AKSHAY CHAUDHARY Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The two petitioners by this writ petition impugn the order of the respondent no.1 University of Delhi expelling the petitioners from the respondent no.2 Kirori Mal College of which they were final year students in the academic session 2009-2010. The complaint against the two petitioners, who had then been recently promoted to the final year, was of ragging a fresher admitted in the first year in academic session 2009-2010. The petitioners were proceeded against in terms of the then freshly promulgated (on 4th July, 2009) University Grants Commission Regulations on curbing the menace of Ragging in Higher Educational Institutions, 2009. On the complaint of the victim, of ragging by the petitioners, a First Information Report (FIR) was also lodged by the Police Authorities on 3rd August, 2009 against the petitioners. The respondent no.2 Kirori Mal College vide order dated 3rd August, 2009 expelled the petitioners from the College as well as the College Hostel with immediate effect.

(2.) The petitioners apologized to the respondent no.2 Kirori Mal College and assured the College of good behavior in future. The College vide its order dated 19th/20th November, 2009 allowed the petitioners to attend classes and to sit in the College Midterm Examination as well as University Examination, subject to the approval of the Vice-Chancellor of the University.

(3.) The Vice-Chancellor however rejected the application of the College for approval and as such vide order dated 25th November, 2009, the College revoked the earlier order dated 19th/20th November, 2009.