P VIIJAYA CHANDRA Vs. ANDHRA UNIVERSITY VISAKHAPATNAM

JUDGEMENT

(1.) THE petitioner was admitted into M. A. History, in the College of Arts and Commerce, Andhra University, at visakhapatnam. He was also admitted into the hostel in the campus of the University. He was issued a show-cause notice dated 14. 6. 2003, by the Registrar of the University, the 1st respondent, stating inter alia that the petitioner and certain others have incited the inmates of the hostel on 9. 11. 2002, on the pretext that worms were found in a curry, served in the mess. It was alleged that they resorted to manipulate it, by adding worms to the curry, and spoiled the peaceful atmosphere in the campus on 9th and 10th november 2002. An enquiry was said to have been instituted, into the matter, and in the report filed therein, the petitioner and others were found guilty. On that basis, the petitioner was required to explain, as to why his admission into the college shall not be cancelled.

(2.) THE petitioner submitted his explanation on 20. 6. 2003. Not being satisfied with the explanation offered by the petitioner, the 1st respondent cancelled the admission of the petitioner, through proceedings dated 6. 10. 2003. Hence, this writ petition.

(3.) THE petitioner contends that he was not issued any notice by the Enquiry officer, and even when the show-cause notice was issued, the report of the Enquiry officer was not furnished to him. He contends that cancellation of admission into the course studied by him is totally unwarranted.