RAHUL SADASIVAN Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

JUDGEMENT

(1.) THE petitioners have joined the two year Diploma Course viz., Tool and Dye making in the second respondent institution during April 2010. The Course came to an end in April-May 2012. The Course comprises two semester examinations in each year. In the first year, they appeared for two semester examinations and in the second year, they appeared for third semester examinations. While they were in the fourth semester, some incident took place on 25.01.2012. Two first year students viz., Shaffaf and Ashwin D. made a complaint on 25.01.2012 stating that the petitioners and others attacked them with lethal weapons and caused severe injuries to them. It was stated that the petitioners used deadly weapons like iron chain, iron rod, steel pipe, wooden stick, and curtain strip, etc. during the incident. However, there was no police complaint against the petitioners for the alleged incident of ragging.

(2.) THE petitioners were placed under suspension by order dated 27.01.2012 based on the preliminary enquiry conducted with the complainants. Thereafter, on 04.03.2012, an external enquiry was conducted by a team of two persons viz., Dr.S.M.Ravichandran, Professor and Head, Dept. of Tamil, Bharathiyar University, Coimbatore - 46 and Dr.O.Balakrishnan, Asst. Professor, Dept. of Tamil, Bharathiyar University, Coimbatore - 46.

(3.) THE petitioners have filed the present writ petition to quash the aforesaid order, dated 30.3.2012 and consequential direction to the second respondent to permit them to continue with fourth and final semesters in the Diploma Course.