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CaseIQ

JYOTHISH MOHAN A v. UNIVERSITY OF CALICUT

Kerala High Court

Aug 31, 2022

Judgment

Subsequent
References

CaseIQ

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

WEDNESDAY, THE 31^ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944

WP(C) NO. 26677 OF 2022

PETITIONERS:

1 JYOTHISH MOHAN A

AGED 21 YEARS

S/O. MOHANDAS A., AMMATTIL HOUSE,

THEKKAN KUTTUR P.O.,

KALPAKANCHERY VIA., PULLUR, TIRUR, MALAPPURAM-676551.

2 ANJALI PRAKASH,

AGED 22 YEARS

D/O. JAYAPRAKASH P.P., PUTHIYEDATH HOUSE, MANGATTIRI P.O., TIRUR, MALAPPURAM-676105.

3 SREEDIVYA P.P.,

AGED 22 YEARS

D/O. MOHANAN P.P., PUTHUPATT PARAMBIL, 'SREERAGAM' (H), THEKKUMURI P.O., TIRUR, MALAPPURAM-676105.

4 DEEPAK CHANDRAN N.K.,

AGED 21 YEARS

S/O. RAMACHANDRAN N., NATTUKALLINGAL (H), KOTTAKKAL, KUTTIPPURAM P.O., MALAPPURAM-676503.

5 MUHAMMED HASHIM M.,

AGED 22 YEARS

S/O. HANEEFA MEDAMMAL, MEDAMMAL HOUSE, EZHUR, TIRUR P.O., MALAPPURAM-676101.

6 ANAGHA P.,

AGED 20 YEARS

D/O. SAHADEVAN P., PUTHANVEETIL (H), EAST KODUR, CHATTIPARAMBU P.O., MALAPPURAM-676504.

7 JASIL C.K.,

AGED 21 YEARS

S/O. ABDU RAHIMAN C.K., CHULLIKKATTIL (H), IRINGAVOOR P.O., TIRUR, MALAPPURAM-676103.

8 MOHAMMED NISHAD M.

AGED 20 YEARS

S/O. ABDUL MAJEED M., MACHANCHERY HOUSE,

VALAMARUTHUR, KAVANCHERY P.O., MANGALAM,

MALAPPURAM-676561.

9 HUSNA FARHANA,

AGED 21 YEARS

D/O. KUNHI MUHAMMED, KULAMBAN HOUSE, P.O. KADAMPUZHA, AC NIRAPPU, MALAPPURAM-676553.

10 AJANYA M.,

AGED 20 YEARS

D/O. SUKUMARAN M., MANDAKATHINGAL HOUSE,

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THENNALA P.O., ALUNGAL, MALAPPURAM-676508.

11 SOFIYA U.P.,

AGED 22 YEARS

D/O. IQUBAL U.P., USNALI VEETTIL, PAKIKKANAKATH, SHOBA CANAL ROAD, TANUR, MALAPPURAM-676302.

12 MUFEEDA I.V,

AGED 21 YEARS

D/O. MUHAMMED KUTTY, IRINGAVOOR VALAPPIL HOUSE, KANMANAM THEKKUMURI, KANDAMPARA, MALAPPURAM-676551.

13 FATHIMA SHIFANA M.K

AGED 20 YEARS

D/O. MOHAMMED KUTTY, MUNDAKKURA (H), AYYAYYA, OZHUR P.O., MALAPPURAM-676307.

14 ANEESHA K.P.,

AGED 21 YEARS

D/O. ABDUL AZEEZ, KARINGAPPARA (H), NERALA, VALAVANNUR P.O., MALAPPURAM-676551.

15 SREELAKSHMI P.,

AGED 21 YEARS

D/O. CHANDRAN P., PUZHAKKAL HOUSE, CHETTIPPADI, PARAPPANANGADI P.O., MALAPPURAM-676319.

16 ANJANA C.,

AGED 22 YEARS

D/O. RAJAN C., CHAMBILOREMMAL (H), MANGALAM P.O., TIRUR, MALAPPURAM-676561.

