PRAKHAR NAGAR Vs. STATE OF U. P.

JUDGEMENT

(1.) The petitioner has assailed the punishment of rustication imposed by the respondents-University for a period of six months by order dtd. 25/2/2020, and the order dtd. 16/3/2020 in appeal reducing the punishment of rustication for a period of three months. The petitioner has also prayed for issuance of fresh marks-sheet reflecting the evaluation of the petitioner's performance out of 100 marks, and to delete the endorsement marks "Reappearance September 2020" and to remove the B Cap on the marks secured by the petitioner. Further, the prayer is that the marks-sheet should not reference the rustication of the petitioner.

(2.) The petitioner is a student of B.Tech (CSE) in the respondent-University. The petitioner was charged by the university for various acts of indiscipline. The substance of the charges against the petitioner as disclosed in the impugned order 25/2/2020 are extracted hereunder:

(3.) Shri Siddharth Khare, learned counsel assisted by Shri Jigar Khare, learned counsel for the petitioner makes the following submissions: