REGENT COMPUTRONICS PVT. LTD.

Vineet Mishra Appellant

V/S

BANARAS HINDU UNIVERSITY 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: <IMG>JUDGEMENT_132_LAWS(ALL)12_2023_1.jpg</IMG>

(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 a student of B.A. (Hons.) Geography, in the respondent-Banaras Hindu University [hereinafter referred to as the BHU]. The petitioner has assailed the order dtd. 21/10/2022 passed by the Registrar, Banaras Hindu University suspending him for six months from all the privileges of the University, and further directing that "he will not be eligible to appear in his semester examinations in which he is studying".

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VINEET MISHRA Vs. BANARAS HINDU UNIVERSITY

Referred Judgements :-

JUDGEMENT

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