TAJAMMAL HUSSAIN CHOUDHURY Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) SINCE both the writ petitions aforementioned arose out of same factual matrix and raised similar questions of law, I propose to take up both these writ petitions together, for hearing and disposal.

(2.) THE petitioners have challenged the order dated 22nd April, 2010 passed by the Registrar, Gauhati University, stripping them of their BA degrees, conferred to them by the Gauhati University i.e. the respondent no.1. THE facts leading to the filing of the writ petitions may be stated, in brief, as follows:

(3.) HOWEVER, basing upon the aforesaid report, the Executive Council of the University, formed a 2-member enquiry committee headed by Justice(Retired) DN Choudhury, and Sri K.K.Bora, former chairman of Assam Higher Secondary Education Council, vide notification dated 28.6.2005. The terms of reference of the enquiry committee are as follows: