IRIN ANTONY Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioner, who is the 3rd year student for B.Sc in Textile and Fashion Technology in the 3rd respondent College, has approached this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 1 and 2 to allow her to remit the examination fees for the VIth semester examination scheduled to be held on 20.03.2018 and issue hall ticket.

(2.) Going by the averments in the writ petition, in connection with a Habeus Corpus matter, i.e., W.P.(Crl.) .No.14 of 2018 filed by petitioner's father Antony P.K., she stayed in Mahila Mandiram from 24.01.2018 to 23.02018, based on the orders of this Court, and as such, she could not secure the minimum attendance required for writing the examination. In such circumstances, the petitioner seeks interference of this Court in exercise of the writ jurisdiction under Article 226 of the Constitution of India.

(3.) On 15.02018, when this writ petition came up for admission, the learned Standing Counsel took notice on admission for respondents 1 and 2 and this Court issued urgent notice on admission by special messenger to the 3rd respondent.