VISHNU PRAKASH A. Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The judgment dated 6.10.2016 passed in W.P(C). No.31866 of 2016 is the subject matter of this appeal. The unsuccessful writ petitioner has approached this Court through this intra court appeal.

(2.) The appellant/writ petitioner is a student of five year LLB Course. As of now, the appellant, after repeatedly failing in several subjects and having completed the same in subsequent supplementary examinations, has completed the course except in one subject of 9th semester i.e., Labour Laws-I.

(3.) He has got only 30 marks in the latest supplementary examination in which he appeared in respect of the said subject. The appellant has approached the University to get the benefit of Ext.P2 order dated 13.3.2013 to get himself declared as passed in the said subject also. Ext.P2 order reads thus :