MAHATMA GANDHI UNIVERSITY Vs. SHERIN S

JUDGEMENT

(1.) Leave granted.

(2.) These appeals, by special leave, are directed against final order dated 22nd March, 2007, passed by the High Court of Kerala at Ernakulam in Writ Appeal Nos. 668 and 688 of 2007. By the impugned common judgment, the appellate Bench of the High court has upheld the order passed by the learned Single Judge of that Court, directing the Appellant University to permit the Respondents--students to attend the concerned institution pending finalization of disciplinary as well as criminal proceedings instituted against them in respect of the incident, which took place on 21st October, 2005.

(3.) Both the appeals are being disposed of by this order, as they arise from a common judgment.