VIJAYAN P. Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) This writ petition has been file by a student who has enrolled for LLB Three Year Degree course in the third respondent-College which is affiliated to the first respondent- University. The petitioner states that, he studied Pre-Degree course under the first respondent University at Christian College, Kattakada for the year 1977-1979. While so, he was employed in the Police Department and was posted at Malappuram. While working at Malappuram the petitioner joined BA Degree (Distant Education Scheme) course offered by the Calicut University. The petitioner passed the course and was awarded with Ext.P1 Degree Certificate.

(2.) The petitioner states that, thereafter he applied for admission to the third respondent-college for Three Year LLB course. He was admitted to the course and has completed the course writing all the examination for semesters 1 to 6. The petitioner has submitted a Migration Certificate issued by the University of Calicut as also provisional Degree Certificate issued to him by the Calicut University at the time of admission. At the instance of the first respondent-University the petitioner sought issuance of Eligibility Certificate, as per Ext.P8 application. The respondent has not taken any action on Ext.P8 application. On the other hand, the results in respect of the petitioner for the LLB Course undergone by him, has been withheld. The petitioner therefore seeks to command respondents 1 and 2 to publish petitioner's results for the semesters 1 to 6 and to declare that Ext.P1 Degree obtained by the petitioner is sufficient for joining three year LLB Course of the first respondent.

(3.) Learned counsel for the petitioner brought to my notice Ext.P11 letter issued by the Director (Administration), University Grants Commission, which inter alia states as follows:-