ROHTAS SINGH Vs. HARYANA S B T EDUCATION

JUDGEMENT

(1.) This judgement will dispose of Civil Writ Petitions Nos. 2309, 2582 and 2799 of 1987, because they raise common question of law and fact.

(2.) A broad-brush factual backdrop will help delineate the pristinely forensic controversy :

(3.) On 2nd April, 1987, the students of 6th Semester Civil (Section A) of the Government Polytechnic, Ambala city, were taken to Delhi in bus by Sarvshri S.K. Sharma and S.K. Kaul, lecturers of the said institution. There was some unpleasantness there between students and the lecturers and the bus was brought back to Ambala City with some of the students next day. As the remaining students did not reach in time, they were left in Delhi. This proved a catalyst agent. On 4th April, 1987, it is alleged, Rohtas Singh and Dilbag Singh (students of 6th Semester Civil-A) and Anil Kumar (student of 2nd Semester), petitioners in these three writ petitions, along with their companions compelled the other students who were attending their classes to come out of their classes and join the strike. When some of the students resisted, they threatened them. It is further alleged that the petitioners and their companions, who were armed with lathies and sharp-edged weapons, caused injuries to two students, namely, Balaraj Singh and Bal Kishan. The students also damaged the property of the institution and were disrespectful towards the members of the faculty, including the Principal. A case was also got registered against the delinquent students.