LAWS(KER)-2023-3-110

RAMEESA. S Vs. UNIVERSITY OF CALICUT

Decided On March 27, 2023
Rameesa. S Appellant
V/S
UNIVERSITY OF CALICUT Respondents

JUDGEMENT

(1.) Petitioners are students undergoing private study for Afzal-Ul-Ulama Course under the University of Calicut. The petitioners belong to Pathanamthitta, Kollam and Alappuzha districts. The exams for the Afsal-Ul-Ulama Preliminary II year Regular/Supplementary/ Improvement Examinations March 2023 (2019-2020 and 2021 Admissions) is notified to be held from 28/3/2023.

(2.) Ext.P1 is the notice issued by the University dtd. 17/2/1993. Clause-5 therein provided thus:-

(3.) The petitioners chose Milad E Sherief Memorial College, Kayamkulam, as their examination centre. However, the University has now issued Ext.P4 notification cancelling the said examination centre and directing that suitable centre under the jurisdiction of the University will be allotted. It is aggrieved thereby that the petitioners have approached this Court.