KANISKA ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners seek stay of a Notice of Expulsion dtd. 22/2/2022 from the University and for permission to sit for the 8th semester examination in the B. Tech. Course which is scheduled to be held from 23/5/2022. The Notice of Expulsion was issued on the strength of accounts of eye witnesses, CCTV footage and investigation of the Anti-Ragging Committee of the University. The fact that the petitioners were a party to the acts is not disputed. It is also not disputed that the petitioners were given a hearing before the impugned notice was issued to guardians of the petitioners.

(2.) The University was directed to take instructions as to the steps which the University intends to take against the petitioners.

(3.) Learned counsel appearing for the University submits that the petitioners may be permitted to sit for the 8th semester examination in B. Tech. in Biotechnology in the University but should not be allowed to enter the University. It is also submitted that the University has incurred an amount of approximately Rs.40,000.00 towards damage to property and hospitalization charges of some of the students and security guards.