ARUNIMA ASHOK Vs. CHANCELLOR, UNIVERSITY OF KERALA

JUDGEMENT

(1.) Writ Petitions, WP(C) Nos. 41785 and 41766 of 2023, challenge the nominations made by the Chancellor to the Senate of the Kerala University under Sec. 17 of the Kerala University Act, 1974 (hereinafter referred to as 'The Act' for short) . The Senate comprises the following class of members:

(2.) Under the category 'Other Members' constituting the Senate, Sub Sec. (3) of Sec. 17, which is the issue in two Writ Petitions, reads as follows:

(3.) The 1st respondent Chancellor of the University is the authority vested with the power to nominate four students to the Senate. The 1st petitioner in WP(C). No.41785/2023 is presently undergoing M.A. Music in Government College for Women, Vazhuthacaud, Thiruvananthapuram, and the 2nd petitioner is undergoing the course for M.Sc. Statistics with specialization in Data Analysis at the University College, Palayam. The 1st petitioner submits that she passed her B.A. (Music) course from the Government College for Women, Thiruvananthapuram, securing First Rank. The course B.A. Music falls under the category of Humanities. The 2nd petitioner submits that she completed her B.Sc. Mathematics course from S.N. College, Kollam, securing First Rank.