UNIVERSITY OF KERALA Vs. SHEREEF A.

JUDGEMENT

(1.) Heard Sri.Thomas Abraham, the learned Standing Counsel for the University of Kerala, appellants. Also heard Sri.P.M.Joseph and Sri.Abdul Jawad, the learned counsel appearing for the respective respondents/writ petitioners. Sri.Tek Chand, the learned Government Pleader is present and Sri.S.Krishnamoorthy is appearing for University Grants Commission (UGC).

(2.) These two writ appeals are filed by the Kerala University and their Controller of Examinations to challenge the judgment dated 10.8.2018 in the W.P.(C)Nos.25416/18 and 26569/18, whereby the writ petitions filed by the students was entertained and direction was issued to the Vice Chancellor of the University, to postpone the 4 th Semester Post Graduate Examination. It was projected in the W.P.(C)26569/18 that the student is undergoing the 4th Semester M.Sc Physics course in the TKM Arts and Science College, Kozhikode affiliated to the Kerala University, which notified the academic calender for conducting the examination. However, since the 3 rd Semester examination, which should have started on 12.1.2018, got deferred to 1.3.2018, the classes for the the 4th Semester P.G. curriculum commenced only from 12.3.2018.

(3.) The writ petitioners contended that the academic calender notified by the University, required that the 4 th Semester classes commence from 29.1.2018 and the examination be held on 30.7.2018. Further, the academic calender mandated that there be 90 teaching days or 450 teaching hours in each semester. As the classes for the 4 th Semester commenced belatedly, the students argued that the examination should now be postponed to facilitate the minimum mandatory working days or working hours, before examinations are held.