PONNADA SRINIVAS Vs. ANDHRA UNIVERSITY REP

JUDGEMENT

(1.) Since the questions that arise for consideration in both the writ petitions are similar and interconnected, both the petitions are being disposed of by this common order.

(2.) Challenging the proceedings dated 3-4-2003, the present writ petitions have been filed.

(3.) A bare perusal of the impugned proceedings issued by the Vice-Chancellor of the first respondent-University discloses that the petitioner is a student of the respondent-University, and he was involved in an incident of burning the effigy of the Vice-Chancellor in the month of July, 2002. It appears that an enquiry was conducted for the alleged indiscipline in both the writ petitions and, in both the enquiries, it appears that the petitioner was found guilty of violating the basic principles of Discipline, Decency and also Maintenance of Peaceful Atmosphere and Tranquility in the Campus. In this regard, it is not in dispute that because of the enquiry against the petitioner, the petitioner had lost one academic year. Now, the petitioner has to appear for the final semester of his course. It is stated that the examinations for the final semester are likely to be conducted during September/October, 2003