Kerala High Court
Hashim V vs Kerala Veterinary & Animal Sciences ... on 11 March, 2025
2025:KER:27503
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 11TH DAY OF MARCH 2025 / 20TH PHALGUNA, 1946
WP(C) NO. 42784 OF 2024
PETITIONER/S:
HASHIM V
AGED 22 YEARS
S/O ABDUL HAMEED V, RESIDING AT VELUTHENGADAN
HOUSE, PAZHAMALLURE PO, MUNDAKKODE, MALAPPURAM,,
PIN - 676506
BY ADVS.
C.DINESH
P.SHAMMI NAVAS
RESPONDENT/S:
1 KERALA VETERINARY & ANIMAL SCIENCES UNIVERSITY
POOKODE, REPRESENTED BY ITS REGISTRAR, WAYANAD,
PIN - 680505
2 COLLEGE OF VETERINARY & ANIMAL SCIENCES UNIVERSITY
POOKODE
LAKKIDI PO., WAYANAD REPRESENTED BY ITS DEAN, PIN
- 673576
3 THE DEAN
COLLEGE OF VETERINARY & ANIMAL SCIENCES,
UNIVERSITY, POOKODE, LAKKIDI P.O., WAYANAD, PIN -
673576
W.P.C Nos. 31467 and 42784 of 2024
2
2025:KER:27503
4 THE ANTI- RAGGING COMMITTEE
COLLEGE OF VETERINARY & ANIMAL SCIENCES
UNIVERSITY, POOKODE, LAKKIDI P.O., WAYANAD-
REPRESENTED BY ITS CHAIRMAN, PIN - 673576
5 THE VICE CHANCELLOR
KERALA VETERINARY & ANIMAL SCIENCES UNIVERSITY,
POOKODE, WAYANAD, PIN - 680505
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11.03.2025, ALONG WITH WP(C).31467/2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
W.P.C Nos. 31467 and 42784 of 2024
3
2025:KER:27503
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 11TH DAY OF MARCH 2025 / 20TH PHALGUNA, 1946
WP(C) NO. 31467 OF 2024
PETITIONER/S:
1 BILLGATE JOSHVA THANNIKODE,
AGED 23 YEARS
S/O JOSE V. THANNIKKODE, THANNIKKODE HOUSE,
CHUNGAM, SULTHAN BATHERY WAYANAD ,, PIN - 673592
2 SREEHARI R.D.,
AGED 23 YEARS
S/O RAJESH P., SREENILAYAM, PAYATTADI, PACHA P.O,
NANNIYODE, PALODE VILLAGE, THIRUVANANTHAPURAM,,
PIN - 695562
BY ADVS.
RILGIN V.GEORGE
K.T.RAVEENDRAN
AKSHARA K.P.
ANGEL MARY GEORGE
RESPONDENT/S:
1 THE KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY
POOKODE, WAYANAD DISTRICT- , REPRESENTED BY ITS
REGISTRAR, PIN - 680505
2 THE COLLEGE OF VETERINARY AND ANIMAL SCIENCES
W.P.C Nos. 31467 and 42784 of 2024
4
2025:KER:27503
UNIVERSITY,
POOKODE, LAKKIDI P.O.,WAYANAD DISTRICTREPRESENTED
BY ITS DEAN, PIN - 673576
3 THE DEAN,
COLLEGE OF VETERINARY AND ANIMAL SCIENCES
UNIVERSITY, POOKODE, LAKKIDI P.O.,WAYANAD
DISTRICT, PIN - 673576
4 THE ANTI-RAGGING COMMITTEE,
COLLEGE OF VETERINARY AND ANIMAL SCIENCES
UNIVERSITY, POOKODE, LAKKIDI P.O.,WAYANAD
DISTRICTREPRESENTED BY ITS CHAIRMAN, PIN - 673576
5 THE HON'BLE VICE CHANCELLOR,
KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
POOKODE, WAYANAD DISTRICT, PIN - 673576
BY ADV Manu Govind
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11.03.2025, ALONG WITH WP(C).42784/2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
W.P.C Nos. 31467 and 42784 of 2024
5
2025:KER:27503
JUDGMENT
Both these cases are posted before this Court in view of
the fact that this Court, by way of a common judgment dated
05.12.2024 in W.P.C No.22835/2024 and connected cases, has
dealt with the orders impugned in these writ petitions. The
challenge in these writ petitions is against an order passed by
the 2nd respondent College, the College of Veterinary and Animal
Sciences University, Pookode, by which the petitioners were
subjected to disciplinary proceedings and imposed with penalty
of expulsion from the college. Altogether 19 students were
dealt with in the said order and similar penalties were imposed.
