SIDDHARTH JAIN Vs. SHAHEED SUKHDEV COLLEGE OF BUSINESS

JUDGEMENT

(1.) THIS is a second round of litigation initiated by the petitioner. The petitioner, who is a young adult, approximately, 20 years of age, has approached the court, for the second time. In the first round, he had filed the petition, which was numbered as: WP(C) 7891/2015. The said writ petition was disposed of vide order dated 16.09.2015.

(2.) IT is in this context, that the instant writ petition was filed, to begin with, to challenge the order passed by the Principal of the college. The impugned order by itself does not carry any date, though it is accompanied by a covering letter dated 29.09.2015, addressed by the college, under the hand of the Administrative Officer, to the petitioner herein.

(3.) BRIEFLY , the Disciplinary Committee found the petitioner guilty of the charges levelled against him and, therefore, recommended that the petitioner be debarred for two years: from entering the college premises, attending classes, from participation or representing the college in any of its activities, and to appear in the university/ college examinations.