LAWS(KER)-1999-12-30

M G UNIVERSITY Vs. MILLU DANDAPANI

Decided On December 18, 1999
M.G. UNIVERSITY Appellant
V/S
MILLU DANDAPANI Respondents

JUDGEMENT

(1.) BY consent of both parties, both the appeal and the original Petition were taken up together for final hearing.

(2.) THE Writ Appeal is filed by the Mahatma Gandhi University and the Controller of Examinations against one Millu Dandapani, 5th Year LL. B. student, Government Law College , ernakulam, who filed the Original Petition. THE appeal was filed against the order dated 11. 10. 1999 in C. M. P. 29673/1999.

(3.) ALONG with the Original Petition, the writ petitioner filed Exhibit P1, the University Regulations, and Exhibit P2, which is the provisional list or Register Numbers of successful candidates in the 3rd Year ll. B. Degree (5 Year) Examination, April, 1999.