PREM SHANKAR Vs. BIRLA INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) The Petitioner, being aggrieved by the order dated 22.10.94, by reason of which the Vice-Chancellor of Birla Institute of Technology, Mesra has expelled the Petitioner from the college and his name has been removed from the rolls of the Institute with immediate effect, has moved this Court for quashing of the said order.

(2.) The Petitioner is a student of 2nd year B.Sc. Engineering (Civil). He was suspended by order dated 27.9.94 for some incident which is alleged to have taken place on 25.9.94. A notice was received by him on 12.10.94 asking him to show cause as to why an appropriate action against him be not taken for committing the offence mentioned in the said notice.

(3.) In the show cause notice it was alleged that in the said incident three girl students of the Institute were molested in which the Petitioner was found to be responsible for the said event.