Kerala High Court
The Manager vs Mahatma Gandhi University on 28 January, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:6031
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946
WP(C) NO. 34951 OF 2023
PETITIONER:
SREEJITH SUBHASH
AGED 20 YEARS, S/O.SUBHASH V. R,
VADASSERIL HOUSE, EDATHUA P. O,
ALAPPUZHA, PIN - 689573.
BY ADVS.
SRI.CIMIL CHERIAN KOTTALIL
SRI.SHABEER ALI MOHAMED
RESPONDENTS:
1 ST. ALOYSIUS COLLEGE
REPRESENTED BY ITS PRINCIPAL,
EDATHUA, KUTTANAD TALUK,
ALAPPUZHA, PIN - 689573.
2 PRINCIPAL
ST. ALOYSIUS COLLEGE, EDATHUA,
KUTTANAD TALUK, ALAPPUZHA,
PIN - 689573.
3 MAHATMA GANDHI UNIVERSITY
REPRESENTED BY VICE CHANCELLOR,
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:2:
PRIYADARSINI HILLS P.O,
KOTTAYAM, PIN - 686560.
BY ADVS.
SRI.GEORGE JACOB (JOSE)
SRI.ROSHAN JACOB MUNDACKAL
SRI.SURIN GEORGE IPE, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 19.12.2024, ALONG WITH WP(C).44524/2024 AND CONNECTED
CASE, THE COURT ON 28.01.2025 DELIVERED THE FOLLOWING:
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:3:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946
WP(C) NO. 37301 OF 2023
PETITIONER:
THE PRINCIPAL
ST ALOYSIUS COLLEGE, EDATHUA,
ALAPPUZHA., PIN - 689573.
BY ADVS.
SRI.GEORGE JACOB (JOSE)
SRI.ROSHAN JACOB MUNDACKAL
RESPONDENTS:
1 MAHATMA GANDHI UNIVERSITY
PRIYADARSHINI HILLS, KOTTAYAM
REPRESENTED BY ITS REGISTRAR.,
PIN - 686560.
2 BOARD FOR ADJUDICATION OF STUDENTS GRIEVANCES
REPRESENTED BY ITS CHAIRMAN
(THE VICE CHANCELLOR),
MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM,
PIN - 686560.
3 SREEJITH SUBHASH
S/O SUBHASH,
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W.P.(C) Nos.34951/2023 & connected cases
:4:
VADASSERIL HOUSE,
EDATHUA P.O., ALAPPUZHA,
PIN - 689573.
BY ADVS.
SRI.ADHIL P,
SRI.SHABEER ALI MOHAMED,R3
SRI.CIMIL CHERIAN KOTTALIL
SRI.SURIN GEORGE IPE, STANDING COUNSEL, R1&R2
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 19.12.2024, ALONG WITH WP(C).44524/2024 AND CONNECTED
CASE, THE COURT ON 28.01.2025 DELIVERED THE FOLLOWING:
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:5:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 28TH DAY OF JANUARY 2025 / 8TH MAGHA, 1946
WP(C) NO. 44524 OF 2024
PETITIONERS:
1 THE MANAGER
ST ALOYSIUS COLLEGE, EDATHUA,
ALAPPUZHA., PIN - 689573.
2 THE PRINCIPAL
ST ALOYSIUS COLLEGE, EDATHUA,
ALAPPUZHA., PIN - 689573.
BY ADVS.
SRI.GEORGE JACOB (JOSE)
SRI.ROSHAN JACOB MUNDACKAL
RESPONDENTS:
1 MAHATMA GANDHI UNIVERSITY
PRIYADARSHINI HILLS, KOTTAYAM,
REPRESENTED BY ITS REGISTRAR,
PIN - 686560.
2 THE VICE CHANCELLOR
MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM,
PIN - 686560.
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3 THE CONTROLLER OF EXAMINATIONS
MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM,
PIN - 686560.