17 RESHMA P.P.,

AGED 21 YEARS

D/O. RAMESH P.P., RATHEESH NIVAS (H), THRIKKANAPURAM P.O., TAVANUR, MALAPPURAM-679582.

18 LAKSHMI CHANDRA P.,

AGED 21 YEARS

D/O. SUBHASH CHANDRAN P., PALAR VEETTIL (H), PARIYAPURAM P.O., TANUR, MALAPPURAM-676302.

19 SUBIN V.P.,

AGED 21 YEARS

D/O. MOHANAN V.P., VALIYAPARAMBIL (H), IRIMBILIYAM P.O., IRIBILIYAM-VATTAPARAMB, MALAPPURAM-679572.

20 SREESHA T.,

AGED 21 YEARS

D/O. SURESH T., THRIKKANASSERI (H),

PADINJAREKARA P.O., KUTTAYI (VIA),

MALAPPURAM-676562.

21 ABDUL HAKEEM P.,

AGED 20 YEARS

S/O. ABDUL LATHEEF P., PARAMBIL (H), ALATHIYUR P.O., MALAPPURAM-676102.

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22 HARSHAD K.,

AGED 22 YEARS

S/O. ISMAIL K., KUNJITHANAKATH (H), PARAPPANANGADI P.O., MALAPPURAM-676303.

BY ADVS.

KALEESWARAM RAJ

THULASI K. RAJ

RESPONDENTS:

1 UNIVERSITY OF CALICUT

REPRESENTED BY ITS REGISTRAR, UNIVERSITY OF CALICUT,

TIRUR - CALICUT ROAD, THENHIPALAM, KERALA-673635.

2 VICE-CHANCELLOR, UNIVERSITY OF CALICUT, TIRUR - CALICUT ROAD, THENHIPALAM, KERALA-673635.

3 THE CONTROLLER OF EXAMINATIONS,

UNIVERSITY OF CALICUT, TIRUR - CALICUT ROAD, THENHIPALAM, KERALA-673635.

4 THE PRINCIPAL,

THUNCHAN MEMORIAL GOVERNMENT COLLEGE, TIPPU SULTHAN

ROAD, TIRUR, MALAPPURAM, KERALA-676502.

OTHER PRESENT:

P.C.SASIDHARAN-SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION

ON 31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

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JUDGMENT

The petitioners, who are pursuing the 6^thSemester - B.Sc. Mathematics in the Thunchath Ezhuthachan Memorial Government College, Malappuram, affiliated to the 1^strespondent - University, seek that the results of their examinations be directed to be published without any further delay.

2. However, Sri.P.C.Sasidharan - learned Standing Counsel for the Calicut University, submitted that the afore request of the petitioners - as made by their learned counsel - Smt.Thulasi K. Raj, is not as innocuous as it sounds, because the University has reliable information that they had committed misconduct in the examinations. He submitted that an enquiry into the same is now going on and hence prayed that this writ petition be dismissed.

3. Even when I hear Sri.P.C.Sasidharan on the afore lines, and examine Ext.P6, it is evident that, as of now, the University only says that there is a "suspicion" regarding examination malpractice by the petitioners. Of course, this Court does not intend to enter into the merits of the said allegation at this stage, but I am certain that the competent Authority of the University must complete enquiry into the same, after hearing the petitioners also, without any avoidable delay, so that, if the imputations are found to be incorrect, their results can

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be published. Resultantly, I order this writ petition with the following directions:

(a) The University is left full liberty to complete proceedings on the suspicion of malpractice by the petitioners, after following due procedure and after affording them an opportunity of being heard; thus culminating in appropriate order and action thereon as expeditiously as is possible, but not later than one month from the date of receipt of a copy of this judgment.

(b) If, through the afore exercise, the allegations against the petitioners are found to be untrue, then their results will be published within a period of one month thereafter.

(c) On the contrary, if the enquiry as ordered in (a) above is to find against the petitioners, then they will be at full liberty to challenge the same; for which purpose, all their contentions are left open.

Sd/-DEVAN RAMACHANDRAN

JUDGE

MC/31.8

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