GEORGE ROY Vs. MAR ATHANASIUS COLLEGE OF ENGINEERING

JUDGEMENT

(1.) Petitioners, debarred from studies for three years from 14-11-1990 to 13-11-1993 by Ext. P-7 order of second respondent Principal of an Engineering College, Challenge that order. They are 8th Semester students in the Engineering College under second respondent. Jubilant in mood and high in spirits, petitioners are said to have accosted some girl students and asked them for their names. The girls were not responsive to the overtures. Annoyed with their indifference, petitioners used obscene language and one of them pulled a girl by her arm, while the other lay his hands on the thighs of another girl. This was around 3 p.m. on 12-11-1990.

(2.) Show cause notices were issued, replies were obtained and an adjudication was made. To cut a long story short, petitioners were expelled by Ext. P-7 order.

(3.) Petitioners allege infraction of natural justices, on the grounds that statements made by the girl students were not furnished to them, that material of which they had no notice was relied on, and that they were not given an effective opportunity to cross examine the girl students. They would also submit that punishment is harsh, dwelling on the theme of reformation and repentance.