Hashim S vs University Of Kerala
2021 Latest Caselaw 10286 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                       WP(C).No.6547 OF 2021(P)


PETITIONER:

               HASHIM S.
               AGED 26 YEARS
               S/O. SULAIMAN KUNJU, CHARUVILA THEKKATHIL,
               BHARANICAVU, SASTHAMCOTTA, KOLLAM 690 521.

               BY ADV. SRI.VINOY VARGHESE KALLUMOOTTILL

RESPONDENTS:

      1        UNIVERSITY OF KERALA
               REPRESENTED BY ITS VICE CHANCELLOR, UNIVERSITY OF
               KERALA, PALAYAM, THIRUVANANTHAPURAM 695 034.

      2        REGISTRAR,
               UNIVERSITY OF KERALA, PALAYAM,
               THIRUVANANTHAPURAM 695 034.

      3        PRINCIPAL,
               KUMBALATHU SANKUPILLAI MEMORIAL DEVASWOM, BOARD
               COLLEGE, SASTHAMCOTTA, KOLLAM 690 521.

      4        ADDL.R4.BOARD FOR ADJUDICATION OF STUDENTS GRIEVANCES
               KERALA UNIVERSITY
               REP.BY ITS CHAIRMAN, UNIVERSITY OF KERALA, PALAYAM,
               THIRUVANANTHAPURAM-695 034

                   ADDL.R4 IS IMPLEADED AS PER ORDER DATED
                   26.03.2021 IN I.A NO.1/21.

               R1-2 BY SHRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6547 OF 2021(P)

                                        2



                                  JUDGMENT

Dated this the 26th day of March 2021

This writ petition is filed seeking the following reliefs:

"i) call for the records, relating to Ext. P1 to P4 and issue a writ or appropriate direction to the 1 st respondent to take urgent necessary action in exhibit P4 representation as early as possible.

ii) issue a writ or appropriate direction to the 2 nd respondent to ensure that on the basis of exhibit P1 admission memo, the 3rd respondent college admit the petitioner."

2. Heard the learned counsel for the petitioner and the

learned Standing Counsel.

3. It is submitted by the learned counsel for the petitioner that

Ext.P4 representation has been submitted by the petitioner before

the Vice Chancellor of the University.

4. The learned Standing Counsel for the University submits

that the issue is to be considered by the Board for Adjudication of

Student Grievances.

5. The petitioner has impleaded the Board for Adjudication of

Student Grievances as additional 4th respondent in this writ WP(C).No.6547 OF 2021(P)

petition.

In the above view of the matter, there will be a direction to

the 4th respondent to take up Ext.P4 representation preferred by the

petitioner before the Vice Chancellor and to pass appropriate

orders on the same after hearing the petitioner as well as the 3 rd

respondent. Orders shall be passed as expeditiously as possible, at

any rate, within a period of four weeks from the date of receipt of a

copy of this judgment, taking note of the grievances raised by the

petitioner. The petitioner shall produce a further copy of Ext.P4 and

any further representation he may wish to make before the 4 th

respondent for compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C).No.6547 OF 2021(P)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ADMISSION MEMO ISSUED BY THE UNIVERSITY.

EXHIBIT P2 TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED BY THE DOCTOR WITH RESPECT TO THE MEDICAL TREATMENT.

EXHIBIT P3 TRUE COPY OF THE MEMO ISSUED BY THE UNIVERSITY DATED 5/1/2021.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 1ST RESPONDENT ON 26/2/2021.