SREEHARI S Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The petitioners have approached this Court seeking a direction to the University of Kerala to grant them the eligible grace marks entitled to them for their participation in the discipline of 'Karate' in the Inter University events, as is evident from Exts.P2 to P5,P7,P8 and P9. They say that they were allowed to participate in the event by this Court as is evidenced through Ext.P1 and therefore, that the University could not have denied the grace marks to them in terms of law.

(2.) In response to the afore submissions made on behalf of the petitioners by their learned counsel, Sri.S.K.Adithyan, the learned Standing Counsel for the University, Sri.Thomas Abraham, submitted that a statement has been filed on behalf of his client wherein, it has been averred that the discipline of 'karate' is not approved by the University and thus not recommended by the Director, Department of Physical Education, for the award of grace marks. He, however, conceded - to a pointed question from this Court - that the petitioners were allowed to participate in the event as per the directions in Ext.P1 judgment and therefore, that if this Court is so inclined, the University will consider their claim based on the applicable Regulations, but prayed that this Court may not make any affirmative declarations as regards the grace marks to be awarded to them and leave it to the competent Authority to take an appropriate decision thereon as per law.

(3.) Sri.Govind K. Bharathan, learned Senior Counsel, instructed by Smt.Tissy Rose K. Cherian, appearing for respondents 5 and 6, submitted that a statement has been filed on behalf of his client also, wherein, it has been shown as to how the petitioners are ranked in the rank list for admission to the BP Ed Course in the 6th respondent-College. He added that the admission procedure is as prescribed by the University and that the said process has been directed to be completed before 30.11.2020 for the academic year 2020. He added that the 6th respondent-College has, therefore, directed all the candidates in the rank list to submit their certificates before 23.11.2020, so as to complete the admission formalities and that if there are any further vacancies, the candidates from the waiting list will have to be admitted, the admission procedure thus being completed before 30.11.2020. He, therefore, prayed that this Writ Petition be dismissed, since the petitioners are yet to produce any of their documents before the College.