Anjana A.S vs University Of Kerala
2022 Latest Caselaw 192 Ker

WP(C) NO. 248 OF 2022               1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                        WP(C) NO. 248 OF 2022


PETITIONERS :

    1     ANJANA A.S.
          AGED 22 YEARS
          D/O.ANILKUMAR P., THIRUVATHIRA,
          VAMANAPURAM P.O., THIRUVANANTHAPURAM - 695 606.

    2     ATHUL B.VINCENT
          AGED 24 YEARS
          S/O.VINCENT T.M., LOVE DALE,
          CIRAKKONAM, PARASUVAIKKAL P.O.,
          THIRUVANANTHAPURAM - 695 508.

    3     SREEDHANYA POKKATTUPADI
          AGED 24 YEARS
          D/O.NARAYANANKUTTY, POKKATTUPADI HOUSE,
          KOORIYADU P.O., MALAPPURAM DISTRICT,
          KERALA - 676 306.

          BY ADVS.
          ANIL K.NAIR
          PAUL BABY


RESPONDENTS :



    1     UNIVERSITY OF KERALA, PALAYAM,
          THIRUVANANTHAPURAM, 695034,
          REPRESENTED BY ITS REGISTRAR.

    2     THE VICE CHANCELLOR, UNIVERSITY OF KERALA,
          PALAYAM, THIRUVANANTHAPURAM, 695034.

    3     THE BOARD FOR ADJUDICATION OF STUDENTS GRIEVANCES,
          UNIVERSITY OF KERALA REPRESENTED BY ITS CHAIRMAN
          (VICE CHANCELLOR, UNIVERSITY OF KERALA), PALAYAM,
          THIRUVANANTHAPURAM, 695034.
 WP(C) NO. 248 OF 2022               2


    4     DR.AMBEESHMON S.
          ASSISTANT PROFESSOR, INSTITUTE OF MANAGEMENT IN
          KERALA, KARIAVATTOM RESIDING AT MADHAVAM,
          VARANADU P.O., CHERTHALA- 688 539.

    5     THE HEAD OF INSTITUTE OF MANAGEMENT
          GOKULAM BUILDINGS, VELLIMON JUNCTION, VELLIMON P.O.,
          KUNDARA, KERALA - 691 511.




          SRI. THOMAS ABRAHAM, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 248 OF 2022                           3

                                      JUDGMENT

This writ petition is filed seeking the following relief:

i. issue a writ of mandamus or any other appropriate writ, order or

direction commanding the 3rd respondent to consider and pass orders on

Exhibits P1, P2 and P3 complaints in accordance with the procedure laid

down in Chapter 36 of the Kerala University First Statutes, 1977, within a

timeframe fixed by this Hon'ble Court;

2. I have heard Sri. Anil K. Nair, the learned counsel appearing for the

petitioners and Sri. Thomas Abraham, the learned Standing Counsel appearing

for the University.

3. It is submitted by the learned Standing Counsel appearing for the

University that on receipt of the complaint from the petitioners, the matter was

placed before the Board for Adjudication of Students Grievances. Later, a report

was called for from the Head of the Department of the Institute of Management

in Kerala. It is submitted that the proceedings can be expedited and the entire

exercise can be completed fairly and transparently in an expeditious manner.

4. Notice was issued to the 4th respondent by special messenger. Though

the same was served, he has not chosen to appear before this Court.

5. After having carefully evaluated the contentions raised in this writ

petition, the submissions made across the Bar and the facts and circumstances,

I am of the view that this writ petition can be disposed of by issuing the

following directions:

a) There will be a direction to the 3rd respondent to consider

Exts.P1, P2 and P3 complaints as per procedure and in accordance

with law, after perusing the reports which have been called for and

after affording an opportunity of hearing to the petitioners and the

4th respondent.

b) A decision shall be taken expeditiously, in any event, within

a period of one month from the date of production of a copy of this

judgment.

c) It would be open to the petitioners to produce a copy of the

writ petition along with the judgment before the concerned

respondent for further action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF WP(C) 248/2022

PETITIONER(S) EXHIBITS :

EXHIBIT P1 THE TRUE COPY OF COMPLAINT DATED 17/11/2021 PREFERRED BY THE PETITIONER NO.1 BEFORE THE BOARD FOR ADJUDICATION OF STUDENTS GRIEVANCES, UNIVERSITY OF KERALA.

EXHIBIT P2 THE TRUE COPY OF COMPLAINT DATED 17/11/2021 PREFERRED BY THE PETITIONER NO.2 BEFORE THE BOARD FOR ADJUDICATION OF STUDENTS GRIEVANCES, UNIVERSITY OF KERALA.

EXHIBIT P3 THE TRUE COPY OF COMPLAINT DATED 17/11/2021 PREFERRED BY THE PETITIONER NO.3 BEFORE THE BOARD FOR ADJUDICATION OF STUDENTS GRIEVANCES, UNIVERSITY OF KERALA.

RESPONDENT(S) EXHIBITS : NIL