G B PANT UNIVERSITY & OTHERS Vs. NEHA PANT; AYUSH KAUSHIK; RISHABH JAIN; ATUL KUMAR PANT; AKSHAY JAIN; JITENDRA KAUR; ADITHYA GAURAV SINGH; TANMAY SHARMA

JUDGEMENT

(1.) These Appeals are filed by the respondent University in writ petitions, which were filed by the respondents. Respondents are students undergoing B.Tech. in various disciplines.

(2.) The writ petitions were filed by the respondent/writ petitioners challenging the punishments granted to them by the University. We may take note of the facts in Special Appeal No. 221 of 2016 and, therein, we find that the following punishments have been awarded:

(3.) By the impugned decision, the learned Single Judge took the view that, prima facie, the impugned order seems to be without jurisdiction. The contention of the writ petitioners would appear to be that there has been pick and choose, inasmuch as, for same acts of indiscipline lesser punishment has been awarded for some. Reliance is also placed on the academic regulations of the University and it was contended that the punishment could only be awarded by the Vice Chancellor, after considering the recommendation of the Disciplinary Committee. It is stated in the order that it is an admitted fact that punishment order is against the provisions, inasmuch as, it is awarded by the Registrar, though the order shows that it is after approval of the Vice Chancellor. The learned Single Judge thought it fit to stay the order.