THRESIAMMA A V Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioner obtained degree certificate from Mangalore University with Triple Main. Thereafter she joined the Calicut University for M.A. (English) and passed with third class. Later, she got admitted in the Arafa Institute of Teacher Education, Arafa Nagar, Attur, Thrissur for B.Ed course. The final year examination of the Course is to commence on 01/11/2010. Meanwhile, the University required the petitioner to produce an equivalency certificate. The petitioner thereupon submitted Ext.P4 application to the University for the certificate and the matter is pending before the University. It is complaining that the University has not issued the equivalency certificate, while at the same time, she is not issued the hall ticket for the examinations, the writ petition has been filed.

(2.) Learned standing counsel for the University points out that going by the Regulations of the University, the petitioner is an ineligible candidate. It is stated that it was therefore that they required the petitioner to produce the equivalency certificate.

(3.) However, as at present, fact remains that the petitioner had undergone the Course and the examination is to commence on 01/11/2010. Ext.P4 application made by the petitioner for equivalency certificate pursuant to the directions of the University to produce the same, is pending consideration of the University. At this stage, if for want of equivalency certificate, the petitioner is denied permission to appear for the examination, I feel it will be an injustice to the petitioner.