M. KAVYA Vs. THE CHAIRMAN, UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) THE petitioners, who are students of the respondent -University, undergoing Post Graduate Courses, respectively in Mass Communication and English Literature, have come up with the above writ petition, challenging an order dated 01.11.2013, by which, they were placed under suspension for the even semester of the academic year 2013 -14 and an order of the Appellate Authority, namely the Vice -Chancellor dated 19.12.2013, by which, their suspension was revoked subject to their submitting an unconditional apology.

(2.) I have heard Ms. R. Vaigai, learned counsel for the petitioners, Mr. A.S. Vijayaraghavan, learned counsel for the first Respondent (University Grants Commission) and Mr. R. Krishnamurthy, learned Senior Counsel appearing for the University.

(3.) ON 01.10.2013, the petitioners gave a police complaint and the news about the complaint of the petitioners got published in The Indian Express, in its Edition dated 01.10.2013, in The Times of India in its Edition dated 01.10.2013 and in The Hindu later.