AMIR HUSSAIN Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Since both these writ petitions raise common questions of law, therefore, I am disposing of the same by common judgment.

(2.) Petitioners, in these writ petitions, call in question the impugned order dated 22.08.2016, whereby the petitioners have been expelled from the University. Prayer has also been made for a direction to the respondents to permit the petitioners to pursue their studies in their respective courses.

(3.) Heard Mr. Jayvardhan Kandpal and Mr. Tapan Singh, learned counsel appearing for the petitioners, Mr. P.C. Bisht, Standing Counsel for the State of Uttarakhand and also Mr. Shailendra Nauriyal, Advocate appearing for the Uttarakhand Ayurved University.