ATHISAYA Vs. PRINCIPAL RASHTRIYA SANSKRIT SANSTHAN

JUDGEMENT

(1.) THE petitioners are challenging Exhibit P4 order of suspension and they seek for various directions, including a direction to the 1st respondent to complete the enquiry proceedings pending against them within a time span.

(2.) THE petitioners are involved in an allegation pertaining to ragging of another student. It appears that police have registered cases against them. Various aspects with regard to the same have been detailed in the Writ Petition. The petitioners have got a case that the complainants have informed the Principal that they are not desirous in proceeding with the allegations, whereas the learned Standing Counsel for the 1st respondent submitted that the same is not correct and in fact a complaint was forwarded to the Vice Chancellor stating that the Principal is siding with the petitioners.

(3.) IN the counter affidavit filed by the 1st respondent, it is pointed out in paragraph No.6 as follows: