RITHWIK.G.A. Vs. THE UNIVERSITY OF CALICUT

JUDGEMENT

(1.) This writ petition is filed by a law student studying in Government Law College, Kozhikode. He challenges Ext.P5 order of the Calicut University interfering with the penalty imposed upon the party respondents by the Principal of the Government Law College.

(2.) Pursuant to an Enquiry Committee, the Principal of the College decided to rusticate students by way of punishment till 31.10.2018. It was decided to recommend to the University to withhold their results for a period of one year from the date of publication of LL.B. Final year results, by way of punishment. It was also decided that their punishment shall be recorded in their Admission Register, Transfer Certificate and Conduct Certificate.

(3.) As seen from the various pleadings, the petitioner was tortured and beaten up by party respondents. It was initially projected as a case of ragging. However, the enquiry report concluded that it was a political clash. As seen from Ext.P4 proceedings of the Principal of the Government Law College, Kozhikode, a penalty was imposed on party respondents. The University interfered with the penalty and reduced it. It is challenging this order, the petitioner has approached this Court.