Kerala High Court
Sheeba M.R vs Kerala Veterinary And Animal Sciences ... on 4 March, 2025
Author: Amit Rawal
Bench: Amit Rawal
WA No.268/2025 1 / 10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
Tuesday, the 4th day of March 2025 / 13th Phalguna, 1946
IA.NO.3/2025 IN WA NO. 268 OF 2025
AGAINST JUDGMENT DATED 05.12.2024 IN WP(C) 22028/2024 OF THIS COURT
APPLICANT/ PERSON SOUGHT TO BE IMPLEADED AS ADDITIONAL RESPONDENT:
1. PARENTS TEACHERS ASSOCIATION OF VETERINARY COLLEGE, MANNUTHY
REPRESENTED BY ITS PRESIDENT - SHINTHULAL, AGED 50 YEARS,
S/O.GANGADHARAN M, LAL BHAVANAM, THEKKEVEEDU LINE, CHOONDU
PALAKA, KATTAKADA P.O., THIRUVANANTHAPURAM, PIN CODE - 695
572
RESPONDENTS/APPELLANT AND RESPONDENTS 1 TO 9:
1. SHEEBA M.R AGED 44 YEARS W/O JAYAPRAKASH T., RESIDING AT
PAVITHRAM, VINODNAGAR, KURAKODE, NEDUMANGAD P.O.,
THIRUVANANTHAPURAM DISTRICT , PIN - 695541
2. KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY, POOKODE,
WAYANAD , REPRESENTED BY ITS
REGISTRAR., PIN - 680505
3. THE VICE CHANCELLOR, KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY, POOKODE, WAYANAD, PIN - 680505
4. THE ANTI-RAGGING COMMITTEE COLLEGE OF VETERINARY AND ANIMAL
SCIENCES, POOKODE, WAYANAD,
REPRESENTED BY ITS CHAIRMAN., PIN - 673576
5. THE DEAN COLLEGE OF VETERINARY AND ANIMAL SCIENCES, POOKODE,
WAYANAD, PIN - 673576
6. MOHAMMED DHANISH.M., AGED 23 YEARS, 2D YEAR BVSC & AH
STUDENT, COLLEGE OF VETERINARY AND ANIMAL SCIENCES, POOKODE,
WAYANAD, RESIDING AT MEEMPATTA HOUSE,
CHENAYIKKUNNU, PATHAPPIRIYAM.P.O, EDAVANNA, MALAPURAM, PIN -
676123
7. REHAN BINOY, AGED 20 YEARS, 2ND YEAR BVSC & AH STUDENT,
COLLEGE OF VETERINARY AND ANIMAL SCIENCES, POOKODE, WAYANAD,
RESIDING AT CRA 179,
PALAKUDY HOUSE, PLAVILA LANE, PONGUMOODU, MEDICAL COLLEGE
P.O, THIRUVANANTHAPURAM, PIN - 695011
8. ADITHYAN.V., AGED 20 YEARS, 2ND YEAR BVSC & AH STUDENT,
COLLEGE OF VETERINARY AND ANIMAL SCIENCES, POOKODE, WAYANAD,
RESIDING AT PUTHIYOTTUMKARA HOUSE, PANTHIRIKARA
AVADUKA.P.O, PERUVANNAMUZHI, KOZHIKKODE, PIN - 673528
9. ALTHAF.A., AGED 22 YEARS, 2ND YEAR BVSC & AH STUDENT, COLLEGE
OF VETERINARY AND ANIMAL SCIENCES, POOKODE, WAYANAD, RESIDING
AT CHETTIYAN VILAKOM HOUSE,
PARAVUR, THEKKUMBHAGOM.P.O, KOLLAM, PIN - 691319
10. SOUD RISAL.E.K., AGED 22 YEARS, 2ND YEAR BVSC & AH STUDENT,
WA No.268/2025 2 / 10
COLLEGE OF VETERINARY AND ANIMAL SCIENCES, POOKODE, WAYANAD,,
EDATHOLA KURIKKAL HOUSE, PAKKANAPPURAYA, KANNATTIPPADI.P.O,
MALAPPURAM, PIN - 676304
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to Receive Annexure A
in to the file of the Writ Appeal in the interest of justice.
This Application coming on for orders on 04/03/2025 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of ADVS.M/S.B.DEEPAK & KARTHIK BHAVADASAN for the
applicant and of M/S. GEORGE POONTHOTTAM (SR.), NISHA GEORGE, & KAVYA
VARMA M. M., for the respondent No.1 and of SRI.P.C SASIDHARAN for the
respondent No.6 to 10, the Court passed the following:
P.T.O
WA No.268/2025 3 / 10
AMIT RAWAL & K.V. JAYAKUMAR, JJ.
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WA Nos.268, 269 and 410 of 2025
----------------------------------------------------
Dated this the 04th day of March, 2025
ORDER
Amit Rawal, J.
I.A.No.2 and 3 of 2025 in WA No.268 of 2025
These applications have been filed on behalf of the Parent
Teachers Association of Veterinary College for impleadment
and production of document. We are afraid that the scope of
the writ appeal cannot be enlarged as sought to be by moving
such an application. The applicant is neither necessary nor
proper parties, as the appeal accepted is of the mother of the
deceased Sidharthan J.S., who had unfortunately died out of
ragging conducted in the college affiliated with the University,
resulting into removal of the students and a challenge laid
thereon. Accordingly, applications are bereft of the merits,
dismissed.
