DANY SIBY Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The petitioner, who is the 2nd year BBA student of Rajagiri College of Social Science which is an autonomous institution affiliated to M.G.University, is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 4th respondent Principal to consider Exts.P1 and P2 medical certificates and to direct the 3rd respondent Examination Controller of that institution to issue hall ticket to the petitioner for writing the examination scheduled on 24.3.2018 and 27.3.2018 (wrongly stated as 28.3.2018 in the writ petition). The petitioner has also sought for an order directing the 5th respondent Manager of that institution to pay cost and compensation for causing hardship and prejudice to the petitioner.

(2.) The writ petition was moved as 'today motion' on 23.3.2018. On that day, the learned Standing Counsel for M.G.University, representing respondents 1 and 2, and also the learned Senior Counsel representing respondents 3 to 5 sought time to get instructions and accordingly the writ petition is listed today for further consideration.

(3.) Heard the learned counsel for the petitioner, the learned Standing Counsel for M.G.University, representing respondents 1 and 2, and also the learned Senior Counsel appearing for respondents 3 to 5.