SURAJ RAJORIYA Vs. JIWAJI UNIVERSITY AND ANOTHER

JUDGEMENT

(1.) Heard on admission.

(2.) Petitioner, a student of Ph.D. (Law) being aggrieved by the notice dated 14/06/2017 issued by the Registrar, Jiwaji University, informing him of the decision of the Proctorial Board, approved by the Vice Chancellor of being rusticated from the University Teaching Department under Ordinance 15 Rule 12(a), has filed this petition on the ground that being not a student of University Teaching Department, the said Ordinance and the Rule is not applicable to him and that the rustication order is passed without affording an opportunity of hearing.

(3.) As regard to the contentions that the petitioner was not afforded an opportunity of hearing is belied from the report by the Proctorial Board dated 19/05/2017 which is reproduced for the ready reference in its entirety:-