BEENAMMA MATHEW Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) TWO scholars, both of whom are also teachers, are at each others throats. What ought not to have happened between a teacher and student, has occurred and this Court is set with the task of resolving that issue.

(2.) THE petitioner in W.P.(C).No.6635 of 2013 was a research scholar under the guidance of the petitioner in W.P.(C).No.7121 of 2012. The parties are referred to as "research student" and "research guide". While the research guide has approached this Court against her removal at the fag end of the submission of thesis, the research student has approached this Court for the grant of her Doctoral Degree on the thesis submitted through another research guide.

(3.) THE research guide, on the other hand, submits that, despite the relationship being very cordial till last, the research student, without any reason, came to the residence of the guide in the night of 31.01.2012. Despite the research guide not being present and in spite of the research student being categorically asked to come on the next day, she along with her husband waited outside the house of the research guide throughout the night, thus causing acute embarrassment to the guide's family.