A. MANIKANDAN Vs. VICE CHANCELLOR

JUDGEMENT

(1.) The petitioner herein being dismissed from college while pursuing his final year B.A course, has filed this writ petition to quash the dismissal order dated 25.09.2019 and readmit him in the college.

(2.) According to the petitioner, he made representation to the college Principal regarding the class room violence in the campus caused by a Professor against a first year student. The college Principal refused to meet the students representative who demanded enquiry and action against the erred Professor. Instead of taking action against the Professor, the third respondent issued dismissal order as against the petitioner without enquiry. The said order is against the principles of natural justice.

(3.) The learned counsel for the petitioner submitted that the petitioner was arbitrarily removed from the college for participating in the democratic protest. The petitioner hails from lower strata of the society. If he is dismissed from college at the fag end of his course, his future will be affected.