Kerala High Court
Sheeba M.R vs Kerala Veterinary And Animal Sciences ... on 28 May, 2025
Author: Amit Rawal
Bench: Amit Rawal
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 28TH DAY OF MAY 2025 / 7TH JYAISHTA, 1947
WA NO. 268 OF 2025
AGAINST THE JUDGMENT DATED 05.12.2024 IN WP(C) NO.22028 OF
2024 OF HIGH COURT OF KERALA
APPELLANT(S)/NON-PARTY:
SHEEBA M.R
AGED 44 YEARS
W/O JAYAPRAKASH T., RESIDING AT PAVITHRAM, VINODNAGAR,
KURAKODE, NEDUMANGAD P.O., THIRUVANANTHAPURAM DISTRICT,
PIN - 695541
BY ADVS.
SMT.NISHA GEORGE
SRI.GEORGE POONTHOTTAM (SR.)
SMT.KAVYA VARMA M. M.
RESPONDENT(S)/RESPONDENTS AND WRIT PETITIONERS:
1 KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
POOKODE, WAYANAD , REPRESENTED BY ITS REGISTRAR., PIN -
680505
2 THE VICE CHANCELLOR
THE VICE CHANCELLOR, KERALA VETERINARY AND ANIMAL
SCIENCES UNIVERSITY, POOKODE, WAYANAD, PIN - 680505
3 THE ANTI-RAGGING COMMITTEE
COLLEGE OF VETERINARY AND ANIMAL SCIENCES, POOKODE,
WAYANAD, REPRESENTED BY ITS CHAIRMAN., PIN - 673576
4 THE DEAN
COLLEGE OF VETERINARY AND ANIMAL SCIENCES, POOKODE,
WAYANAD, PIN - 673576
5 MOHAMMED DHANISH.M
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 2
AGED 23 YEARS
2 ND YEAR BVSC & AH STUDENT, COLLEGE OF VETERINARY
AND ANIMAL SCIENCES, POOKODE, WAYANAD, RESIDING AT
MEEMPATTA HOUSE, CHENAYIKKUNNU, PATHAPPIRIYAM.P.O,
EDAVANNA, MALAPURAM, PIN - 676123
6 REHAN BINOY
AGED 20 YEARS
2 ND 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
7 ADITHYAN.V
AGED 20 YEARS
2 ND YEAR BVSC & AH STUDENT, COLLEGE OF VETERINARY
AND ANIMAL SCIENCES, POOKODE, WAYANAD, RESIDING AT
PUTHIYOTTUMKARA HOUSE, PANTHIRIKARA AVADUKA.P.O,
PERUVANNAMUZHI, KOZHIKKODE, PIN - 673528
8 ALTHAF.A
AGED 22 YEARS
2 ND YEAR BVSC & AH STUDENT, COLLEGE OF VETERINARY
AND ANIMAL SCIENCES, POOKODE, WAYANAD, RESIDING AT
CHETTIYAN VILAKOM HOUSE, PARAVUR, THEKKUMBHAGOM.P.O,
KOLLAM, PIN - 691319
9 SOUD RISAL.E.K
AGED 22 YEARS
2 ND YEAR BVSC & AH STUDENT, COLLEGE OF VETERINARY
AND ANIMAL SCIENCES, POOKODE, WAYANAD,, EDATHOLA
KURIKKAL HOUSE, PAKKANAPPURAYA, KANNATTIPPADI.P.O,
MALAPPURAM, PIN - 676304
10 PARENTS TEACHERS ASSOCIATION OF VETERINARY COLLEGE
MANNUTHY ( SOUGHT TO BE IMPLEADED )
REPRESENTED BY ITS PRESIDENT - SHINTHULAL, AGED 50
YEARS, S/O GANGADHARAN M, LAL BHAVANAM, THEKKEVEEDU
LINE, CHOONDU PALAKA, KATTAKADA P.O., THIRUVANANTHAPURAM
( SOUGHT TO BE IMPLEADED )
BY ADVS.