4 SREEJITH SUBHASH
S/O SUBHASH, VADASSERIL HOUSE,
EDATHUA P.O., ALAPPUZHA,
PIN - 689573.
BY ADV.SRI.SURIN GEORGE IPE, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.12.2024, ALONG WITH WP(C).34951/2023 &
37301/2023, THE COURT ON 28.01.2025 DELIVERED THE
FOLLOWING:
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N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) Nos.34951 and 37301 of 2023
and 44524 of 2024
`````````````````````````````````````````````````````````````
Dated this the 28th day of January, 2025
JUDGMENT
~~~~~~~~~
The petitioner in W.P.(C) No.37301/2023 is
Principal of an Aided College affiliated to the 1st respondent-
Mahatma Gandhi University. The petitioner states that
disciplinary proceedings were initiated against the 3rd
respondent and three other students for committing serious acts
of misconduct. It is alleged that on 10.08.2023, the 3 rd
respondent along with two other students went to the security
room to question the Security. The 3 rd respondent made
commotion shouting and severely abusing the security person.
The 3rd respondent unlawfully locked the security person inside
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the security room. When the Bursar of the College required the
3rd respondent to open the locked room, the 3rd respondent
menacingly proceeded towards the Bursar and threatened him
using offensive language.
2. Thereafter, the petitioner, over phone, required
the 3rd respondent to release the security person. The 3 rd
respondent refused to do so. The 3 rd respondent committed
other misconducts also. An Enquiry Committee was constituted
on 10.08.2023, consisting of five senior Teachers. The
Committee submitted interim report on 12.08.2023. On the
basis of the report, the 3rd respondent and three other students
were placed under suspension pending enquiry.
3. Ext.P3 memo of charges dated 18.08.2023
was served on the 3rd respondent. The 3rd respondent
submitted his defence statement on 04.09.2023. The College
Council which met on 05.09.2023 resolved to finalise the
proceedings by limiting the period of suspension from
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13.08.2023 to 05.09.2023. Later, the 3rd respondent was issued
show-cause notice dated 04.10.2023 enclosing a copy of the
enquiry report dated 29.09.2023. In the meanwhile, the
Assistant Registrar (Academics) of the Mahatma Gandhi
University issued Ext.P8 proceedings dated 04.10.2023
requiring the College to reinstate the 3rd respondent, give him
extra classes to make good the suspension period and to
regulate internal examination, in order to enable the 3 rd
respondent to write the 5th Semester examination.
4. The College Council which met on 05.09.2023
decided to address the Vice Chancellor requesting to
reconsider Ext.P8 order. The College Council resolved that the
3rd respondent is liable to be imposed with the punishment of
compulsory transfer. Consequently, Ext.P11 was issued by the
College compulsorily transferring the 3rd respondent. The
petitioner challenges Ext.P8 order dated 04.10.2023 of the 1 st
respondent-University directing to cancel the suspension
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imposed on the 3rd respondent and Ext.P12 communication
dated 25.10.2023 of the University directing the Principal to
review the order of compulsory transfer imposed on the 3 rd
respondent.
5. The petitioner states that Ext.P12
communication issued by the University even after finalisation
of the disciplinary proceedings against the 3rd respondent, is
illegal and arbitrary and amounts to transgression into the rights
of the educational agency in the matter of maintaining discipline
in the College. The punishment of compulsory transfer was
imposed after conducting due enquiry. The enquiry report
revealed all the charges levelled against the 3rd respondent.
Exts.P8 and P12 are therefore liable to be quashed, contended
the counsel for the petitioner.
6. W.P.(C) No.34951/2023 has been filed by the
3rd respondent in W.P.(C) No.37301/2023. The 3rd respondent
challenges Ext.P7 proceedings by which he was imposed with
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penalty of compulsory transfer. The 3rd respondent submits that
the action of the Principal in not allowing him to continue his
final year of education and not allowing him to write
examination is violative of Article 21 of the Constitution of India.
