AKHIL P.K. Vs. SANKARA VIDYAPEETOM COLLEGE

JUDGEMENT

(1.) The question emerges for consideration in this writ petition is, whether the Board for Adjudication of Students Grievance constituted as per the Mahatma Gandhi University Statutes, 1997 is vested with powers to consider a complaint filed by the petitioner, who was allegedly issued with Transfer Certificate compulsorily by the Principal of Sree Sankara Vidyapeetom College, Perumbavoor, Ernakulam District. Chapter 27 of the Statutes, 1997 deals with the Board for Adjudication of Students Grievances, its constitution and the powers, which read thus:

(2.) Members:- The Board shall consist of:

(3.) Respondents 1 and 2 i.e., the College and the Principal have filed a detailed counter affidavit, explaining the indiscipline exhibited by the petitioner in the College and the Principal was compelled in that circumstances to issue Transfer Certificate to the petitioner. The paramount contention advanced is that, the Board for Adjudication is not having any power to consider any complaint in view of the judgments rendered by this Court in 'Sojan Francis v. M.G. University' [2003 (2) KLT 582] and 'Indulekha Joseph v. Vice Chancellor' [2008 (3) KLT SN 54]. Relying upon the law laid down thereunder, it is contended that the Board is vested with ample powers to take appropriate action to maintain discipline in the College, and therefore, the Board of Adjudication is not vested with any powers to entertain any complaint filed by the students.