SRI.MANU GOVIND
SHRI.P.C.SASIDHARAN
SRI.B.DEEPAK
SRI.KARTHIK BHAVADASAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 28.05.2025,
ALONG WITH WA.269/2025, 330/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 28TH DAY OF MAY 2025 / 7TH JYAISHTA, 1947
WA NO. 269 OF 2025
AGAINST THE JUDGMENT DATED 05.12.2024 IN WP(C) NO.22835 OF
2024 OF HIGH COURT OF KERALA
APPELLANT(S);/NON PARTY:
SHEEBA M.R,
AGED 44 YEARS
W/O JAYAPRAKASH T., RESIDING AT PAVITHRAM, VINOD NAGAR,
KURAKODE, NEDUMANGAD P.O., THIRUVANANTHAPURAM DISTRICT,
PIN - 695541
BY ADVS.
SMT.NISHA GEORGE
SRI.GEORGE POONTHOTTAM (SR.)
SMT.KAVYA VARMA M. M.
RESPONDENT(S)/RESPONDENTS AND WRIT PETITIONERS:
1 KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY
POOKODE, WAYANAD-, REPRESENTED BY ITS REGISTRAR., PIN -
680505
2 COLLEGE OF VETERINARY AND ANIMAL SCIENCES UNIVERSITY
POOKODE, LAKKIDI P.O, WAYANAD-, REPRESENTED BY ITS DEAN,
PIN - 673576
3 THE VICE CHANCELLOR
KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
POOKODE, WAYANAD, PIN - 680505
4 THE DEAN
COLLEGE OF VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
POOKODE, LAKKIDI P.O, WAYANAD, PIN - 673576
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 4
5 ANTI-RAGGING COMMITTEE
COLLEGE OF VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
POOKODE, LAKKIDI P.O, WAYANAD REPRESENTED BY THE HEAD OF
THE INSTITUTION- THE FOURTH RESPONDENT, PIN - 673576
6 THE DEAN
COLLEGE OF VETERINARY AND ANIMAL SCIENCES MANNUTHY,
THRISSUR, PIN - 680651
7 AMEEN AKBARALI.U
AGED 25 YEARS
S/O ISHAQUE.U, ULUVAN HOUSE, NELLIKUTHU P.O, MANJERI,
MALAPPURAM, PIN - 676122
8 R.S KASHINADHAN
AGED 25 YEARS
S/O RAJEEV S, THIRUVATHIRA HOUSE, KIZHAKKUM BHAGOM,
CHITHARA P.O, KOLLAM, PIN - 691559
9 AJAY J,
AGED 24 YEARS
S/O JAYAKUMAR.K, KRISHNAVILASAM, ANANDAPPALLY P.O,
PANNIVIZHA, ADOOR, PATHANAMTHITTA, PIN - 691525
10 SINJO JOHNSON
AGED 24 YEARS
S/O JOHNSON GEORGE,ELEVENKOTTU SNEHA BHAVAN, ODANAVATTOM
P.O, KOTTARAKKARA, KOLLAM, PIN - 691512
BY ADVS.
SRI.MANU GOVIND
SRI.NANDAGOPAL S.KURUP
SHRI.ADITH KIRAN R.S.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 28.05.2025,
ALONG WITH WA.268/2025 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 28TH DAY OF MAY 2025 / 7TH JYAISHTA, 1947
WA NO. 330 OF 2025
AGAINST THE JUDGMENT DATED 05.12.2024 IN WP(C)
NO.21140 OF 2024 OF HIGH COURT OF KERALA
APPELLANT(S)/THIRD PARTY:
SHEEBA M.R
AGED 44 YEARS
W/O JAYAPRAKASH T., RESIDING AT PAVITHRAM,
VINODNAGAR, KURAKODE, NEDUMANGAD P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 685541
BY ADVS.
