Akshay P.K vs University Of Kerala

Sathish Ninan, J.

The petitioners are 4th Year B.Tech Mechanical Students in the 2nd respondent College. The College is affiliated with the 1st respondent University. The petitioners were suspended from the College alleging involvement in a student clash on 01-12-2022. The suspension was for the period from 03-12-2022 to 03-04-2023. Challenging the same, the petitioners have approached this Court. Though the period of suspension is to end by 03-04-2023, a direction for consideration by the 4th respondent is necessary in view of the fact that, if the period of suspension is excluded from the attendance, they will not be eligible to appear for the ensuing examinations.

Heard learned counsel for the petitioner and the University.

The 4th year examinations have been notified. The petitioners have submitted Exts.P8 and P9 representations before the 4th respondent- Grievance and Redressal Cell. The petitioners contend that the allegations are flimsy and that there has even been a violation of the principles of natural justice. It would be sufficient if the 4th respondent considers Exts.P8 and P9 representations and passes appropriate orders.

To enable such consideration and considering the urgency in view of the fact that the examinations are to commence soon, it is ordered that the petitioners shall appear before the 4th respondent - Grievance and Redressal Cell at 11.00 a.m on 31-03-2023 (Friday). The 4th respondent shall consider the same in accordance with law and pass appropriate orders without delay, with due notice to the College, in the light of the ensuing examinations.

The writ petition is disposed of accordingly.