VATYA RAINA Vs. JAWAHARLAL UNIVERSITY & ORS

JUDGEMENT

(1.) C M APPL.28138/2018 (Exemption)

(2.) The petitioner herein, who is a student of Centre for Spanish, Portuguese, Italian and Latin American Studies (for short 'CSPILAS'), is essentially aggrieved by the Show Cause Notice No.CP/DMRX/DA/JNU/2018, dated 01.05.2018 issued on behalf of respondent No.1/Jawaharlal Nehru University (hereinafter referred to as 'JNU'), which culminated in the passing of the Office Order No.124/CP/2018, dated 11.07.2018, both of which are impugned in the present proceedings, inasmuch as, they resulted in a finding that the petitioner was guilty of indiscipline and misconduct and visited her with a penalty of Rs.10,000/-.

(3.) Needless to state that, the penalty imposed upon the petitioner, albeit only one in terms of money, causes grave prejudice to her reputation and has civil consequences for her.