SMT.NISHA GEORGE
SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENT(S)/RESPONDENTS AND WRIT PETITIONER:
1 KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY, WAYANAD BY ITS REGISTRAR
POOKKOD, WAYANAD DISTRICT, PIN - 673576
2 THE VICE CHANCELLOR
THE KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY, POOKKOD, WAYANAD DISTRICT, PIN -
673576
3 THE COLLEGE OF VETERINARY AND ANIMAL SCIENCE,
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 6
POOKOD
REPRESENTED BY ITS PRINCIPAL, POOKKOD, LAKKIDI
P.O., WAYANAD DISTRICT, PIN - 673576
4 THE PRINCIPAL
THE COLLEGE OF VETERINARY AND ANIMAL SCIENCE,
POOKOD, LAKKIDI P.O., WAYANAD DISTRICT, PIN -
673576
5 THE DEAN
THE COLLEGE OF VETERINARY AND ANIMAL SCIENCE,
POOKOD, LAKKIDI P.O., WAYANAD DISTRICT,, PIN -
673576
6 THE ANTI-RAGGING COMMITTEE
REPRESENTED BY ITS CHAIRMAN, THE COLLEGE OF
VETERINARY AND ANIMAL SCIENCE, POOKOD, LAKKIDI
P.O., WAYANAD DISTRICT, PIN - 673576
7 CENTRAL BUREAU OF INVESTIGATION (CBI)
REPRESENTED BY ITS DIRECTOR, PLOT NO 5-B, CGO
COMPLEX, LODHI ROAD, NEW DELHI, PIN - 110003
8 ARUN K
AGED 23 YEARS
KELOTH, THAZHE KANIYARAM, MANANTHAVADY,
WAYANAD DISTRICT, PIN - 670645
BY ADVS.
SRI.MANU GOVIND
SHRI.SREELAL N.WARRIER,SREELAL N.WARRIER,
SPL.PUBLIC PROSECUTOR, CENTRAL BUREAU OF
INVESTIGATION (CBI)
SRI.SANTHARAM.P
SMT.REKHA ARAVIND
SRI.P.G.GOKULNATH
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
28.05.2025, ALONG WITH WA.268/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 28TH DAY OF MAY 2025 / 7TH JYAISHTA, 1947
WA NO. 331 OF 2025
AGAINST THE JUDGMENT DATED 05.12.2024 IN WP(C)
NO.28606 OF 2024 OF HIGH COURT OF KERALA
APPELLANT(S)/THIRD PARTY:
SHEEBA M.R
AGED 44 YEARS
W/O. JAYAPRAKASH T., RESIDING AT PAVITHRAM,
VINODNAGAR, KURAKODE, NEDUMANGAD P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695541
BY ADVS.
SMT.NISHA GEORGE
SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENT(S)/RESPONDENTS AND WRIT PETITIONER:
1 THE KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY
POOKKOD WAYANAD DISTRICT, REPRESENTED BY ITS
REGISTRAR, PIN - 673576
2 THE VICE CHANCELLOR
THE KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY, POOKKOD, WAYANAD DISTRICT, PIN -
673576
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 8
3 THE DEAN, THE COLLEGE OF VETERINARY AND ANIMAL
SCIENCE, POOKOD
LAKKIDI P.O., WAYANAD DISTRICT, PIN - 673576
4 THE ANTI-RAGGING COMMITTEE, REPRESENTED BY ITS
CHAIRMAN
THE COLLEGE OF VETERINARY AND ANIMAL SCIENCE,
POOKOD, LAKKIDI P.O., WAYANAD DISTRICT., PIN -
673576
5 ANTI RAGGING SQUAD, REPRESENTED BY ITS
CHAIRMAN
THE COLLEGE OF VETERINARY AND ANIMAL SCIENCE,
POOKOD, LAKKIDI P.O., WAYANAD DISTRICT., PIN -
673576
6 ARUN K
AGED 23 YEARS
KELOTH, THAZHE KANIYARAM, MANANTHAVADY,
WAYANAD DISTRICT, PIN - 670645
BY ADVS.
