HUSSAIN MOHAMMED BADHUSA AND OTHERS Vs. THE REGISTRAR

JUDGEMENT

(1.) By consent, all the Writ Appeals are taken up for final disposal and disposed of by this common judgment for the reason that these Writ Appeals are preferred against the common order dated 29.08.2017 made in W.P(MD)Nos. 12408 to 12412 of 2017.

(2.) The respondents in these Writ Appeals had filed the said Writ Petitions praying for issuance of Writs of Certiorarified Mandamus, to call for the records relating to the impugned orders dated 17.05.2017 passed by the appellant/sole respondent in the Writ Petitions, in and by which, they were expelled, with a consequential direction, to direct them to readmit in First Year B.B.A(Rural Industries and Management) at the appellant/Institution.

(3.) The respondents/writ petitioners at the time of passing the order of expulsion dated 17.05.2017 by the appellant/Institution, had undergone the following courses: <FRM>JUDGEMENT_376_LAWS(MAD)2_2018_1.html</FRM>