K SATHYASHANKARA SHETTY Vs. MANGALORE UNIVERSITY

JUDGEMENT

(1.) The petitioner is aggrieved by the expulsion order passed on 25-8-1989 by the second respondent against him and has questioned the validity of the said order. The material facts are as follows :- The petitioner is a student of Final Year B. Com., in Shri Dhavala College, Mudibidri. It is claimed that the petitioner hails from a respected family and that his father is a well known and respected headmaster of Zilla Parishad Higher Primary School, Kalya in Karkala Taluk and that the student electorate of Shri Dhavala College, in recognition of the dynamic qualities of the petitioner as a student, elected him as Senate Representative from their college for the academic year 1988-89.

(2.) On 12-7-1989, the Principal, Shri Dhavala College, Mudibidri served a show cause notice on the petitioner to which the petitioner submitted the reply dated 17-7-1989. The show cause notice is reproduced below :

(3.) The reply given by the petitioner is also reproduced below :