THE REGISTRAR Vs. MERLIN K.MATHEW

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the 1st respondent who was the complainant before the Lok Ayukta and with their consent, we are disposing of this writ petition at this stage itself.

(2.) The 1st respondent was a student of B.Tech degree course. Pending final results, she got provisional admission to MBA course on condition that, on the B.Tech results being declared, she would submit her mark sheet for confirming her admission to the MBA course and consequently appear for the first semester examination. When the B.Tech result was declared, the 1st respondent/complainant failed in one of the papers and as such she was not given a pass certificate for B.Tech course.

(3.) The case of the complainant was that she had given an application for scrutiny as well as re-evaluation to the Kerala University which is pending in so far as the re-evaluation is concerned, though on scrutiny no mistake was noticed. When it came to the first semester examination of MBA, she was naturally not permitted as she did not have a pass certificate of an undergraduate course. This is what brought her before the Lok Ayukta. The Lok Ayukta examined the facts and in the peculiar facts of the case passed an interim order granting her permission to take the first semester MBA examination provisionally.