REGENT COMPUTRONICS PVT. LTD.

Shahzaman Khan Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PIYUSH YADAV VS. UNION OF INDIA AND OTHERS [REFERRED TO]
MOHAMMAD GIASUDDIN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
INDERSINGH VS. STATE DELHI ADMINISTRATION [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. R K SHARMA [REFERRED TO]
SHAILESH JASVANTBHAI VS. STATE OF GUJARAT [REFERRED TO]
DIVISIONAL CONTROLLER N E K R T C VS. H AMARESH [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. VINOD KUMAR [REFERRED TO]
ANANT NARAYAN MISHRA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The judgement is being structured in the following conceptual framework to facilitate the discussion:

(2.) The issue which arises for consideration in this and the companion writ petitions is the approach to be adopted by universities while dealing with misconduct by students.

(3.) The petitioner is an undergoing Ph.D. in Political Science and JRF student in the Aligarh Muslim University, Aligarh,[hereinafter referred to as the AMU]. The petitioner has assailed the order dtd. 30/7/2019 passed by the Proctor, Aligarh Muslim University expelling him for 10 years from all the privileges of the University w.e.f. 25/6/2016, and further debarring him from further studies or admission or re-admission in the University.

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SHAHZAMAN KHAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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