INDULEKHA JOSEPH Vs. VICE CHANCELLOR M G UNIVERSITY

JUDGEMENT

(1.) Validity of the disciplinary action taken against a student of the 3rd respondent College, resulting in her dismissal is under challenge in this wit petition.

(2.) The petitioner was a first year B. A. English Student in the 3rd respondent College during the academic year 2006-07. It is stated that her father is a Selection Grade Lecturer in Malayalam in the same college and that he had published a book criticizing the church. This resulted in the 4th respondent, the Principal of the College, having enmity against her father. It is stated that her father had lodged Ext. P1 complaint to the Bishop of Palai and when the petitioner was also harassed by the 4th respondent, her mother made Ext. P2 complaint to the 4th respondent himself.

(3.) Petitioner was elected to the college union as its Vice Chairman and consequent on the 4th respondent's enmity to her father, she was being harassed and isolated. According to her when the College Day Celebrations were cancelled, students blamed and accused her of being responsible for the same and that in order to project the real facts and also to establish her innocence she decided to resort to a sit in protest in the office verandah of the college on 13-2-2007, carrying a placard. On the same day, Ext. P3 order of suspension was issued by the 4th respondent placing the petitioner under suspension pending an enquiry.