The 3rd respondent would submit that the charges levelled
against him are manufactured and without any basis. The 3rd
respondent was not afforded an opportunity to present his side
in the enquiry and he was not allowed to produce witnesses
and documents to prove his case. The University had
conducted a detailed hearing and by Ext.P4 order allowed the
3rd respondent to continue his education. Ext.P7 is therefore
liable to be quashed, contended the 3rd respondent.
7. W.P.(C) No.44524/2024 has been filed by the
Manager and Principal of the College seeking to quash Ext.P16
communication and Ext.P17 order of the University. By Ext.P16
communication, the University has required the Principal to
permit the 3rd respondent to undergo internal examinations of 5 th
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and 6th Semesters and to permit the 3rd respondent to do the
project work of the 6th Semester. The petitioner was directed to
permit the 3rd respondent to do the project work of the 6 th
Semester also. By Ext.P17 order, the petitioner was directed to
conduct the internal examination and do the internal
assessment and publish the results and inform the University
within one month. The petitioner states that the directions
contained Exts.P16 and P17 cannot be complied with due to
statutory regulations.
8. I have heard the learned counsel for the
petitioners, the learned Standing Counsel representing the
University and the learned counsel appearing for the 3 rd
respondent.
9. The allegation against the 3rd respondent-
student is that on 10.08.2023 the 3rd respondent along with
three others and a team of students went to the security room to
question the security for having restrained two students from
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entering the bike shed. It is alleged that the 3 rd respondent
made a commotion by shouting and abusing the security
personnel. The 3rd respondent thereafter unlawfully locked the
security persons inside the security room. When the Bursar of
the College directed the students present to release the
security, the 3rd respondent menacingly proceeded towards the
Bursar and threatened him using offensive language. When the
Principal spoke to the 3rd respondent over phone and required
the 3rd respondent to open the room and release the security,
the 3rd respondent discarded the instruction demonstrating
disregard to the lawful direction.
10. In W.P.(C) No.34951/2023, the 3 rd respondent-
petitioner would state that on 10.08.2023, it was the security
who abused a girl student. The security sitting in his room was
provoking the students. The 3rd respondent feared that an
altercation between the students and the security will occur and
therefore he closed the door of the security room in order to
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de-escalate the situation. The 3rd respondent and the abused
girls filed complaints against the security before the Principal
and before the Police Station also where Ext.P2 FIR is lodged.
11. In W.P.(C) No.37301/2023 and W.P.(C)
No.44524/2024, the Principal of the College is challenging
Ext.P8 order dated 04.10.2023 of the University requiring the
petitioner to cancel the suspension and permit the 3rd
respondent to continue his studies, Ext.P12 order dated
25.10.2023 of the University requiring the Principal to review
the decision taken by the Principal to give compulsory transfer
to the 3rd respondent, Ext.P6 communication dated 30.05.2024
of the University directing the Principal to permit the petitioner to
participate in the 5th and 6th Semesters internal examinations,
Ext.P16 communication dated 30.11.2024 directing the
Principal to publish the results in respect of the 3 rd respondent
of his 5th and 6th Semesters internal examinations and Ext.P17
order dated 30.11.2024 intimating the petitioner that unless the
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directions of the University are complied with, the approval of
appointment of the Principal will be cancelled. In W.P.(C)
No.34951/2023, the 3rd respondent-student is challenging
Ext.P7 proceedings of the Principal dated 11.10.2023 imposing
the punishment of issuance of compulsory transfer certificate
upon the 3rd respondent.
12. The Principal of the College, on coming to
know of the alleged misconduct committed by the 3 rd
respondent, has ordered an enquiry constituted an Enquiry
Commission and the Enquiry Commission after gathering
evidence submitted a report finding the charges levelled against
the 3rd respondent as proved. Thereupon, the College Council
unanimously decided that the 3rd respondent should be imposed
with a punishment of issuance of compulsory Transfer
Certificate.