SRI.MANU GOVIND
SRI.SANTHARAM.P
SMT.REKHA ARAVIND
SRI.P.G.GOKULNATH
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
28.05.2025, ALONG WITH WA.268/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 28TH DAY OF MAY 2025 / 7TH JYAISHTA, 1947
WA NO. 329 OF 2025
AGAINST THE JUDGMENT DATED 05.12.2024 IN WP(C)
NO.29685 OF 2024 OF HIGH COURT OF KERALA
APPELLANT(S)/THIRD PARTY:
SHEEBA M.R
AGED 44 YEARS
W/O JAYAPRAKASH T., RESIDING AT PAVITHRAM,
VINODNAGAR, KURAKODE, NEDUMANGAD P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695541
BY ADVS.
SMT.NISHA GEORGE
SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENT(S)/RESPONDENTS AND PETITIONERS:
1 KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY,
POOKODE, WAYANAD-REP BY ITS REGISTRAR, PIN -
673576
2 THE VICE CHANCELLOR
KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY,POOKODE ,WAYANAD DISTRICT, PIN -
673576
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 10
3 THE ANTI-RAGGING COMMITTEE
KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY,POOKODE,WAYANAD DISTRICT, PIN -
673576
4 THE DEAN
KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY,POOKODE,WAYANAD-, PIN - 673576
5 N.ASIF KHAN
AGED 23 YEARS
S/O NOUSHAD KHAN,, ASIF MANZIL, KIZHAKKEPURAM
P.O, ATHIROOR,VARKALA, THIRUVANANTHAPURAM
DISTRICT,KERALA,, PIN - 695310
6 AMAL IHSAN
AGED 23 YEARS
S/O NOUSHAD A ARY HOUSE, CLUB
KUNNU,VTC,MANANTHAVADY P.O WAYANAD DISTRICT,,
PIN - 670645
BY ADVS.
SRI.MANU GOVIND
SRI.V.SHYAM
SRI.P.ARUN
SMT.SAHEERA K.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
28.05.2025, ALONG WITH WA.268/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 28TH DAY OF MAY 2025 / 7TH JYAISHTA, 1947
WA NO. 333 OF 2025
AGAINST THE JUDGMENT DATED 05.12.2024 IN WP(C)
NO.25806 OF 2024 OF HIGH COURT OF KERALA
APPELLANT(S)/THIRD PARTY:
SHEEBA M.R
AGED 44 YEARS
W/O JAYAPRAKASH T., RESIDING AT PAVITHRAM,
VINODNAGAR, KURAKODE, NEDUMANGAD P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695541
BY ADVS.
SMT.NISHA GEORGE
SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENT(S)/RESPONDENTS AND WRIT PETITIONER:
1 KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY
KERALA VETERINARY AND ANIMAL SCIENCE
UNIVERSITY, POOKODE, LAKKIDI P. O., WAYANAD,
PIN- 673576 REPRESENTED BY ITS VICE CHANCELLOR
2 THE VICE CHANCELLOR
KERALA VETERINARY AND ANIMAL SCIENCE
UNIVERSITY, POOKODE, LAKKIDI P. O., WAYANAD,,
PIN - 673576
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 12
3 THE DIRECTOR OF ACADEMICS & RESERCH
KERALA VETERINARY AND ANIMAL SCIENCE
UNIVERSITY, POOKODE, LAKKIDI P. O., WAYANAD,,
PIN - 673576
4 THE REGISTRAR (ACADEMIC & RESERCH)
KERALA VETERINARY AND ANIMAL SCIENCE
UNIVERSITY, POOKODE, LAKKIDI P. O., WAYANAD,,
PIN - 673576
5 THE JOINT REGISRAR (ACADEMIC & RESERCH)
KERALA VETERINARY AND ANIMAL SCIENCE
UNIVERSITY, POOKODE, LAKKIDI P. O., WAYANAD,,
PIN - 673576
6 THE DEAN
COLLEGE OF VETERINARY AND ANIMAL SCIENCES,
POOKODE, LAKKIDI P. O., WAYANAD, PIN - 673576
7 THE ANTI RAGGING COMMITTEE
COLLEGE OF VETERINARY AND ANIMAL SCIENCES,
POOKODE, LAKKIDI P. O., WAYANAD, REPRESENTED
BY ITS CHAIRMAN, PIN - 673576
8 AKHIL K
AGED 28 YEARS
S/O VELAYUDHAN K, KOTTAYIL HOUSE, AMAYUR P.
