K. DINESH Vs. PRINCIPAL, GOVT. ARTS COLLEGE

JUDGEMENT

(1.) The students, who have been suspended by the College for their indisciplined action have moved this Court for issuance of writ of mandamus directing the respondent-College to allow the petitioners to sit for the examination for applied B.Com Degree (Corporate Secretaryship) and (Commerce) Semester Examinations - April, 2019 by releasing their necessary online Hall Ticket.

(2.) Heard the learned counsel appearing on both sides.

(3.) The learned Special Government Pleader appearing for the respondent-College submitted that the students were suspended from the college for involving in some criminal activities and the College Council has taken a decision based on the FIR filed against them on 29/3/2019. As per Rules and Regulations set out in the handbook of the respondent-college, any student involving in indisciplinary activities or criminal activities, the College Council has the complete power to take any disciplinary action and impose any punishment to an extent of even dismissing the student from the College.