Kerala High Court
Raseen Abdul Rahim vs The Vice Chancellor K.V.A.S on 7 April, 2026
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
WP(C) NO. 12063 OF 2026
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 7TH DAY OF APRIL 2026 / 17TH CHAITHRA, 1948
WP(C) NO. 12063 OF 2026
PETITIONER :
RASEEN ABDUL RAHIM, AGED 26 YEARS
S/O ABDUL RAHIM,
VALIYA VALAPPIL HOUSE, MARANCHERI,
MALAPPURAM DISTRICT, PIN - 679 581.
BY ADVS.
SMT.SRUTHI RAJIT
SMT.KAVYA K.T.
SHRI.MOHAMED SHALI NAMSHAD
SHRI.AJITH GEORGE KOOLA
RESPONDENTS :
1 THE VICE CHANCELLOR K.V.A.S
KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
POOKODE, LAKKIDI P.O,
WAYANAD DISTRICT, PIN - 673 576.
2 THE DEAN
COLLEGE OF VETERINARY AND ANIMAL SCIENCES,
KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
POOKODE, LAKKIDI P.O,
WAYANAD DISTRICT, PIN - 673 576.
3 ANTI RAGGING COMMITTEE
REPRESENTED BY ITS CHAIRMAN,
COLLEGE OF VETERINARY AND ANIMAL SCIENCES,
KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
POOKODE, LAKKIDI P.O,
WAYANAD DISTRICT, PIN - 673 576.
WP(C) NO. 12063 OF 2026
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4 ANTI RAGGING SQUAD
COLLEGE OF VETERINARY AND ANIMAL SCIENCES,
KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
POOKODE, LAKKIDI P.O, WAYANAD DISTRICT - 673 576.
REPRESENTED BY THE CHAIRPERSON,
BY ADV SRI.MANU GOVIND, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 12063 OF 2026
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BECHU KURIAN THOMAS, J.
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W.P.(C) No. 12063 of 2026
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Dated this the 7th day of April, 2026
JUDGMENT
The limited relief sought for by the petitioner is for a direction to the first respondent to consider and pass orders on Ext.P3.
2. Petitioner herein is a student of the College of Veterinary & Animal Sciences (CoVAS) Pookode, currently doing House Surgency at Livestock Research Station, Thiruvizhakunnu, Palakkad. The facts leading to the present case revolve around the suicide of a student, who was allegedly subjected to ragging and assault, committed by certain other students of the college.
3. Learned counsel for the petitioner contends that, despite Ext.P4 appeal having been filed as early as on 04.03.2024, the first respondent has not considered the same. Petitioner alleges that proceedings for the alleged ragging committed in the College of Veterinary and Animal Sciences, Pookode was initiated against him but no final order has been issued to expel him from the hostel. According to him only an interim measure of expulsion was carried out.
4. Respondents, on the other hand, contend that Ext.P2 is the final order of expulsion.
WP(C) NO. 12063 OF 2026 4 2026:KER:30728
5. Prima facie, I cannot agree with the contention raised by the respondents regarding the finality attached to Ext.P2. Be that as it may, since, considering the nature of relief sought for, I am of the view that Ext.P4 appeal, which is filed against Ext.P2, can be directed to be considered and disposed off. Even the contention now raised by the petitioner regarding the interim nature of Ext.P2 can also be considered by the said authority.
Accordingly, there will be a direction to the first respondent to consider and pass appropriate orders on Ext.P4, as expeditiously as possible, at any rate, within an outer period of four weeks from the date of receipt of a copy of this judgment, after granting an opportunity of hearing to the petitioner. All contentions of the petitioner are left open. The writ petition is disposed of.
sd/-
BECHU KURIAN THOMAS JUDGE AMV/07/04/2026 WP(C) NO. 12063 OF 2026 5 2026:KER:30728 APPENDIX OF WP(C) NO. 12063 OF 2026 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE INTERIM REPORT OF THE 4TH RESPONDENT DATED 18.02.2024.
EXHIBIT P2 A TRUE COPY OF THE PROCEEDINGS INITIATED BY THE 2ND RESPONDENT DATED 02.03.2024. EXHIBIT P3 A TRUE COPY OF THE APPEAL PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 04.03.2024.
EXHIBIT P4 A TRUE COPY OF THE REQUEST LETTER ALONG WITH THE ENDORSEMENT OF THE 2ND RESPONDENT FORWARDING EXT-P3 APPEAL TO THE 1ST RESPONDENT DATED 04.03.2024.
EXHIBIT P5 A TRUE COPY OF THE FINAL REPORT SUBMITTED BY THE 4TH RESPONDENT DATED 20.03.2024. EXHIBIT P6 A TRUE COPY OF THE UGC REGULATION ON CURBING THE MENACE OF RAGGING IN HIGHER EDUCATIONAL INSTITUTIONS, 2009 DATED 17.06.2009. EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 13.03.2026.
EXHIBIT P8 A TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 13.03.2026.
EXHIBIT P9 A TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT DATED 25.04.2024 SUBMITTED BY THE CBI BEFORE THE LEARNED CJM ERNAKULAM RESPONDENT EXHIBITS EXHIBIT R2(A) COPY OF THE REPORT BY THE ANTI RAGGING SQUAD WITH SIGNATURES OF THE MEMBERS ON 01.03.2024. EXHIBIT R2(B) A COPY OF THE NOTICE DATED 24.02.2024 DIRECTING THE STUDENTS OF THE MENS HOSTEL TO APPEAR BEFORE THE 4TH RESPONDENT.
WP(C) NO. 12063 OF 2026 6 2026:KER:30728 EXHIBIT R2(C) COPY OF THE MINUTES OF THE MEETING DATED 01.03.2024 BY THE 3RD RESPONDENT.
EXHIBIT R2(D) A COPY OF THE MINUTES OF THE MEETING DATED 27.05.2024 OF THE 3RD RESPONDENT.