ABHAY KUMAR YADAV Vs. K SRINIVASAN

JUDGEMENT

(1.) Petitioner was suspended from the rolls of the three-year Diploma Course in Pusa Polytechnic Institute, by the order of the Principal on 16'-10-80. By the me order, he was prohibited from entering the premises of the Polytechnic. He was also directed to vacate the hostel room occupied by him. This was a temporary order. It was to be in force till the criminal case against him was decided. In this Writ Petition., the petitioner has challenged this order. The petitioner (along with two other students), was involved in a stabbing incident in the Polytechnic on 15-11-1979. One Shri Ved parkash Pippal, a student of first year was stabbed. A criminal case u/s 307 I-P.C. is pending against these students. The Disciplinary Committee of the Institute, after due enquiry, had recommended expulsion of these students but the Principal did not impose the extreme penalty.

(2.) The Director of Technical Education, Delhi Administration, has framed rules regarding conduct, discipline and punishment of the students. Rule-3 lays down what are called the "Forbidden Practices". The relevant portion reads :

(3.) The order of the Principal is challenged on the following grounds :