O., KOPPAM, PATTAMBI, PALAKKAD DISTRICT, PIN -
679303
BY ADV SHRI.K.S.ARUN KUMAR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
28.05.2025, ALONG WITH WA.268/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 28TH DAY OF MAY 2025 / 7TH JYAISHTA, 1947
WA NO. 332 OF 2025
AGAINST THE JUDGMENT DATED 05.12.2024 IN WP(C)
NO.33231 OF 2024 OF HIGH COURT OF KERALA
APPELLANT(S)/THIRD PARTY:
SHEEBA M.R
AGED 44 YEARS
W/O JAYAPRAKASH T., RESIDING AT PAVITHRAM,
VINODNAGAR, KURAKODE, NEDUMANGAD P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695541
BY ADVS.
SMT.NISHA GEORGE
SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENT(S)/RESPONDENTS AND WRIT PETITIONER:
1 THE KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY,
POOKOD, WAYANAD, PIN - 673576
2 THE VICE CHANCELLOR
THE KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY, POOKKOD, WAYANAD, PIN, PIN -
673576
3 THE DEAN
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 14
THE COLLEGE OF VETERINARY AND ANIMAL SCIENCE,
POOKOD LAKKIDI P.O, WAYANAD DISTRICT, PIN -
673576
4 THE ANTI-RAGGING COMMITTEE
REPRESENTED BY ITS CHAIRMAN, THE COLLEGE
VETERINARY AND ANIMAL SCIENCES, POOKKOD
LAKKIDI P.O, WAYANAD, PIN - 673576
5 ANTI-RAGGING SQUAD
REPRESENTED BY ITS CHAIRMAN, THE COLLEGE OF
VETERINARY AND ANIMAL SCIENCE, POOKOD, LAKKIDI
P.O, WAYANAD, PIN - 673576
6 AKASH .S.D.
AGED 22 YEARS
S/O SARATHCHANDRAN, VIJAYAMMA NIVAS,
KONJIRAVILA, MANAKKAD P.O KALIPPANKULAM,
MANAKKAD VILLAGE, THIRUVANANTHAPURAM, PIN -
695009
BY ADVS.
SRI.S.K.ADHITHYAN
SHRI.REUBEN CHARLY
SMT.SHAHINA NOUSHAD
SHRI.CHRISTY THOMAS
SHRI.VYSHNAV S. NAIR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
28.05.2025, ALONG WITH WA.268/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 28TH DAY OF MAY 2025 / 7TH JYAISHTA, 1947
WA NO. 410 OF 2025
AGAINST THE JUDGMENT DATED 05.12.2024 IN WP(C)
NO.30162 OF 2024 OF HIGH COURT OF KERALA
APPELLANT(S)/THIRD PARTY:
SHEEBA M.R,
AGED 44 YEARS
W/O JAYAPRAKASH T., RESIDING AT PAVITHRAM,
VINODNAGAR, KURAKODE, NEDUMANGAD P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695541
BY ADV SMT.NISHA GEORGE
RESPONDENT(S)/RESPONDENTS AND WRIT PETITIONERS:
1 THE KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY
POOKODE, WAYANAD DISTRICT, REPRESENTED BY ITS
REGISTRAR, PIN - 673576
2 THE COLLEGE OF VETERINARY AND ANIMAL SCIENCES
UNIVERSITY
POOKODE, LAKKIDI P.O., WAYANAD DISTRICT -
REPRESENTED BY ITS DEAN, PIN - 673576
3 THE DEAN
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 16
COLLEGE OF VETERINARY AND ANIMAL SCIENCES
UNIVERSITY, POOKODE, LAKKIDI P.O., WAYANAD
DISTRICT, PIN - 673576
4 THE ANTI-RAGGIN COMMITTEE
COLLEGE OF VETERINARY AND ANIMAL SCIENCES
UNIVERSITY, POOKODE, LAKKIDI P.O., WAYANAD
DISTRICT, REPRESENTED BY ITS CHAIRMAN, PIN -
673576
5 THE VICE CHANCELLOR
KERALA VETERINARY AND ANIMAL SCIENCES
UNIVERSITY, POOKODE, WAYANAD DISTRICT, PIN -
673576
6 ABHISHEKH S
AGED 23 YEARS
S/O.SAJI P.K., PAZHAYIDATHU HOUSE, RAMAKKAL
MEDU P.O., KARUNAPURAM VILLAGE, IDUKKI
DISTRICT, PIN - 685552
7 DONES DAIE
AGED 23 YEARS
S/O. DAIE JOHN, THURAKKAL PUTHENPURAYIL HOUSE,
KOTHAKUTHY, MUTHALAKODAM P.O., KARIKKODE
VILLAGE, THODUPUZHA, IDUKKI DISTRICT, PIN -
685605
BY ADVS.
