ANJITHA K. JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the students in Sree Kerala Varma College, Thrissur. Sree Kerala Varma College is having hostel facilities for both boys and girls. The petitioners approached this Court, challenging certain instructions issued by the College authority in regard to the maintenance of discipline in hostel. The petitioners challenge certain specific instructions to be followed by the students contending that it is discriminatory and anti-women. The petitioners refer to the University Grants Commission (hereinafter referred to as" the UGC") Regulations, 2015. The clause 3.2(13) under the UGC (Prevention, Prohibition and Redressal of Sexual harassment of Women Employees and Students in Higher Educational Institutions) Regulations, 2015 reads as follows:

(2.) In the light of the above regulation, the learned counsel for the petitioner submitted that apart from certain instruction are violative of fundamental rights. It is also violative of UGC regulation.

(3.) It is appropriate to refer the instructions issued by the College;