High CourtsSingle Bench(2022) 02 KL CK 0221

Suhana Parveen S vs Kerala University, Represented By Its Registrar, Thiruvananthapuram, Pin 695001

High Court Of Kerala · Decided on 24 February 2022

HON’BLE JUDGES
Raja Vijayaraghavan V, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 6220 Of 2022

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 329 words

Raja Vijayaraghavan V, J

1.

The petitioner states that she is a III Semester B.voc Software and Development student of the Kumbalath Sankupillai Memorial Devaswom Board College, Sasthamkotta, Kollam. She participated in the College Union election 2021-2022 and was elected as the class representative from the III semester B.voc Software and Development. She states that she submitted a nomination for contesting to the post of University Union Counselor. However, the 4th respondent rejected the nomination submitted by the petitioner. It is contended that being aggrieved, the petitioner submitted Ext.P3 petition before the Principal of the College in terms of Clause 6.8 of the Lyngdoh Committee Recommendations as approved by the Honourable Apex Court. The grievance is that the Principal did not accept the complaint. It is contended that the petitioner has also approached the 1st respondent and has preferred Ext.P4. It is in the afore circumstances, the petitioner is before this Court seeking directions.

2.

Sri. Jomy K Jose, the learned counsel would refer to Clause 6.8 of the Lyngdoh Committee Recommendations and it is submitted that the Grievance Redressal Mechanism has been created to adjudicate upon disputes arising out of the student's election. The limited request of the petitioner is for a direction to the 5th respondent to consider Ext.P3 and take a decision in an expeditious manner.

3.

I have heard Sri.Thomas Abraham, the learned Standing Counsel appearing for the University.

4.

In view of the limited nature of the relief sought for by the petitioner, notice to the party respondents is dispensed with.

5.

Having considered the facts and circumstances and the submissions made across the bar, there will be a direction to the 5th respondent to take up Ext.P3 as per procedure and in adherence to the provisions of law, expeditiously, in any event, on or before 27.02.2022. The petitioner shall produce a copy of the writ petition along with the judgment before the 5th respondent for further action.

This writ petition is disposed of.