JOSEPH KURIAN, Vs. KERALA UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) The captioned writ petitions are materially connected in respect of orders passed by the Board for Adjudication of Students Grievances of the Kerala University of Health Sciences. Having been aggrieved with the dismissal of revaluation applications, petitioners have approached Board for Adjudication of Students Grievances, which has passed orders declining the relief sought for by the petitioners basically holding that the University has conducted four evaluations and there is no provision of revaluation. The paramount contention put forth by the petitioners is that, there is no application of mind by the Board while considering their complaints/appeals.

(2.) Learned counsel for the petitioner in W.P. (C). No.31649/2019 has invited my attention to a judgment of this court in W.P.(C). No.32454/2018 dated 16.11.2018, wherein a similar question was considered and directed reconsideration of the matter, in view of the typical findings rendered by the Board for Adjudication of Students Grievances.

(3.) Learned counsel appearing for the University also submitted that, if a representation is submitted before the Board for Adjudication of Students Grievances, it will be reconsidered in accordance with law. It is also pointed out that, the Board is constituted on 20.12.2019.