BALBIR SINGH Vs. PRINCIPAL, RAM SWAROOP GRAM UDHYOG MAHAVIDYALAYA POKHRAYAN, DISTRICT KANPUR DEHAT AND ANOTHER

JUDGEMENT

(1.) The averments in the memorandum of writ petition are these. The petitioner is a student of M. A. Part II class in Ram Swaroop Gram Udyog Mahavidayalayd Pokharayan District Kanpur. Without passing any order in writing either suspending the petitioner or expelling him or resticating him, an oral order has been passed by the Principal of the institution concerned prohibiting him from entering the premises of the college 22nd Dec., 1989 in tho last date for submitting the examination forms. Hence this petition.

(2.) We are not prepared to accept the statement that without passing any order in writing the Principal has prohibited the petitioner from entering tho premises of the institution. However, we direct the Principal to pass an order in writing if he has really prohibited the petitioner from entering the promises of the institution, if no order has been passed or is passed to that effect in writing, the Principal shall permit the petitioner to fill in the form and submit to the same of 22nd Dec. 1989. The Principal shall pass an order, if an application is made by the petitioner along with a certified copy of this order before him tomorrow (19th Dec., 1989) on before 21st Dec. 1989.

(3.) With these directions, the writ petition is disposed of finally.