MARTIN AUGUSTINE Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) THE petitioners herein are three students under the Saintgits College of Engineering, the Principal of which is arrayed as the 4th respondent herein. They are aggrieved by the orders placing them under suspension. The suspension is effective from 26.7.2012 to 4.9.2012. According to the petitioner, the incident has not taken place as alleged and they are not involved in the same also. It is also stated that the place of incident is beyond the premises of the College.

(2.) HEARD the learned Standing Counsel for the University.

(3.) ALL these are matters for the appellate authority to consider. There will be a direction to the 2nd respondent to take a decision in the appeal after notice to the petitioners and the 4th respondent and after affording an opportunity of personally hearing to them, within a period of eight weeks. The petitioner will produce a copy of the Writ Petition along with a certified copy of this judgment for compliance. The petitioners will be free to raise all the grounds before the appellate authority.