ANNAVAJJALA AGHAMARSH Vs. THE REGISTRAR

JUDGEMENT

(1.) THE petitioners, who joined the 1st respondent Institute, in the first year of their Degree Course in Engineering, in various disciplines, have come up with the above writ petitions, challenging the orders of their expulsion.

(2.) HEARD Mr. M. Velmurugan, learned counsel for the petitioners, Mr. A. Saravanan, learned counsel for the 1st respondent and Mr. P. Sanjay Gandhi, learned Additional Government Pleader for the 2nd respondent.

(3.) ACCORDING to the respondents, a circular was sent on 10.09.2013, calling upon the petitioners in the second and third writ petitions to appear for an enquiry on 13.09.2013. On the basis of the statements allegedly made by the petitioners in the second and third writ petitions, an allegation was made against the petitioner in the first writ petition that he also impersonated two other candidates and wrote the test on behalf of two others. In other words, the petitioners in the second and third writ petitions were allegedly caught red -handed at the time of impersonation, but, the petitioner in the first writ petition was allegedly caught, based on the statements said to have been made by the petitioners in the second and third writ petitions. Thereafter, an Enquiry Committee is said to have sent its report on 16.09.2013 to the Registrar of VIT University. Subsequently, a circular was issued on 24.09.2013 constituting a Committee of four persons, with one of them being the Convenor, two others being members and the fourth being an ex -officio member. The Committee was directed to conduct enquiries on 24.09.2013 and 25.09.2013.