SRI.MANU GOVIND
SRI.N.M.MADHU
SMT.C.S.RAJANI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
28.05.2025, ALONG WITH WA.268/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:38607
WA NO. 268 OF 2025 and conctd. Cases 17
JUDGMENT
[WA Nos.268/2025, 269/2025, 330/2025, 331/2025, 329/2025,
333/2025, 332/2025, 410/2025]
Amit Rawal, J.
By accepting the relief filed by the mother of the
deceased Sidharthan J.S, who had unfortunately died in a
ragging conducted in the Men's Hostel of College of
Veterinary and Animal Sciences, Pookode, we had granted
the leave and admitted the writ appeal and had interdicted
the directions of the Single Bench to the extent of granting
the admissions to the students who were found to be
indulged into ragging for the reason that they were required
to be heard and thereafter a time line was submitted by the
College for conducting the enquiry as per the directions of
the Single Bench Considering the fact that the timeline was
longer we had on 18.3.2025 passed the following order.
This Court had granted leave to the mother of
Sidharthan J. S, who had allegedly died on account of the
ragging, to challenge the order of the Single Bench in
the writ appeals and passed the detailed following order
on 4.3.2025:
"I.A.No.2 and 3 of 2025 in WA No.268 of
These applications have been filed on
behalf of the Parent Teachers Association of
Veterinary College for impleadment and
2025:KER:38607
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 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
2025:KER:38607
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 accused), individual Charge
memo and common gist of statements
(incorporating statement of appellant)
to the appellant by registered post with
acknowledgment 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
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
acknowledgment due/email, to submit
2025:KER:38607
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 acknowledgment due/email of
the counsel of the appellant
7-4-25- sending of notice to additional
accused by hand or by registered post
with acknowledgment due /email with
the individual statement of allegations
and individual charge memo to submit
written statement with evidence 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 acknowledgment
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."
2025:KER:38607
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-avis 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 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 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."
2025:KER:38607
e
2. The aforementioned order reveals that, this Court had
interdicted the directions of the Single Bench with regard
to the attending of the classes by the students involved in
the alleged offence of ragging. However, the other
directions of the Single Bench were kept in tact. It would
be appropriate to extract the direction No.2(i) of the
order under challenge:
"The University is directed to conduct a fresh
enquiry, after furnishing memos of charges to the
petitioners specifying the individual allegations
against each of them and furnishing them the
gist of the statements of the witnesses, requiring
the petitioners to submit written explanations for
the same. However, the statements of the
witnesses need not be recorded afresh, and the
gist of such statements regarding the
involvement of the petitioners shall be furnished
to the petitioners without revealing the identity
of the witnesses. Such gist of statements has to
be prepared based on the statements of
witnesses already recorded by the Anti-Ragging
Squad.
3. However, due to inadvertence, this Court had, in the
penultimate paragraph of the interim order observed as
under:
"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 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
2025:KER:38607
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."
