MANMOHAN MACHRA Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have challenged the orders dated 12.12.2009 and 30.12.2009. passed by the Maharaja College, University of Rajasthan. By the former order, the petitioners were rusticated from the College. By the latter order, their admissions in the college was cancelled.

(2.) Briefly, the case of the petitioners is that they were studying in B.Sc. III year at Maharaja College, in the University of Rajasthan. According to them, they had filled up the examination form in the academic year 2009-10 and had deposited the requisite fees. However, due to politics amongst the college students, they were falsely implicated in two criminal cases. Both the FIRs were registered at Police Station Lal Kothi. According to them, they were suddenly served with a letter dated 12.12.2009 wherein they were informed that due to the FIRs registered against them, they were being rusticated from the college. They further received an order dated 30.12.2009 wherein it was stated that on 12.12.2009, the Anti-Ragging Committee has decided to cancel their admissions in the college. Therefore, their admissions stand cancelled. Hence, this petition before this Court.

(3.) Mr. Ripu Daman Singh, the learned Counsel for the petitioners, has raised the following contentions before this Court: firstly, the petitioners have been falsely implicated in the criminal cases, but they are innocent. Secondly, they have already been granted bail in both the criminal cases. Therefore, they should be permitted to continue their studies. Thirdly, unlike the other States, in the State of Rajasthan there is no law against ragging. Therefore, the respondents are not justified in either rusticating, or in cancelling the admissions of the petitioners. Forthy; no opportunity of hearing was granted to the petitioners by the respondents. Thus, the impugned orders have been passed in violation of principles of natural justice.