JANCY RANI A K Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) THE unsuccessful petitioner in the writ petition has filed this writ appeal.

(2.) THE appellant joined the B.N.V College of Teacher Education for M.Ed course and absented from 25.10.2010 to 23.12.2010. By Ext.P3 order of the Principal, her name was removed from the rolls of the College. Her removal from the College was challenged before this Court in W.P.(C) No.3522 of 2011. That writ petition was disposed of by Ext.P5 judgment and the learned Judge relegated the appellant to pursue her remedies before the Board for Adjudication of Student's Grievances constituted under Chapter XXXVI of the Kerala University First Statues. Accordingly the appellant filed Ext.P6 representation before the Board. THE matter is pending. While so, the appellant filed another W.P. (C) No.4732 of 2011 with the following prayers:

(3.) IN our view the writ petition has been rightly dismissed by the learned Single Judge and we see no reason to interfere with the judgment. The Writ Appeal is dismissed.