Afra N A vs State Of Kerala

Sathish Ninan, J.

Petitioners are the final year B.A (Mass Communication) students in the M.E.S Asmabi College (4thRespondent). The college is affiliated to the Calicut University.

Alleging that the petitioners misbehaved to faculties, they have been kept under suspension. Ext.P1 is the order in the said regard issued by the 4th respondent. As per Ext.P2, the petitioners were put on notice that the Staff Council has decided that the petitioners shall not be permitted to attend regular classes. However, they were permitted to attend the University Examinations and conduct their seminars, assignments and project works through online mode under proper guidance. Aggrieved, the petitioners submitted Ext.P3 representation before the Chairman of Grievance Cell of the Calicut University. The same is pending consideration. Petitioner challenges Exts.P1 and P2.

Considering the facts and circumstances, I deem it sufficient that the Grievance Cell before which Ext.P3 is pending, considers the same and passes appropriate orders.

In the result, the writ petition is disposed of directing the Grievance Cell of the Calicut University to consider and pass appropriate orders on Ext.P3 representation, after affording an opportunity of hearing to the petitioners and the 4th respondent-College. I am sure that appropriate orders will be passed without delay, as the petitioners may have to appear for ensuing examinations.