13. The University, however, issued Ext.P6 order
dated 30.05.2024 directing the Principal to permit the
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suspended students to appear in the examination. By Ext.P7
communication dated 31.05.2024, the University directed the
Principal to permit the 3rd respondent to participate in the 6th
Semester Project Viva. By Ext.P16 communication dated
30.11.2024, the Principal was required to conduct internal
examinations for the 3rd respondent and publish the results of
the internal assessment.
14. The question arising for consideration is
whether the University can interfere in the disciplinary
proceedings initiated by the Principal of the College against a
student. The Standing Counsel for the University would submit
that since the College is affiliated to the University, as per the
University Statutes and Regulations, the University has
supervisory powers over the affiliated Colleges and if the
affiliated Colleges exceed the power vested with them in any
matter including disciplinary proceedings against the students,
then the University can indeed give necessary instructions and
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directions to the College or to its Principal.
15. The learned counsel for the petitioner in W.P.
(C) No.37301 of 2023 would rely on the judgment of this Court
in Secretary, Corporate Management of MOC College,
Kottayam and others v. State of Kerala and others [2022 (4)
KHC 38] wherein a learned Single Judge of this Court has held
that a decision taken by Principal to enforce discipline in the
campus cannot be lightly interfered by a Board of adjudication
of students grievances.
16. The counsel for the petitioners further relied on
the Division bench judgment of this Court in University of
Calicut v. Ameen Rashid K.P. [2024 KHC 1103] wherein it
was held that University's role in private college is to the limited
extent to ensure that University Regulations are followed or not
and the University cannot assume the role of Principal and
direct College Principal to act on their direction.
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17. In the present case, I find that the Principal
has, as soon as the incident of misconduct came to light,
constituted an enquiry commission and after due enquiry, has
taken a decision to issue compulsory Transfer Certificate to the
3rd respondent. The University has interfered in the matter and
has directed the Principal to cancel the suspension and permit
the 3rd respondent to appear in the internal examinations,
internal assessment and viva examination.
18. Taking into consideration the entire facts of the
case and balancing the gravity of the alleged misconduct and
the punishment of compulsory transfer imposed on the 3 rd
respondent, the writ petitions are disposed of with the following
directions:
(i) W.P.(C) No.34951/2023 is dismissed. The
petitioners in W.P.(C) Nos.37301/2023 and 44524/2024 are
directed to enable the 3rd respondent-student to appear for
internal examinations of the 5th and 6th Semesters and to
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complete project work of the 6th Semester even though the 3rd
respondent is transferred out.
(ii) W.P.(C) Nos.37301/2023 and 44524/2024 are
disposed of with the afore directions.
(iii) The petitioners in W.P.(C) No.37301/2023 and
44524/2024 or the University authorities, whoever are
competent, shall consider request for condoning the shortage of
attendance of the 3rd respondent if submitted, and take
appropriate decision thereon, considering the facts of the case.
Sd/-
N. NAGARESH, JUDGE
aks/24.01.2025
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W.P.(C) Nos.34951/2023 & connected cases
APPENDIX OF WP(C) 34951/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE COMPLAINT FILED BY THE
STUDENT AGAINST THE SECURITY DATED NIL.
