SWAP AN RAY CHAUDHURI Vs. KHAGENDRA NATH SEN

JUDGEMENT

(1.) THE petitioner, who was a student in an academic institution known as Asutosh College, was required by the Principal of the College to leave the institution because the Principal thought that such action was necessary in the interest of the institution itself. The petitioner student seeks relief against the order in this Rule.

(2.) ASUTOSH College is affiliated to the University of Calcutta and derives some of its powers under the Calcutta University Act, 1951 and the Statutes, Ordinances and Regulations framed under the said Act. It is necessary for me to refer to certain provisions of an Ordinance made under the Calcutta University Act, 1951, under which the order requiring the petitioner to leave the College was made.

(3.) IN exercise of the power conferred by Sub-section (2) of Section 52 of the Calcutta University Act, 1951, the Vice-Chacellor of the University made an Ordinance known as the "first Ordinance relating to the Admission of Students to the University and their Enrolment. " Sections 3, 8, 9, 10 and 21 of the Ordinance are to the following effect:-