K. PANJAMURTHY Vs. STATE OF TAMILNADU AND ORS.

JUDGEMENT

(1.) THE petitioner herein is a student of Dr.Ambedkar Government Law College, Chennai. The allegation against him is that while writing eighth semester examination in May 2014, he misbehaved with the investigating officer who found him having in possession of bits in his pant pocket. As a result, the results of the eighth semester examination as well as results of the petitioner for all the papers were withheld. Thereafter, the petitioner gave a representation on 11.08.2014 to the third respondent requesting him to publish his results. He was asked to appear before the disciplinary committee for enquiry on 03.09.2014. The Disciplinary Committee proceeded with the disciplinary enquiry and submitted a report to the third respondent. Based upon the report of disciplinary committee a decision was made to cancel examination written by him for eighth semester and debarred him for one more semester. The petitioner earlier filed Writ Petition in W.P. No. 26249 of 2014 before this Court. This Court along with W.P. Nos. 26250 and 26251 of 2014 which has been filed by the similarly placed persons that of the petitioner that of the petitioner, by an order dated 07.10.2015, has passed the following order:

(2.) THE impugned order dated 23.09.2014 was passed before the said order was passed by this Court, wherein it has been stated as follows:

(3.) LEARNED counsel for the petitioner primarily contended that the principles of Natural Justice have not been followed and invigilator has not been examined and the report of the disciplinary committee has not been furnished to the petitioner. The impugned order does not disclose any reason preceded by appropriate charges. A reliance has been made on the following decisions: