REGENT COMPUTRONICS PVT. LTD.

RAMESH CHANDRA SAHU Appellant

V/S

N Padhy Principal Khallikote Respondents

Referred Judgements :-

COOPER V. WANDSWORTH BOARD OF WORKS [REFERRED TO]
FITZGERALD V. NORTHCOTE [REFERRED TO]
WOOD V. PRESTWITCH [REFERRED TO]
BOARD OF EDUCATION V. RICE [REFERRED TO]
GENERAL MEDICAL COUNCIL V. SPACKMAN [REFERRED TO]
BASSAPPA V. NAGAPPA [REFERRED TO]
K S RASHID AND SON VS. INCOME TAX INVESTIGATION COMMISSION [REFERRED TO]
RAMESH CHANDRA CHAUBE VS. PRINCIPAL BIPIN BEHARI INTERMEDIATE COLLEGE JHANSI [REFERRED TO]
RAM CHANDER ROY VS. UNIVERSITY OF ALLAHABAD [REFERRED TO]
JOGENDRA RAJ KISHORE VS. UNIVERSITY OF ALLAHABAD [REFERRED TO]
SON PAL GUPTA VS. UNIVERSITY OF AGRA [REFERRED TO]
C D SEKKILAR VS. R KRISHNAMOORTHY [REFERRED TO]

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution by an ex -student of the Khallikote College Berhampur, challenging the validity of an order passed by the Principal of that College, on the 25th March 1957, expelling the petitioner from that College. The order of expulsion was issued in the form of a notice which was put up on the notice -board of the College and reads as follows:

(2.) THE petitioner challenged the validity of the aforesaid order on two grounds:

(3.) THE question as to whether the impugned order was passed mala fide or bona fide need not be considered in this application because the application can be disposed of on the second question. I would leave this question open.

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RAMESH CHANDRA SAHU Vs. N PADHY PRINCIPAL KHALLIKOTE

Referred Judgements :-

JUDGEMENT

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