is concerned, Standing Counsel, on instructions, submits that the University has already despatched the answer scripts for valuation and that steps are taken for declaration of results by 15-12-2010. Having regard to the steps so taken, except recording the above, no further directions are warranted.

(3.) The other grievance of the petitioner is that if results are inordinately delayed, he would not be in a position to produce the mark list before the date specified and in that event, the petitioner will lose the admission to MCA. At present, petitioner has not passed the qualifying examination. If that be so, he is ineligible to seek admission for the PG Course. In such a situation, this Court will not be justified in issuing any direction to maintain the allotment or admission. Be that as it may, I leave it open to the petitioner to pursue the matter before respondents 3 and 4 and it is for them to consider the matter and pass appropriate orders. Writ petition is disposed of as above.