This Court interfered with the said order as per the judgment
referred to above in respect of 16 other students, by setting
aside the order with a direction to conduct the enquiry afresh.
According to the petitioners, in the light of the common
judgment rendered by this Court, the petitioners are also to be
participated in the fresh enquiry which is now in progress in the
light of the aforesaid common judgment.
W.P.C Nos. 31467 and 42784 of 2024
2025:KER:27503
2. Today when the matter came up for consideration,
the learned Standing Counsel for the University submitted that,
in the enquiry now being conducted afresh, the petitioners are
also being included and an opportunity shall be granted to them
to raise their contentions against the proceedings initiated
against them.
In such circumstances, I am of the view that, these writ
petitions can be disposed of, in the light of the above.
Accordingly it is ordered that, the 2nd respondent while
conducting the enquiry in the light of the common judgment in
W.P.(C) No.29685/2024, shall consider the case of the
petitioners dehors the order passed against them, which was
the subject matter of the aforesaid common judgment.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
rpk
W.P.C Nos. 31467 and 42784 of 2024
2025:KER:27503
APPENDIX OF WP(C) 31467/2024
PETITIONER EXHIBITS
Exhibit P1 A. TRUE COPY OF THE F.I.R. IN CRIME
NO.77/2024 DATED 18.02.2024 OF VYTHIRI
POLICE STATION, WAYANAD DISTRICT
Exhibit P2 A TRUE COPY OF THE REPORT REGARDING THE
COMPLAINT FROM THE ANTI-RAGGING
HELPLINE OF THE UGC ABOUT THE ALLEGED
RAGGING OF SRI. SIDHARTHAN J.S.
Exhibit P3 A TRUE COPY OF THE ORDER NO.
CVAS/PKD/ACAD(1)944/2024, DATED
02.03.2024, ISSUED BY THE THIRD
RESPONDENT
Exhibit P4 A. TRUE COPY OF THE PROCEEDINGS DATED
29.02.2024, ISSUED BY THE THIRD
RESPONDENT, THE DEAN OF THE UNIVERSITY
Exhibit P5 A TRUE COPY OF THE CIRCULAR ISSUED BY
THE CONTROLLER OF EXAMINATIONS
Exhibit P6 A. TRUE COPY OF THE APPEAL FILED BY THE
1ST PETITIONER, DATED 29/08/2024
Exhibit P7 A. TRUE COPY OF THE APPEAL FILED BY THE
2ND PETITIONER, DATED 24/07/2024
Exhibit P8 A. TRUE COPY OF THE INTERIM ORDER IN
WP© NO. 21765 OF 2024 DATED 25.06.2024
RESPONDENT EXHIBITS
Exhibit R3(a) Copy of the notice dated 24.02.2024
published on the notice board of the
college hostel
W.P.C Nos. 31467 and 42784 of 2024
2025:KER:27503
APPENDIX OF WP(C) 42784/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER OF THE DATED
02.03.2024, ISSUED BY THE 3RD
RESPONDENT
Exhibit P2 TRUE COPY OF THE LETTER DATED
14.06.2024 SUBMITTED TO THE 4
RESPONDENT BY THE PETITIONER
Exhibit P3 TRUE COPY OF THE APPEAL DATED NIL
SUBMITTED TO THE 5TH RESPONDENT
Exhibit P4 A TRUE COPY OF THE INTERIM ORDER DATED
25.03.2024 IN W.P(C) 12520/2024
Exhibit P5 TRUE COPY OF THE INTERIM ORDER DATED
28.05.2024 IN WP(C) 18717/2024
RESPONDENT EXHIBITS
Exhibit R3(b) A copy of the report of the Anti
Ragging Squad dated 01.03.2024
EXHIBIT R3(c) A copy of the report of the Anti
Ragging Committee dated 01.03.2024
EXHIBIT R3(a) Copy of the notice 24.02.2024 dated
published on the notice board of the
2nd respondent hostel
