G.S. AMMU Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The petitioner has been sent out of the Course she was carrying on and the College, by Exhibit P2 order of the Principal. The allegation as is evident from a reading of Exhibit P2 order was that the petitioner eloped with a boy student studying in the same class and was staying in a lodge at Trivandum from where, the couple were apprehended by the Police, on a man missing complaint and produced before the Magistrate, who released the individuals to their respective parents.

(2.) The management initiated disciplinary action against the students and both were sent out of the College. The petitioner challenges Exhibit P2 order on the ground that the petitioner can only be accused of having fallen in love with one of her collagemates and there cannot be a termination order on that basis, especially considering the fact that the petitioner is in the fourth semester of her course, having duration of six semester and considering the excellent academic record of the petitioner.

(3.) This Court initially requested the learned Senior Counsel appearing for the fourth respondent to explore, possibilities of admitting the petitioner back to college, on conditions. The learned Senior Counsel, however, after consultation with the management expressed his helplessness. The management has filed a detailed counter affidavit pointing out that a detailed enquiry was conducted. The management is deeply concerned about the discipline to be maintained in the educational institution, which concern is shared by this Court also. In such circumstances, the matter was heard in detail.