PRINCE RAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed seeking the following reliefs:-

(2.) The case of the petitioner is that he is an extraordinary student and has got A Class grades in CBSE. He appeared in JEE (Main) examination where he obtained a rank on the basis of which he was offered a seat of Mechanical Engineering (four years Bachelor of Technology) by Pandit Dwarka Prasad Mishra Indian Institute of Information Technology, Design and Manufacture, Jabalpur. On 1/12/2023 an incident of quarrel took place in the institution with a female student namely Ishika Gupta. She without any reason started abusing the petitioner. She abused his parents and also threatened the petitioner of dire consequences. She also slapped the petitioner and when the petitioner tried to defend himself, she raised hue and cry. The incident was seen by several other students. After the incident, the petitioner was taken to the DSA. A false complaint was made against the petitioner before the DSA. The petitioner also made an attempt to register a complaint against the girl student for abusing him and raising her hand on him, but his complaint was never entertained. An attempt was made by the DSA, Assistant Dean Professor Mr. Mukesh Kumar Rai, who created undue pressure upon the petitioner to admit his mistake. An email dtd. 2/12/2023 was sent by the Assistant Registrar to the father of the petitioner stating that the petitioner has been involved in disciplinary matter and directed his father to meet the FIC (Student Affairs) in DSA Office, Admin Block. Two-three meetings took place and attempts were made to resolve the issue. The petitioner and his father has also submitted an apology to the Director and other committee members and the petitioner was also ready to submit an apology to Ishika Gupta even though he was not at fault, but of no consequence. The petitioner was permitted to write his examination. All of a sudden an office order dtd. 20/12/2023 was issued placing the petitioner under suspension from academic programme. He was also expelled from hostel for one semester starting from January, 2024. The same was sent through email dtd. 19/12/2023. Being aggrieved by the same, the present petition has been filed.

(3.) It is submitted that several students have given their verdict in favour of the petitioner and have clearly stated that in the unfortunate incident it was a girl student who was aggressor and was unnecessarily abusing the petitioner and even slapped him. As the petitioner made an attempt to defend himself a false complaint was made against him. The petitioner being a brilliant student, his entire career will be at stake if such a suspension order is allowed to continue. The petitioner was having no other remedy. Therefore, he filed this petition.