A. MANIGANDAN Vs. VICE CHANCELLOR UNIVERSITY OF MADRAS

JUDGEMENT

(1.) The writ appeal is directed against the order of the learned Single Judge dated 15.11.2019 and the issue involved is about the rustication of the appellant from the College while pursuing his B.A degree course. The challenge raised is to the order dated 25.09.2019 with a request to re-admit the appellant to complete his studies. The consequential action of removing the name of the appellant from the rolls vide Order dated 23.12.2019 is under challenge in W.P.No.461 of 2020.

(2.) The allegations were that the appellant claiming himself to be the Secretary of All India Student Federation of India (ASFI) has organised a protest and the outcome thereof resulted in some protests being further carried out with the aid of the students at the instigation of the appellant. This was taken to be an activity disturbing the peaceful administration of the College and according to the letter dated 25.09.2019, the appellant was rusticated from the College.

(3.) The learned Single Judge has observed that some opportunity ought to have been given to the appellant to offer an explanation before passing of the order and therefore, directed that the enquiry shall be concluded within a period of six weeks. No appeal has been filed by the College assailing the said directions.