B P PUTTARAJU Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) These three writ petitions (Contd. on Col. 2)

(2.) The petitioners are all students of the Bangalore University. The petitioner in W. P. No. 17073/1979 is a student of the Central College affiliated to the lst respondent-University. The petitioner in W. P. No. 17074/1979 is a student at Jnana Bharathi in the Dept. of Philosophy pursuing Post Graduate Course in that subject. The petitioner in W. P. No. 17740/ 1979 is a Post Graduate student in Political Science at the same Jnana Bharathi of the 1st respondent-University. The petitioners are aggrieved by the Order passed by the 2nd respondent-Vice-Chancellor on 30th October,1979, a copy of which is produced at Exhibit-A in W. P. No. 17073/1979. In the course of this order, though reference is made to all the three petitioners, the facts and legal contentions asserted in W. P. No. 17073/1979 alone will be adverted to for convenience. The impugned order is as follows:

(3.) A careful analysis of the order impugned reveals that the Vice-Chancellor has purported to pass the same under Sections 62 and 12 of the Act. The order also must be divided into two parts. The first part relates to charges against the petitioners in general terms, and liter sets out the specific charges against each of the student. The second part of it contains a direction to the concerned heads of Departments calling upon them to delete the names of the petitioners from the attendance register and further calling upon them to prevent the students from attending the classes. It further states if the petitioners are residing in hostels, they should be directed to vacate the hostels.