UNIVERSITY OF KERALA Vs. SANDHYA P PAI

JUDGEMENT

(1.) Sandhya P. Pai is a heroine in her own right. She sought, but in vain, justice from the University of Kerala. She then fought and got it from the court of law. The University appeals. It attacks the judgment individually; it projects a greater grievance, about an unbearable burden, which it will have to bear, if every student nursing a grievance rushes to the court, particularly having regard to the multitudinous number of the students it is serving at every moment.

(2.) The appeal is thus important. The questions are of a general character. The problems touched upon are perennial in nature. Minute attention to every aspect arising in appeal is particularly called for in these circumstances,,

(3.) We shall now set out the background in which the litigation was launched.