ANUJA B.S. Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) Being aggrieved by judgment in W.P(C). No.30776 of 2019 dated 19.11.2019, by which the writ court directed the Board of (3rd Adjudication of Students Grievances, Kerala University respondent therein) to dispose of Ext.P7 complaint filed by the appellant, on an early basis, after providing opportunity of participation and hearing, instant writ appeal is filed.

(2.) The short facts leading to appeal are: The appellant, a student of 9th semester in NSS Law College, Kottiyam, Kollam District, was alleged to have involved in ragging. The appellant was suspended on 26.8.2019, as against which, she has filed a complaint before the Board of Adjudication of Students Grievances (Ext.P7). As the complaint was not disposed of, writ petition No.30776 of 2019 was filed for a mandamus directing the Board of Adjudication of Students Grievances (3 rd respondent therein) to constitute the Board, for taking a decision on Ext.P7 complaint, made by the appellant. Further directions have also been sought for.

(3.) Adverting to the submissions and pleadings, writ court directed complaint (Ext.P7) to be disposed of as stated supra. Though the said decision has been assailed on various grounds, when the writ appeal came up for admission, the contention of Mr. P. Anoop, learned counsel for the appellant is that despite revocation of suspension, NSS Law College, Kottiyam (respondent No.4) is not permitting the appellant for appearing both in theory and practical classes. If she is not allowed to attend the classes, the appellant will lose one year of her studies.