VIVEK KUMAR Vs. THE VICE

JUDGEMENT

(1.) By means of the present writ petition the petitioner is challenging the order passed by the University removing him from the roll of University and also debarring him from appearing at the further examination of the University. The actual order has not been filed by the petitioner The petitioner urges that he has not been able to obtain original copy of the order passed against him by the University.

(2.) We, therefore, direct that a copy of the order shall be given to the petitioner by the University within a week from the date a certified copy of this order is produced before the authorities concerned.

(3.) Sri D. Gupta, learned counsel for the University has urged that the petitioner has an alternative remedy against the impugned order.