4. On perusal of our order dated 04.03.2025, the
findings with regard to the granting of permission to
cross-examine the witnesses is totally against the first
part of the interim order, and in this regard, two I.As. have
been filed in different writ appeals; I.A No.2/2025 in
W.A.No.269 of 2025 on behalf of the appellant and
I.A.No.2/2025 on behalf of the college in WA.
No.410/2025. The observation in the order regarding the
granting of cross-examination may be omitted. In support
of the aforementioned averments in the application,
another I.A. No.3/2025 has been filed in writ appeal
No.410 of 2025 on behalf of the College, whereby the
college has received a written communication through
email of the students granting them permission to cross-
examine the witnesses.
5. We are of the view that, once this Court while
granting the interim order, had kept the direction No.2(i),
extracted above of the Single Bench in tact, there was no
question of granting the permission to cross-examination,
particularly when the identity of the witnesses had already
been ordered by the Single Bench to be kept secret.
6. Through I.A.No.2/2025 in W.A.No.410 of 2025, a
revised tentative calendar has been filed, in pursuance of
the previous order where we had directed the college to
conduct and complete the enquiry by 31.03.2025.
7. Adv. Sreekumar Chelur, the learned counsel appearing
on behalf of the students pointed out that, as per the
revised schedule, the date for receiving the written
statement from nineteen accused has been fixed as
19.03.2025 on the impression that the students would be
given chance to cross-examine the witnesses. This Court
is accepting the request made in I.A. No.2/2025 in
WA.No.269 of 2025 and I.A.No.2/2025 in WA.No.410/2025,
allow the aforementioned applications and expunge our
remarks with regard to the permission for cross-
2025:KER:38607
examination to the 19 accused. The penultimate
paragraph of the order dated 04.03.2025 shall be read as
follows:
"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 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. 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."
8. On perusal of the revised date of schedule, tomorrow
(19.03.2025) is the date for receiving the statement and
hearing of the accused is on 21.03.2025. Thus, we extend
the period from 19.03.2025 to file a written statement to
21.03.2025 along with the hearing in terms of the
directions 2(i) of the Single Bench.
9. It is made clear that, there is already a prohibitory
order to the students to enter the college premises. They
are at liberty to make either themselves for hearing or
through virtual hearing. Post on 10.04.2025.
2. Pursuant to the aforementioned order, counsel for the
appellant has placed on record before us an order dated
31.3.2025 of the College of Veterinary and Animal Sciences
2025:KER:38607
whereby the competent authority ie., the anti-ragging
committee on the basis of the report expelled all the (19)
students from the institution and debarred from admission to
any other institutions for a period of three years. They have
been found to be indulging into abetment of committing
ragging, conspiracy, unlawful assembly, violation of decency
and morals through ragging, denial of medical help during
ragging, physical and psychological humiliation through
ragging, wrongful confinement during ragging. The order is
taken on record and marked as Ext.X1. In this view of the
matter, no further orders are required.
Writ appeals stand disposed of.
SD/-
AMIT RAWAL, JUDGE
SD/-
sab K. V. JAYAKUMAR, JUDGE
2025:KER:38607
RESPONDENT ANNEXURES
Annexure R2(a) A COPY OF THE EMAIL REQUEST DATED
17.03.2025 MADE BY ONE OF THE
STUDENTS, REHAN BINOY, THE 6TH
2025:KER:38607
RESPONDENT ANNEXURES
ANNEXURE R2(a) COPY OF THE REVISED TIME SCHEDULE
DATED 12.03.2025
2025:KER:38607
RESPONDENT ANNEXURES
Annexure A A TRUE COPY OF THE REPRESENTATION
DATED 20.12.2024 BEFORE 2ND
RESPONDENT UNIVERSITY AND OTHER
AUTHORITIES CONCERED
ANNEXURE XI PROCEEDINGS OF COLLEGE OF VETERINARY
AND ANIMAL SCIENCES DATED 31.3.2025
