SHYNI C.B. Vs. SASHI M. AND ORS.

JUDGEMENT

(1.) HEARD learned counsel for the appellant, learned counsel appearing for the first respondent and the learned counsel appearing for the University.

(2.) THIS Writ Appeal has been filed against the judgment dated 19.3.2013 passed in W.P(C). No. 18050 of 2013. The first respondent filed the Writ Petition praying for the following reliefs:

(3.) THE learned Single Judge, by the impugned judgment, had allowed the Writ Petition and directed the University to issue Equivalency Certificate. The reason given by the learned Single Judge in the judgment was that information has been given under the Right to Information Act that one another candidate, who had obtained MCA degree under the lateral entry scheme was issued with an Equivalency Certificate. It was on the ground of alleged discrimination that the mandamus was issued.