THOMAS ELOOR Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) Heard Sri.Roshen D.Alexander, the learned counsel for the appellant/writ petitioner. Also heard Smt.Mary Benjamin, the learned Standing counsel representing the Admission Supervisory Committee for Professional Colleges (respondent No.5). The Calicut University is represented by Sri.P.C.Sasidharan, the learned counsel. Sri.Ashok.M.Cheriyan, the learned Standing counsel appears for the M.G.University. The Marian International Institute of Management , which admitted the writ petitioner to the MBA course, is represented by the learned counsel Sri.Georgekutty Mathew.

(2.) The writ petitioner secured admission to the MBA curriculum for the year 2017-2018, in the Marian International Institute of Management (hereinafter referred to as 'the Marian Institute'). The admission was made provisional as can be seen from the communication dated 05.05.2018 (Ext.P2) of the Marian Institute. The student was in the category of those who were awaiting their graduation results and they were required to submit the final mark sheet or the degree results, not later than 30.06.2018, as per the communication dated 05.05.2018.

(3.) When the writ petitioner appeared in the MBA Entrance Examination, he was also awaiting the result of the supplementary examination in two of the papers of the B.Com Degree Course, and therefore, the Ext.P2 letter was initially issued directing the student to produce the final graduation examination results by 30.06.2018.