M PALANISAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This is a writ appeal filed under Section 15 of the Letters Patent Act, to set aside the judgment of the learned Single Judge passed in W.P.(MD)No.4741 of 2015 dated 10.07.2015.

(2.) The appellant is the petitioner in W.P(MD)No.4741 of 2015 on the file of this Court. He had filed the above writ petition to quash the order of the second respondent, namely, the Principal, the Government Law College, Trichy dated 06.03.2015, in and by which the appellant was dismissed from the law college, Trichy. He had also sought for a direction to the respondents to re-admit him in the third year B.A.,B.L., degree course for the academic year 2014-2015 in the second respondent college.

(3.) The petitioner in his writ petition, among other things, has contended that he is doing third year in the five year B.A.,B.L., degree course in Trichy Law College and that he would participate whenever there is a protest for the welfare of the students. Since one Mrs.Krishnaleela, the Assistant Professor/Deputy Warden of ladies hostel of the college exceeded her limit under the guise of checking girl students to find out whether they have mobile phones in their hostel rooms, the entire college went on strike and the appellant also extended his fullest cooperation for the aforesaid protest. Enraged over this, the Assistant Professor / Deputy warden lodged a complaint with the Commissioner of Police, Trichy and the Inspector of Police Cyber Crime, Trichy, through the Principal, Law College, Trichy and the First Information Report was registered in Crime No.65/2014 of Cantonment All Women Police Station on 10.11.2014.