SIJIN M. THARAKAN Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The captioned writ appeal and the writ petitions are substantially and materially connected, and therefore we have heard them together and propose to pass this common judgment.

(2.) W. A. No. 693 of 2021 is filed by the respondents in W. P. (C) No. 4432 of 2021 challenging the judgment dtd. 30/3/2021, whereby the learned Single Judge allowed the writ petition and held that respondent/writ petitioner is entitled to be granted the benefits of moderation under the head "syndicate moderation".

(3.) Therefore, it was also held that Ext. P12 order dtd. 17/5/2019 issued by the Mahatma Gandhi University for granting moderation of 5 marks to the B. Tech students, if they have only one paper remaining for pass, would apply to the petitioner, and thereupon directed the Registrar of the University to take up Ext. P13 representation of the petitioner, and dispose it of, based on the observations contained in the judgment, as expeditiously as possible, but not later than two weeks from the date of receipt of a copy of the judgment.