Kalindhy Krishna vs Mahatma Gandhi University
2022 Latest Caselaw 9782 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

              FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944

                             WP(C) NO. 27485 OF 2022

PETITIONER:

               KALINDHY KRISHNA
               AGED 25 YEARS
               D/O SURESH KUMAR.K, ABHAYAM HOUSE, KOTTARAKKARA, KOLLAM-691506.

               BY ADV R.HARISHANKAR



RESPONDENTS:

     1         MAHATMA GANDHI UNIVERSITY
               REPRESENTED BY ITS REGISTRAR,
               PRIYADARSHINI HILLS PO,
               ATHIRAMPUZHA, KOTTAYAM-686560.

     2         CHAIRMAN(VICE CHANCELLOR),
               BOARD OF ADJUDICATION FOR STUDENTS GRIEVANCES, MAHATMA GANDHI
               UNIVERSITY,
               PRIYADARSHINI HILLS PO, ATHIRAMPUZHA, KOTTAYAM-686560.

     3         PRINCIPAL,
               HOLY CRESENT COLLEGE OF ARCHITECTURE, MALIPURAM NAGAR,
               SOUTH VAZHAKULAM, ALUVA-683105.

               SRI.SURIN GEORGE IPE - SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.08.2022,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27485 OF 2022

                                         2




                                 JUDGMENT

The petitioner alleges that there are certain discrepancies in the

marks awarded to her in one of the subjects in the B.Arch Course,

being pursued at the Holy Crescent College of Architecture - of which

the 3rd respondent is the Principal; and that, therefore, she has

preferred Ext.P4 complaint before the 2nd respondent - Board of

Adjudication for Students Grievances of the Mahatma Gandhi

University. She prays that said complaint be directed to be taken up and

disposed of by the Board within the shortest time frame to be fixed by

this Court, which she suggests to be a maximum of three weeks.

2. Sri.Surin George Ipe - learned Standing Counsel for the

Mahatma Gandhi University, in response to the afore submissions of

Sri.R.Harisankar, learned counsel for the petitioner, submitted that

Ext.P4 complaint will be placed before the Board of Adjudication for

Students Grievances in their very next meeting and that a final decision

with respect to its contents will be taken after hearing the petitioner,

within a period of one month. He submitted that, this is the minimum

period required for his client to ensure that Ext.P4 is properly

considered.

3. When I consider the afore submissions, it is indubitable that

the petitioner only seeks Ext.P4 be directed to be taken up and disposed WP(C) NO. 27485 OF 2022

of by the Board of Adjudication for Students Grievances of the

University at the earliest, but preferably within a period of three weeks.

4. However, since the University seeks a week's more time, I

am of the view that their request needs to be acceded to.

Resultantly, I order this writ petition and direct the 2nd respondent

- Board of Adjudication for Students Grievances, to hear the petitioner

and dispose of Ext.P4 complaint, after following due procedure and

adverting to all applicable Rules and Regulations; thus culminating in

an appropriate order and necessary action thereon, as expeditiously as

is possible but not later than one month from the date of receipt of a

copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE rp WP(C) NO. 27485 OF 2022

APPENDIX OF WP(C) 27485/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF MARK LSIT OF REVIEW 1 OF 10TH SEMESTER (ARCHITECTURE THESIS) OF THE PETITIONER.

Exhibit P2 TRUE COPY OF COMPLAINT FILED BEFORE THE 2ND RESPONDENT VIDE EXT. P3 ON 19.08.2022 UNDER STATUTE 5 OF CHAPTER 27 OF MAHATMA GANDHI UNIVERSITY STATUTES, 1997.

Exhibit P3 TRUE COP OF SCREENSHOT OF THE E-MAIL SENT TO 2ND RESPONDENT ON 19.08.2022

Exhibit P4 TRUE COPY OF COMPLAINT FILED BEFORE 2ND RESPONDENT VIDE EXT.P5 ON 20.08.2022 UNDER STATUTE 5 OF CHAPTER 27 OF MAHATMA GANDHI UNIVERSITY STATUTES, 1997.

Exhibit P5 TRUE COPY OF SCREESHOT OF THE E-MAIL SENT TO 2ND RESPONDENT ON 20.08.2022.