SACHIN K S Vs. MAHATHMA GANDHI UNIVERSITY, KOTTAYAM

JUDGEMENT

(1.) The petitioners, who are students in St.Alberts College, Ernakulam, undergoing Degree courses, are before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 2 and 3 to issue hall-tickets and permit them to attend the Semester examinations notified as per Ext.P3.

(2.) Going by the averments in the writ petition, the 1st petitioner is undergoing B.A. (Economics) Course, the 2nd and 3rd petitioners are undergoing B.Sc. (Mathematics) Course and the 4th petitioner is undergoing B.Sc. (Physics) Course in the 3rd respondent College. The petitioners were suspended alleging certain misconducts and the said issue is now pending consideration before this Court in W.P.(C) No.25402/2017 filed by the 4th respondent Principal. In that writ petition, while granting stay of the operation of the order dated 20.7.2017 of the M.G.University, this Court has made it clear that if the petitioners are already attending classes, they may be permitted to attend the classes. The said interim order is still in force.

(3.) Seeking permission to attend University Examinations, the petitioners have approached this Court in W.P. (C) Nos.24002/2017, 26000/2017 and 31750/2017 and pursuant to the interim orders granted in those writ petitions, they appeared for the respective examinations, subject to the result of those writ petitions.