ABDUL KADIR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

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

(2.) Petitioners, in all 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. In Writ Petition (M/S) No. 2733 of 2016 and Writ Petition (M/S) No. 2848 of 2016, further prayer has been made for quashing the order dated 14.07.2016, by which the petitioners have been suspended and have been directed not to enter into the college campus.

(3.) Heard Mr. Garuav Singh and Mr. Jayvardhan Kandpal, 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.