Exhibit P2 TRUE COPY OF THE FIR NO. 626/2023
REGISTERED BY THE EDATHUA POLICE
STATION DATED 14.08.2023
Exhibit P3 TRUE COPY OF THE SUSPENSION ORDER
SERVED TO THE PETITIONER DATED
13.08.2023
Exhibit P4 TRUE COPY OF THE ORDER OF THE
UNIVERSITY NO. 10367/AC A8/2023/ MGU
DATED 04.10.2023
Exhibit P5 TRUE COPY OF THE NOTICE OF THE STAFF
COUNCIL DATED 04.10.2023
Exhibit P6 TRUE COPY OF THE REPLY FILED BY THE
PETITIONER DATED 10.10.2023
Exhibit P7 TRUE COPY OF THE FINAL REPORT OF
PROCEEDINGS AGAINST THE PETITIONER
DATED 11.10.2023
Exhibit P8 TRUE TRUE COPY OF THE EXAMINATION
NOTIFICATION PUBLISHED BY THE
UNIVERSITY DATED 11.10.2023
Exhibit P9 TRUE COPY OF THE REQUEST SUBMITTED BY
THE PETITIONER TO THE UNIVERSITY DATED
19.10.2023
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RESPONDENTS' EXHIBITS
Exhibit R1A. TRUE COPY OF THE PETITION DATED
06/10/2023 ADDRESSED BY THE 2ND
RESPONDENT TO THE 3RD RESPONDENT.
Exhibit R1B. TRUE COPY OF THE COMPLAINT DATED
10/08/2023 OF THE PETITIONER ADDRESSED
TO THE 2ND RESPONDENT.
Exhibit R1C TRUE COPY OF THE MEMO OF CHARGES AND
THE STATEMENT OF ALLEGATIONS DATED
18/08/2023 ISSUED BY THE 2ND RESPONDENT
TO THE PETITIONER.
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W.P.(C) Nos.34951/2023 & connected cases
APPENDIX OF WP(C) 37301/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED
30/5/2013 ISSUED BY THE NATIONAL
COMMISSION FOR MINORITY EDUCATIONAL
INSTITUTIONS.
Exhibit P2 TRUE COPY OF THE ORDER DATED 13/8/2023
OF THE PETITIONER PLACING THE 3 RD
RESPONDENT UNDER SUSPENSION.
Exhibit P3 TRUE COPY OF THE MEMO OF CHARGES AND
STATEMENT OF ALLEGATIONS DATED
18/8/2023 ISSUED TO THE 3RD RESPONDENT
Exhibit P4 TRUE COPY OF THE LETTER DATED 23/8/2023
OF THE 1 ST RESPONDENT FORWARDING THE
COMPLAINT DATED 18/8/2023 OF THE 3 RD
RESPONDENT TO THE PETITIONER.
Exhibit P5 TRUE COPY OF THE LETTER DATED 23/8/2023
OF THE PETITIONER AND WRITTEN RESPONSE
ADDRESSED TO THE 2 ND RESPONDENT.
Exhibit P6 TRUE COPY OF THE EMAIL DATED 8/9/2023
OF THE PETITIONER ENCLOSING LETTER
DATED 7/9/2023 ADDRESSED TO THE 2 ND
RESPONDENT.
Exhibit P7 TRUE COPIES OF THE ENQUIRY REPORT DATED
29/9/2023 OF THE ENQUIRY COMMISSION
SENT TO THE 3 RD RESPONDENT.
Exhibit P7(a) TRUE COPY OF THE NOTICE TO SHOW CAUSE
DATED 4/10/2023 OF THE PETITIONER SENT
TO THE 3RD RESPONDENT.
Exhibit P8 TRUE COPY OF THE ORDER DATED 4/10/2023
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OF THE 1 ST RESPONDENT.
Exhibit P9 TRUE COPY OF THE PETITION DATED
6/10/2023 OF THE PETITIONER ADDRESSED
TO THE 2 ND RESPONDENT.
Exhibit P10 TRUE COPY OF THE LETTER DATED
10/10/2023 OF THE 3 RD RESPONDENT
ADDRESSED TO THE PETITIONER.
Exhibit P11 TRUE COPIES OF THE PROCEEDINGS DATED
11/10/2023,OF THE PETITIONER ISSUED TO
THE3RD RESPONDENT.
Exhibit P11(a) TRUE COPY OF THE ORDER OF PUNISHMENT
DATED 11/10/2023 OF THE PETITIONER
ISSUED TO THE 3RD RESPONDENT.