WA Nos.268, 269 & 410 of 2025
WA Nos.268, 269 and 410 of 2025
1. Sri.Manu Govind, learned counsel for the University
has filed a memo placing on record the time line/tentative
calendar for continuing the enquiry into the ragging of late
Sidharthan.J.S., by giving the details as under:
12-12-24 to 27-2-25- Translation and soft copy conversion
of all statements of witnesses used for the preparation of
initial enquiry report, preparation of sequence of events,
preparation of Gist of statements of witnesses, draft
individual Statement of allegations and draft individual
Charges based on the statements received during initial
enquiry and verification by the anti-ragging squad
28-2-2025 -Sent Notice for appellant through the Standing
Counsel of the University for hearing in person on 6-3-25
or to submit written statement by 10-3-25
1-3-25 Sent the above notice through speed post to the
appellant
2-3-25-Sent the above notice by email to the counsel of
the appellant which was given by the appellant
WA Nos.268, 269 & 410 of 2025
3-3-25- Sent the above notice through WhatsApp to the
appellant.
6-3-25- Hearing of appellant (2 representatives or
Counsel), if agreed
7-3-25 and 10-3-25 to 13-3-25-Verification of the
statements and evidence provided by the appellants by
the anti-ragging squad to decide whether to accept or
reject and prepare the reason for the same. Based on the
decision of the anti-ragging squad it will be included into
statement of allegations of each accused as applicable and
the new accused, if any
14-3-25 Sending the modified individual Statement of
allegations (including that of newly accussed), individual
Charge memo and common gist of statements
(incorporating statement of appellant) to the appellant by
registered post with acknowledgement due/email of the
counsel of the appellant, along with the reasons for
accepting or rejecting the allegations of the appellant for
replying by 21/3/25
22-3-25 to 24-3-25-finalise the individual Statement of
allegations, individual Charge memo and the final common
gist of statement
WA Nos.268, 269 & 410 of 2025
25-3-25 sending of notice to additional accused (informed
by appellant, if any) by hand or by registered post/email
with statement of allegations and charge memo to submit
written statement with evidence by 2/4/25 or to appear in
person at Pookode, if required on 2/4/25.
25-3-25 Sending the individual Statement of allegations,
individual Change memo and Final common gist of
statements to all the nineteen accused by registered post
with acknowledgement due/email, to submit the written
statement with evidences by 2/4/25 and to appear in
person Mannuthy, if required on 4/4/25
5-4-25- prepare the individual Statement of allegations
and individual Charge memo of the new accused (informed
by accused, if any).
7-4-25- Sent the individual Statement of allegations and
individual Charge memo to the appellant by registered
post with acknowledgement due/email of the counsel of
the appellant
7-4-25- sending of notice to additional accused by hand or
by registered post with acknowledgement due /email with
the individual statement of allegations and individual
charge memo to submit written statement with evidence
WA Nos.268, 269 & 410 of 2025
by 15/4/25 or to appear in person at Pookode, if required
on 21/4/25 and 22/4/25
23-4-25 to 30-4-25 preparation of preliminary report with
explanations and reasons
30-4-25 sending preliminary report to appellant and to all
accused by registered post with acknowledgement
due/through standing counsel/email/for those at Pookode,
by hand, to reply by 9/5/25
12-5-25 to 17-5-25-preparation of the final report with
explanations and reasons
19-5-25-submission of final report to anti-ragging
committee
The above dates are only tentative, but will try to strictly
stick on to it unless unforeseen changes happen."
2. We expect that the timeline given is of longer
duration and should be truncated, preferably by end of march,
on consideration of the fact that there is an interim stay vis-a-
vis the attending of the classes by the students-writ petitioners
on the basis of the interim order passed by this Court. We
have been informed that against the interim order writ
WA Nos.268, 269 & 410 of 2025
petitioners-respondents had approached the Hon'ble Supreme
Court in SLP No.5246-5247 of 2025, the following order was
passed:
"As the main matter in W.A.Nos.268-269/2025 is
slated to be heard on 04.03.2025, we are not inclined
to interfere in the matters.
These Special Leave Petitions are hence,
dismissed.
Pending application(s), if any, shall stand
disposed of."
3. Today, Sri.Sreekumar Chelur and Sri.P.C.Sasidharan
have argued that the students may be permitted to join the
classes as their future is in dark for the reason that in case
they are able to ward off the alleged allegations they will be
losing the attendance and also a year. We confronted the
counsel with regard to the status of the criminal cases lodged
against the students. We have been informed that the charge
sheet is not filed. Considering the seriousness of the issue, we
do not deem it appropriate to modify our order for permitting
WA Nos.268, 269 & 410 of 2025
the students to attend the classes but direct the university to
change the timeline by finishing the enquiry by the end of this
month ie., 31.03.2025 as already the statements of all the
witnesses have been recorded and only the opportunity of
hearing has to be given to the students with liberty to cross
examine the witnesses. In case, the University finds that the
respondents - students are indulging into delaying tactics in
cross-examining the witnesses, the said fact can be always
brought to the notice of this Court for further orders.
Post this matter for further consideration on 09.04.2025.
Sd/-
AMIT RAWAL, JUDGE
Sd/-
K.V. JAYAKUMAR, JUDGE
nak
04-03-2025 /True Copy/ Assistant Registrar
Annexure A A TRUE COPY OF THE REPRESENTATION DATED 20.12.2024
BEFORE 2ND RESPONDENT UNIVERSITY AND OTHER AUTHORITIES
CONCERED
04-03-2025 /True Copy/ Assistant Registrar
