PRASANT GAUTAM Vs. VICE CHANCELLOR, BIJU PATNAIK

JUDGEMENT

(1.)  Heard Mr. H.N. Mohapatra, learned counsel for the petitioner and Mr. A. Mohapatra, learned counsel for opposite party nos. 1 and 2-BPUT.

(2.)  By way of this writ petition, the petitioner has challenged the action of the Principal, Silicon Institute of Technology, Bhubaneswar in cancelling the admission of the petitioner, a student of 4th year B.Tech, Information Technology branch, vide his Office Order No. SIT/049/19-20 dated 11.11.2019 at Anenxure-1. Further, the petitioner has prayed for to quash such order at Annexure-1 and direct the opposite parties to allow the petitioner to appear/sit in the examination in question.

(3.)  Mr. A. Mohapatra, learned counsel for opposite party nos. 1 and 2 brings the notice of the Court to Clause-9(d) of BPUT Regulations on Curbing the Menace of Ragging, 2010 and submits that an appeal against the order of punishment lies to the Vice-Chancellor.