GREESHMA V.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be studying in the 5 th respondent-Nirmala College of Arts & Science, Chalakkudy, has approached this Court impugning Exhibits P7 and P9 proceedings, as per which, she has been asked to show cause why disciplinary action should not be taken against her on the allegation that she had created unrest in the College against the fee structure imposed by them and finally dismissed and removed from the roll of the College without any enquiry.

(2.) The learned counsel for the petitioner, Sri.Jinish Paul, submits that the allegations against the petitioner are wholly untenable and that she had neither conducted any act of indiscipline nor had she encouraged other students to raise their voice against the College illegally; but that she was only protesting against the imposition of very high fee, even during the period of the Covid-19 pandemic disruption. She says that she had, therefore, preferred Ext.P11 complainant before the 4th respondent as per the applicable Statute and Regulations and prays that the same that be directed to be taken up and disposed of at the earliest.

(3.) I notice that when this matter was considered by me on 16.10.2020, I had stayed Exts.P7 and P9 and had directed the College to re-admit the petitioner provisionally, so as to allow her to attend the online classes, as also to attend the examinations that were scheduled to be held on 22.10.2020.