HALVI.K.S. Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) THE petitioners, who are similarly placed, were students for the LLB Course, in the Government Law College, Calicut which is affiliated to the Calicut University. They are seeking for a direction to the respondents to accept the fees and the applications relating to the 10th semester examination. It appears that all of them have completed the course and they will have to clear some of the papers in different semesters.

(2.) THE petitioners are relying upon the judgment of this Court in W.P.(C) No.18601/2012 wherein in respect of certain other petitioners, this Court directed to grant permission to write the examination which was proposed to be held on 10.08.2012. Similar orders are sought for by the petitioners herein also.

(3.) LEARNED Standing Counsel for the University submitted that the petitioners can approach the Vice Chancellor by appropriate representations since the Regulations have come in the way of the petitioners in appearing for the examination. Since the examination has already been announced but the dates have not been fixed, the petitioners are allowed to appear for the examination and since the last date for receipt of fee is over, the petitioners in W.P.(C) No.24085/2012 will be allowed to submit the application and the fees will be accepted also. For regularising the matter, the petitioners will approach the Vice Chancellor by appropriate representations. If representations are filed, the same will be duly considered before the commencement of the examination. These writ petitions are disposed of as above.