AJITH KUMAR Vs. THE CHANCELLOR

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) This writ appeal has been filed against the judgment dated 20.10.2014 in writ petition No.7887 of 2013. The petitioner/appellant who filed the writ petition, praying for the following reliefs:

(3.) Ext.P5 which was prayed to be quashed was letter dated 9.6.2011 issued by the Government of Kerala to the Registrar, Cochin University of Science and Technology communicating nominations as per section 17 (vii) of Cochin University of Science and Technology Act 1986 of one Sri. Sunny. P. Jose. Ext.P7 is the consequential notification issued by the University notifying nominations as per section 17(1)(vii) of the Act.