LAWS(KER)-2020-8-252

UNIVERSITY OF CALICUT Vs. KALYANI S.VINOD

Decided On August 06, 2020
UNIVERSITY OF CALICUT Appellant
V/S
Kalyani S.Vinod Respondents

JUDGEMENT

(1.) Instant writ appeal is filed against the judgment passed in W.P.(C) No.14094 of 2020 dated 24.07.2020, by which, a learned single Judge of this Court disposed of the writ petition, directing the Controller of Examinations, University of Calicut, Thenhipalam, Malappuram District, respondent No.3 therein, to issue Provisional Course Certificate to the writ petitioners on or before 29.07.2020.

(2.) Writ petition has been filed by writ petitioners / respondents 1 to 7 herein for the following reliefs:

(3.) Facts leading to the appeal are that, - writ petitioners/respondents 1 to 7 herein are the students of B.B.A LL.B (Hons) of the Calicut University for the academic years 2011-2016, 2012-2017 and 2013-2018.