NOUFAL K N Vs. MAHATMA GANDHI UNIVERSITY KOTTAYAM

JUDGEMENT

(1.) The grievance of the petitioners in both these cases is that the respondent University is not publishing their results, after allowing them to appear in the redo examination. As common issue is involved, both these writ petitions are disposed of by this common judgment. Parties and documents referred to in this judgment are as described in W.P.(C) No.18477 of 2019 unless expressly specified otherwise.

(2.) Petitioners joined the B.A (Criminology) LLB (Hons) course in the Government Law College, Ernakulam, under the Mahatma Gandhi University, in 2011. Initially the course was not recognized by the Bar Council of India. Later the 2011 batch alone was given recognition. The petitioners did not pass the internal examination.

(3.) Pointing out the difficulties faced by the students of 2011 batch of B.A (Criminology) LLB (Hons) course, 6 students who underwent the course in the Government Law College, Ernakulam had filed W.P.(C) No.23372/2018 seeking a direction to the University to allow them to re-do the internal examination. As per Ext.P1 judgment dated 08.10.2018, this court directed as follows: