SHAHANA V.A. Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) THE petitioner who was granted registration to join a Ph.D. programme as per Exhibit P2 order of the University dated 13.7.2012, is aggrieved by the communication Exhibit P3, by which the Vice Chancellor has cancelled the admission for certain reasons stated therein.

(2.) MAINLY it is pointed out that the petitioner has not obtained Transfer Certificate from the Department of Library and Information Science. Certain other observations have also been made in Exhibit P3.

(3.) IT is submitted by the learned Standing Counsel for the University that Exhibit P3 can be treated as a show cause notice and the petitioner can be allowed an opportunity to substantiate the objections. The learned Standing Counsel has taken strong objection to the averments made in the Writ Petition against the Vice Chancellor personally. It is submitted that the Vice Chancellor was only performing his official duties.