REGENT COMPUTRONICS PVT. LTD.

Uday Krishna Appellant

V/S

Damodaram Sanjivayya National Law University Respondents

Referred Judgements :-

MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
G S LAMBA VS. UNION OF INDIA [REFERRED TO]
NARENDER CHADHA VS. UNION OF INDIA [REFERRED TO]
MOLLY JOSEPH ALIAS NISH VS. GEORGE SEBASTIAN ALIAS JOY [REFERRED TO]
ASHOK KAPIL VS. SANA ULLAH DEAD [REFERRED TO]
INDIAN COUNCIL OF AGRICULTURAL RESEARCH VS. T K SURYANARAYAN [REFERRED TO]
T SRINIVASAN VS. T VARALAKSHMI MRS [REFERRED TO]
EUREKA FORBES LIMITED VS. ALLAHABAD BANK [REFERRED TO]
INDERJIT SINGH GREWAL VS. STATE OF PUNJAB [REFERRED TO]
BHARTIYA SEVA SAMAJ TRUST TR. PRES VS. YOGESHBHAI AMBALAL PATEL [REFERRED TO]
STATE OF PUNJAB & ORS. VS. THE SENIOR VOCATIONAL STAFF MASTERS ASSOCIATION & ORS. [REFERRED TO]

JUDGEMENT

(1.) In the present writ petition, the order of detention dated 25.11.2017, passed by the respondent niversity and the consequential action of the respondent University in not permitting the petitioners to attend the next higher class is under challenge.

(2.) Heard Sri Pratap Narayan Sanghi, learned counsel for the petitioners and Sri P.B.Vijaykumar, learned Standing Counsel for the respondent University.

(3.) According to the petitioners, they are the students of Law, prosecuting their studies in the respondent University. Admittedly, petitioners herein could not clear certain papers either in the 2nd year or in the 3rd year. Precisely, on the said ground they have been detained by the respondent University by way of the orders under challenge.

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UDAY KRISHNA Vs. DAMODARAM SANJIVAYYA NATIONAL LAW UNIVERSITY

Referred Judgements :-

JUDGEMENT

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