TAUHEED MOHAMMAD Vs. JAMIA MILLIA ISLAMIA UNIVERSITY

JUDGEMENT

(1.) THE appellants are students of the respondent University. Tauheed Mohammad, the appellant in LPA No.962/2013 is a student of M.Tech. Mohd.Arsalan, the appellant in LPA No.80/2014 is a student of BDS. Salman Hasan, the appellant in LPA No.81/2014 is a student of B.Arch. All three were in the second year of study for the degree course they were pursuing. Whereas Tauheed Mohammad has been expelled from the University for a period of two years, Mohd.Arsalan and Salman Hasan have been expelled for a period of one year. All three have been permanently debarred from seeking admission in the hostel of the University.

(2.) THE penalty imposed upon all three is by a common order dated November 28, 2013.

(3.) ON the intervening night of November 01 and November 02, 2013, pamphlets and posters were distributed in the hostel of the respondent University. As per the respondent the pamphlets contained objectionable material bound to hurt the sentiments of Muslim community professing Shia faith. Prior thereto, on October 26, 2013 one Sheikh Mohammed Rahmani Madani had delivered a speech in the precincts of the campus of the University without prior permission from the university authorities and as per the respondent the speech had contained an objectionable reference to members of the Shia community.