PRASHANT DIXIT Vs. SECRETARY

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed this petition being aggrieved by order dated 28.9.2014 passed by the respondent authorities rusticating the petitioner from Jawahar Navodaya Vidyalaya, Hatta, District Damoh.

(3.) The brief facts, leading to the filing of the present petition, are that the petitioner was a student of Class- 11th studying in the respondent no.2 School. It is stated that the respondent no.3 harboured ill-will against the petitioner and, therefore, he filed false complaints against the petitioner in respect of his behaviour in school and the authority concerned, without giving any show cause notice or warning to the petitioner, directly and behind his back, took a decision to rusticate him from the school which is contrary to law and is violative of the petitioner's right to education.