DEVINDERPAL SINGH SANDHU Vs. K L KAPUR

JUDGEMENT

(1.) THIS is a petition under Articles 226 and 227 of the Constitution of India by devinderpal Singh Sandhu, a student of B. A. (Part II) of the D. M. College, Moga, district Ferozepur, praying that the order of his rustication passed by the Principal of his College on 16th January, 1965, be quashed by issue of writ of certiorari.

(2.) THE impugned order of the petitioner's rustication merely states that on the unanimous advice of the College Council the petitioner had been rusticated for the offence or drinking on 13th January 1965. The circumstances in which this order of rustication was made by the Principal are detailed in para No. 6 of the return furnished by him, in which it is stated:--

(3.) IN assailing this order of his rustication, the petitioner besides denying the correctness of the allegation that he was found drunk in the hostel premises on 13th January 1955, has pleaded that:--