ASHISH BHATEJA Vs. INDIAN INSTITUTE OF TECHNILOGY

JUDGEMENT

(1.) The petitioner, a third year student of the Indian Institute of Technology (I.I.T.), has filed this petition for quashing the following punishment imposed upon him by the Director, I.I.T.:-

(2.) This punishment was imposed on the petitioner on the following charge :-

(3.) Contentions raised are two fold: (1) that rules of natural justice have been violated, and (2) the disciplinary authority and the punishing authority should have been different. There is hardly any substance in the second contention. As far as the question of principles of natural justice are concerned these vary from case to case and situation to situation. They cannot be put in a straight jacket formula.