RAUNAK MISHRA Vs. BANARAS HINDU UNIVERSITY

JUDGEMENT

(1.) Heard Sri Prakhar Saran Srivastava, learned counsel for the petitioner and Sri Ajit Kumar, learned Senior Advocate assisted by Sri Hem Pratap Singh, learned counsel for the respondent-University.

(2.) By means of the present writ petition, the petitioner has prayed for the following reliefs:

(3.) By means of the instant writ petition, the petitioner challenges a series of orders issued by the respondent authorities, specifically the order dtd. 2/9/2023 passed by respondent no.3 and communication/letter dtd. 20/11/2023 issued by respondent no.2, cancelling the petitioner's admission and debarring him from pursuing any course from the respondent-University in future; the order dtd. 9/3/2024 passed by respondent no.3 against the petitioner in respect of an incident dtd. 17/2/2024 and the order dtd. 16/3/2024 passed by respondent no.4, imposing ban for campus entry on the petitioner and any future association between the petitioner and the university.