A MADHIVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, the learned Government Advocate appearing for the respondents 1, 3 and 4 and the learned counsel appearing for the second respondent.

(2.) THE petitioner has stated that he has been pursuing his studies in the third year Bachelor of Arts (Philosophy) in Madras Christian College, Tambaram. While so, the Principal of the College, the second respondent herein had passed an order, dated 31.3.2009, suspending the petitioner from the college.

(3.) PER contra, the learned counsel appearing on behalf of the respondents had submitted that action had been taken against the petitioner and the others, who were agitating near Presidency College in support of the Srilankan Tamil issue, since they became violent and were causing nuisance in a public place. It has been further stated that a criminal case had been registered against the petitioner in Crime No.37 of 2009, and it is pending on the file of the XIII Metropolitan Magistrate, Egmore, Chennai.