UNIVERSITY OF CALICUT Vs. ALLEN N J

JUDGEMENT

(1.) The University of Calicut is in appeal against the order dated 21.12.2017 in I.A.No.20785/17 in W.P.(C) No.39539/17. By the said order, the learned Single Judge directed the appellants to issue final mark list and provisional degree certificate to the first respondent in the place of Exts.P3 to P5 without any endorsements therein on or before 27.12.2017.

(2.) Before us, two contentions are raised. First is that by the said interim order, the learned Single Judge has granted the final relief sought in the writ petition. The second is that the first respondent was ineligible to seek admission in the LLB course, the certificate of which is now ordered to be issued.

(3.) Insofar as the first contention is concerned, we find from the pleadings that if certificates were not issued as ordered by the learned Single Judge, the first respondent would have lost his opportunity to seek enrollment with the Bar Council of Kerala and also to participate in the selection process for the post of Judge Advocate General (JAG) in the Indian Army.