JOGENDRA RAJ KISHORE Vs. UNIVERSITY OF ALLAHABAD

JUDGEMENT

(1.) This is a petition under Article 226 of Constitution.

(2.) The facts giving rise to this petition briefly are that the petitioner had been a student of LL.B. (Previous) of the Allahabad University. On 11-11-1955 he received a letter of the Vice-Chancellor of the said University, signed by the Assistant Registrar of the University, expelling him from the University with immediate effect for gross misconduct. It is alleged by the petitioner that he made several efforts to approch the Vice-Chancellor and the Assistant Registrar to ascertain the nature of the gross misconduct for which he had been expelled but he was not informed of the same. A written representation was then, according to the petitioner, submitted by him to the Vice-Chancellor and several reminders were subsequently made by him but he received no reply to the said representation. The order expelling the petitioner had been communicated to various Universities and the Public Service Commission with the result that the doors of educational institutions have been closed for ever for the petitioner. The petitioner has further alleged that the order has been passed by the Vice-Chancellor due to personal prejudice and disliking for him. On these facts, the petitioner has, therefore, prayed for a writ of certiorari to quash the order of the Vice-Chancellor dated 11-11-1955.

(3.) In this petition, the University of Allahabad, the Vice-Chancellor of the Allahabad University, Mr. B.N. Jha, Vice-Chancellor, in his personal capacity and Dr. I.D. Caleb, Assistant Registrar of the University of Allahabad have been impleaded as opposite parties. Notices were served on them and a counter-affidavit has been filed by the assistant Registrar, opposite party No. 4.