Muhammad Shafi vs University Of Calicut

Sathish Ninan, J.

Petitioners, who are students of the 3rd respondent College, are under suspension in connection with an alleged incident of ragging. As per Ext.P1 communication dated 31/10/2022, the college constituted an Enquiry Committee to enquire into the matter. The Committee is yet to file its report. As per Ext.P1, the petitioners have been intimated that they are not permitted to enter the campus but that they can appear for the University Examinations and Internal Examinations with the prior permission of the Controller of Examinations of the institution. Petitioners are aggrieved by the said directions. As an interim prayer, the petitioners have sought for direction to the University to permit remittance of examination fee.

The learned Standing Counsel for the University points out that, Chapter 27 of the Calicut University First Statutes, 1977 provides for Board For Adjudication of Students' Grievances (BASG) and that the petitioner can forward a representation to the said Board which may look into their grievances.

After having heard the learned counsel on either sides, the writ petition is disposed of directing the petitioners to make a representation to the Board For Adjudication of Students' Grievances (BASG) as mentioned supra, and a copy thereof to the 3rd respondent College, which the Board will consider and pass appropriate orders, after affording an opportunity of hearing to the petitioners and the 3rd respondent College.