JIJOMON JOSEPH Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) Shaffique,J Heard learned counsel for the petitioner and the learned counsel appearing for the respondents.

(2.) This writ appeal is filed against the interim order dated 08/04/2016 by which the learned Single Judge refused to grant the relief, as sought for.

(3.) The writ petition has been filed inter alia seeking for a direction to the 1st respondent University to issue hall ticket and permit the petitioner to participate in the first year/first semester examination of B.Sc Petro Chemicals to be held on 15/12/2015. According to the petitioner, though an option was exercised to join the College at IHRD, Mallappilly, petitioner had requested the Principal that he should be permitted to exercise another option. However, no action had been taken in the matter. In the W.A.No.900/2016 meantime, petitioner joined another College namely the Aditya Institute for Management Studies for B.Sc Petro Chemicals. Petitioner was not permitted to write the first semester examination since his admission was not regularised in the 2nd respondent College.