SRINIBAS KAR AND ANR. Vs. ORISSA UNIVERSITY OF AGRICULTURE AND TECHNOLOGY REPRESENTED BY THE REGISTRAR OF THE UNIVERSITY AND ANR.

JUDGEMENT

(1.) THIS is an application by the Petitioners under Article 226 of the Constitution of India for the quashing of the decision of the Orissa University of Agriculture and Technology expelling them for a period of two years for their alleged misconduct. The decision of the Academic Council is as per Annexure -7 and the order of expulsion as communicated is as per Annexure -I.

(2.) THE Petitioners are students of third Semester of B.V.Sc. and A.H. course under opposite party No. 1. They were alleged to have indulged in ragging on Kishori Mohan Biswal, a student of first year class.

(3.) IT has been admitted in the counter affidavit that the statement of the complainant Kishori Mohan and his complaint were not supplied to the Petitioners.