UPENDRA KUMAR SINGH Vs. JAI PRAKASH NARAIN UNIVERSITY

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE order as contained in Annexure 1 has been questioned in this writ application whereby and whereunder the petitioners have been put under suspension.

(3.) LEARNED counsel for the university, on the contrary, submitted that the petitioners initially were put under suspension as they were taken into custody in exercise of the power under section 69(1) of the Act and no sooner they were released from custody, the order of suspension was revoked and ultimately when the petitioners were convicted in the trial, they have been put under suspension by the impugned order with effect from the date of the event.