HAREESH M.S. Vs. VICE-CHANCELLOR

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction to respondents 1 to 3 to permit him to write the M.Tech examinations, as scheduled in Exts.12 and P16 notifications issued by the 2nd respondent University, in the subjects "Theory of Elasticity" of the first Semester; "Finite Element Analysis" of the second Semester; and "Practical- Project (Phase-II)" of the fourth Semester, in the Examination Centre of the fourth respondent at TKM College of Engineering.

(2.) When this matter was called today, in response to the submissions made on behalf of the petitioner by Sri.K.M.Sathyanatha Menon, the learned Standing Counsel for the University Sri. K.R.Ganesh, submitted that the petitioner can be allowed to write the examinations in any of the ten colleges, which are part of a cluster, of which, the head is the Principal of the M.A. College, Kothamangalam.

(3.) The learned Standing Counsel submitted that the petitioner can, therefore, make a request before the Principal of the M.A. College, Kothamangalam; and that the Controller of Examinations, will thereupon allow him to write examinations in any center of his choice.