PRINCIPAL NOORUL ISLAM COLLEGE OF ENGINEERING KUMARANCOIL KANYAKUMARI DISTRICT Vs. MONONMANIAM SUNDARANAR UNIVERSITY KANYAKUMARI

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 22.1.1996 passed by the learned single Judge in W.P.No. 15624 of 1995. At the stage of admission 1st respondent University is represented through learned counsel Shri Chandru and learned Special Government Pleader for Education takes notice for 2nd respondent and 3rd respondent is also represented through a counsel.

(2.) IN the writ petition, the order dated 13th October, 1995 passed by the Principal, Noorul Islam College of Engineering was challenged. Learned single Judge has issued the following directions in the light of the provisions contained in Regulation 9(c) of Chapter 17 of the Statutes of the University:-

(3.) THE contention of the learned counsel appearing for the College is that the aforesaid order did not attract the provisions contained in Regulation 9(c) of Chapter 17 of the statutes of the University, in as much as in effect, there was no expulsion, but it was only debarring of the student from attending the rest of the academic year 1995-1996 with effect from 18th September, 1995. Learned single Judge has not accepted this submission.