Exhibit P11(b) TRUE COPY OF THE TRANSFER CERTIFICATE
DATED 11/10/2023 ISSUED BY THE
PETITIONER TO THE 3RD RESPONDENT.
Exhibit P12 TRUE COPY OF THE COMMUNICATION DATED
25/10/2023 OF THE 1ST RESPONDENT ISSUED
TO THE PETITIONER.
Exhibit P13 TRUE COPY OF THE COMPLAINT DATED
10/8/2023 OF THE 3RD RESPONDENT
ADDRESSED TO THE PRINCIPAL-IN-CHARGE.
Exhibit P14 TRUE COPY OF THE NOTIFICATION DATED
9/6/2023 OF THE 1ST RESPONDENT
CONSTITUTING THE BOARD FOR ADJUDICATION
OF STUDENTS GRIEVANCES.
Exhibit P15 TRUE COPY OF THE COMMUNICATION DATED
30/5/2024 OF THE CONTROLLER OF
EXAMINATIONS
Exhibit P16 TRUE COPY OF THE ENCLOSED COMMUNICATION
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W.P.(C) Nos.34951/2023 & connected cases
DATED 31/5/2024 OF THE UNIVERSITY
Exhibit P16(a) LEGIBLE COPY OF EXHIBIT P16
Exhibit P17 TRUE COPY OF THE COMMUNICATION DATED
3/7/2024 BY THE RESPONDENT UNIVERSITY
TO THE PETITIONER.
Exhibit P18 TRUE COPY OF LETTER DATED 11/7/2024 BY
THE PETITIONER ADDRESSED TO THE
RESPONDENT UNIVERSITY.
Exhibit P19 TRUE COPY OF THE SYNDICATE ENQUIRY
COMMISSION ON 4/11/2024 TO CONDUCT AN
ENQUIRY FOR NON-COMPLIANCE OF THE
DIRECTIONS TO ENABLE THE STUDENT TO
APPEAR FOR THE EXAMINATIONS OF THE 5 TH
AND 6 TH SEMESTERS AND THE PROJECT VIVA
OF THE 6TH SEMESTER.
Exhibit P20 TRUE COPY OF THE EMAIL COMMUNICATION
DATED 04/11/2024 BY THE PETITIONER TO
THE RESPONDENT UNIVERSITY.
Exhibit P21 TRUE COPY OF THE HALL TICKET WAS
UPLOADED BY THE UNIVERSITY ON ITS
PORTAL IN THE MORNING ENABLING THE 3RD
RESPONDENT STUDENT TO APPEAR FOR THE 5
TH SEMESTER SUPPLEMENTARY UNIVERSITY
EXAMINATIONS
Exhibit P22 TRUE COPY OF THE EMAIL DATED 16/11/2024
ADDRESSED TO THE VICE CHANCELLOR,
REGISTRAR AND CONTROLLER OF
EXAMINATIONS OF THE UNIVERSITY
Exhibit P23 TRUE COPY OF STATEMENT PORTRAYING THE
NAMES AND OTHER DETAILS OF THE FOUR
STUDENTS,WHO ARE REQUIRED TO REDO THEIR
SEMESTERS DUE TO SHORTAGE OF
ATTENDANCE, DATED 12/11/2024.
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Exhibit P24 TRUE COPY OF STATEMENT DEPICTING THE
NAMES AND DETAILS OF 26 STUDENTS WHO
HAD SECURED ATTENDANCE WITHIN
CONDONABLE LIMITS AND CONDONED BY THE
UNIVERSITY, DATED 12/11/2024.
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W.P.(C) Nos.34951/2023 & connected cases
APPENDIX OF WP(C) 44524/2024
PETITIONERS' EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTIFICATION-NO.
2991/2019/BASG/ELECTION DATED 9/6/2023
ISSUED BY THE 1ST RESPONDENT.
Exhibit P2 TRUE COPY OF THE SAID COMMUNICATION NO.
10367/AC A 8/2023/MGU DATED 4/10/2023
OF THE FIRST RESPONDENT.
Exhibit P3 TRUE COPY OF THE LETTER NO. E2/796/2023
DATED 6/10/2023 OF THE 2ND PETITIONER
ADDRESSED TO THE 2ND RESPONDENT.
Exhibit P4 TRUE COPY OF THE PROCEEDINGS NO.
SAC/DIS/2023-24/01 DATED 11/10/2023 OF
THE 2ND PETITIONER SENT TO THE 4TH
RESPONDENT
Exhibit P5 TRUE COPY OF THE COMMUNICATION NO.
106277/AC A8-3/2023/AC A8 DATED
25/10/2023 OF THE 1ST RESPONDENT SENT
TO THE 2ND PETITIONER.
Exhibit P6 TRUE COPY OF THE COMMUNICATION NO.
131750/CBCSS 17- 3/2023/CBCSS 17 DATED
30/5/2024 OF THE CONTROLLER OF
EXAMINATIONS SENT TO 2ND RESPONDENT.
Exhibit P7 TRUE COPY OF THE COMMUNICATION NO.
4543/CBCSS 17/2024/MGU DATED 31/5/2024
OF THE 1ST RESPONDENT.
Exhibit P8 TRUE COPY OF COMMUNICATION NO.
131750/CBCSS 17-3/2023/CBCSS 17 DATED
3/7/2024 OF THE 3RD RESPONDENT SENT TO
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W.P.(C) Nos.34951/2023 & connected cases
2 ND RESPONDENT.
Exhibit P9 TRUE COPY OF THE LETTER NO. E2-680/2024
DATED 11/7/2024 OF THE 2ND PETITIONER
ADDRESSED TO THE 3RD RESPONDENT.
Exhibit P10 TRUE COPY OF THE LETTER NO.
131750/CBCSS 17-3/2023/CBCSS 17 DATED
2/11/2024 OF THE 3RD RESPONDENT
ADDRESSED TO THE 2ND PETITIONER.
Exhibit P11 TRUE COPY OF THE LETTER NO.
E2/1074/2024 DATED 4/11/2024 OF THE
2ND PETITIONER SENT TO THE 3RD
RESPONDENT.
Exhibit P12 TRUE COPY OF THE HALL TICKET OF THE
4TH RESPONDENT UPLOADED BY THE
UNIVERSITY ON ITS PORTAL ON 16/11/2024.
Exhibit P13 TRUE COPY OF THE EMAIL DATED 16/11/2024
OF THE 2ND PETITIONER SENT TO THE 1ST
RESPONDENT.
Exhibit P14 TRUE COPY OF THE STATEMENT OF THE 2ND
PETITIONER DEPICTING THE NAMES AND
OTHER DETAILS OF 4 STUDENTS WHO
DISCONTINUED THEIR STUDIES SOLELY FOR
THE REASON THAT THEY HAD NOT OBTAINED
REQUISITE ATTENDANCE OF 75%,
DATED.12/11/2024.
Exhibit P15 TRUE COPY OF THE LETTER NO.U2/1277//
2024 DATED 28/11/2024 OF THE 2ND
PETITIONER SENT TO THE 3RD RESPONDENT.
Exhibit P16 TRUE COPY OF THE LETTER NO.
131750/CBCSS 17-3/2023/CBCSS 17 DATED
30/11/2024 OF THE 3RD RESPONDENT SENT
TO THE 1ST PETITIONER.
2025:KER:6031
W.P.(C) Nos.34951/2023 & connected cases
Exhibit P17 TRUE COPY OF THE PROCEEDINGS NO.
10864/CBCSS 17/2024/MGU DATED
30/11/2024 OF THE 1ST RESPONDENT.
Exhibit P18 TRUE COPY OF THE PETITION DATED
1/12/2024 SUBMITTED BY THE 1ST
PETITIONER BEFORE THE HON'BLE
CHANCELLOR OF THE 1ST RESPONDENT.
