SHIVAM KANT Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Heard the learned counsel for the parties. Leave granted.

(2.) We have gone through the orders passed by the Single Bench as well as by the Division Bench of the Allahabad High Court. The punishment imposed by Senate was extremely harsh.

(3.) Remand of the case by the High Court to Senate in such case is uncalled for as would prolong the agony of students. They have already suffered for sufficient period. No further action need be taken by the Senate as against the students. However, we direct that the students involved in the case to maintain the good behaviour and in case they again involve in any kind of similar misconduct, let the matter be reported to this Court. We will direct appropriate action against them, if considered necessary.