RUDRARAJ SINGH MERTIA Vs. VICE CHANCELLOR

JUDGEMENT

(1.) The writ petition has been filed inter alia seeking the following prayers : -

(2.) The petitioners are the students of the respondent No.1 - University and were also residing in the University campus hostel granted by the respondent No.5 - Chief Warden, Halls of Residence, The Maharaja Sayajirao University of Baroda. In view of the incident, which was made viral in a social media, a Suo Motu cognizance was taken by the respondent Committee of the University against the petitioners and after inquiring into the incident, which took place in the M.M. Hall, Halls of Residence, the syndicate in its meeting dtd. 21/10/2022 prohibited the petitioners from entering into the hostel or the campus of Halls of Residence. The petitioners were also expelled from the university for the period of six months and also directed to pay a fine of Rs.3,000.00.

(3.) Today, when the matter is taken up for hearing, it is noticed that almost the period of six months is going to be over and hence, learned advocate Mr.Shelat, appearing for the respondent authorities was directed to take appropriate instructions in the matter, so that the petitioners may further pursue their study in the university.