ALEX J. GEORGE Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) When the Writ Appeal has come up for hearing on 5.11.2019, this court passed the following order:

(2.) On this day, Sri.Janardhana Shenoy, learned standing counsel for the University submitted that Board of Studies, Mahatma Gandhi University has taken a decision to permit the appellant to continue his B.com. L.L.B. Course from second semester onwards subject to the condition that the appellant should clear the first semester papers. Learned standing counsel for the University further submitted that the decision of the Board of Studies has been placed before the Academic Council.

(3.) On the above facts and circumstances of the case, we are of the view that the Academic Council shall take the decision in proper perspective so as to allow the appellant to pursue his education. Such decision, be taken at the earliest.