Midhulaj vs University Of Calicut And Ors

This writ petition is filed seeking the following reliefs:

“i. to call for records leading to Exhibits P1 to P6 and to declare that petitioners are entitled to attend classes of 6th semester (BBA Course)

undergraduate degree in second respondent college.

ii. to direct respondents 1 to 3 to permit

petitioner to attend classes of 6th semester (BBA Course) undergraduate degree in second respondent college by issuing a writ of certiorari or any

other appropriate writ direction or order.

iii. to declare that Exhibit P3 suspension notice and all proceedings pursuant to that and leading to that against the petitioner is illegal and unsustainable

and the proceedings are liable be closed.

iv. to quash Exhibit P3 suspension notice and all proceedings pursuant to that and leading to that by issuing a writ of certiorari or any other appropriate

writ direction or order.

v. Alternatively to direct the 2nd and 3rd respondent to finalise the proceedings as per Exhibit P6 and P6(a), also by issuing a writ of mandamus or any

other appropriate writ direction or order.

vi. to declare that petitioners are entitled to get attendance from 14.11.2020 to 11.12.2020.â€​

Heard the learned counsel for the petitioner and the learned Standing counsel appearing for the University.

It is submitted that the notice has been served on respondent Nos.2 and 4 as well by e-mail. However, there is no appearance today for respondent

Nos.2 and 4. Learned counsel for the petitioner submits that the petitioner has preferred Ext.P6 representation before the dean of Students Welfare at

University of Calicut.

The learned Standing Counsel submits that the Board of Adjudication of Students Grievances is competent to consider Ext.P6 representation

preferred by the petitioner.

In the above view of the matter, there will be a direction to the 3rd respondent to place Ext.P6 representation preferred by the petitioner before the

Board of Adjudication of Students Grievances, which shall consider the issue with notice to the petitioner and respondent Nos.2 and 4 and any other

affected parties as well by any appropriate means including video conference. Orders shall be passed within a period of six weeks from the date of

receipt of a copy of this judgment. The present arrangement by which the petitioner is permitted to attend the online classes shall continue till orders

are passed as directed above.