HARIHARAN Vs. VICE CHANCELLOR

JUDGEMENT

(1.) Instant writ appeal is filed challenging the judgment dated 09.08.2021 in W.P.(C) No.15749 of 2021, by which, a learned single Judge of this Court ordered as under:

(2.) Short facts leading to the filing of instant writ appeal are that appellants/writ petitioners are the VI Semester B. Tech Engineering students of various Engineering Colleges under the APJ Abdul Kalam Technological University @ Kerala Technological University, Thiruvananthapuram.

(3.) The 1st respondent University issued Exhibit-P1 notification, viz., No. KTU/EX-V#3/6401/2019 dated 18.07.2021, to conduct the VI Semester Examination for the appellants and all other identically placed students, in the even semester or specifically the VI Semester by physical/ offline mode.