RUPANSH RANA Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) Since common questions of facts as well as law are involved in the above captioned cases and similar relief has been claimed, all the matters were heard together and are being disposed of vide common judgment.

(2.) Petitioners herein are aggrieved with order dtd. 22/11/2023, passed by the Dean of Studies, Himachal Pradesh University, whereby they came to be expelled from the University on account of their having allegedly indulged in brutal/violent incident occurred near R&ME Sec. of Himachal Pradesh University on 20/11/2023.

(3.) For having bird's eye view, facts, which are common in all the cases, are that on 20/11/2023, a violent incident occurred in front of main library of the respondent-University, wherein allegedly, one student namely Chandan, was brutally beaten by the petitioners herein. In the aforesaid alleged incident, aforesaid Chandan suffered grievous injuries, as a result thereof, he not only remained admitted in the hospital, but was also operated on account of fracture in his one leg. Police after having received information with regard to aforesaid incident, reached at the spot and registered a criminal case against the miscreants i.e. petitioners herein. Since scuffle was brutal and life threatening, Disciplinary Committee constituted by the Vice Chancellor of the University in its meeting held on 21/11/2023, approved to expel the petitioners and decision with regard to expulsion came to be communicated to the petitioners vide communication dtd. 22/12/2023, issued under the signature of the Dean of Studies.