ABDUL REHMAN Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner, in this writ petition, calls in question the impugned order dated 22.08.2016, whereby the petitioner has been expelled from the University. Prayer has also been made for a direction to the respondents to permit the petitioner to pursue his studies in B.A.,M.S. Ist year.

(2.) Heard learned counsel for the parties.

(3.) The case of the petitioner is that he is the student of the B.A.,M.S. Course in Uttarakhand Ayurvedic University, Rishikul Campus, Haridwar. The petitioner started his studies and attended classes. According to the petitioner, it was found that college and university authorities were not working in proper manner and deliberately harassing the students and, therefore, the petitioner along with other students raised their voice against the authorities. It is alleged that, on 13.08.2016, the respondent no. 3 lodged an F.I.R. with the allegations that in presence of teachers of University, documents of students studying in 2015 B.A.,M.S. batch were verified. During verification, photo, signature and documents of some of the students were not matched and were found to be incorrect. On the basis of report lodged, case crime no. 595 of 2016 under Sections 419, 420, 468, 471, 34, 120-B and 109 IPC was registered before Police Station-Kotwali Nagar, District Haridwar against the students of Rishikul campus of Uttarakhand Ayurved University. In the F.I.R., the petitioner is not named and no role was assigned to him in the same. According to the petitioner, during the investigation, name of the petitioner was added. It is also stated that on 17.08.2016, verification of documents of B.A.,M.S. 2013 batch was done in absence of the petitioner. On 03.09.2016, the petitioner received an order dated 22.08.2016, by which the petitioner was expelled from the university on the ground that in the meeting of Proctorial Board, decision was taken to lodge FIR against the students. It was also recommended to expel the petitioner from the University, as it was found in the alleged enquiry that the documents of the petitioner and other students were suspicious. Hence, this writ petition.