RAJENDRA CHOPRA Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) A university campus is the one place where virtues of discipline and non-violence should be written as with a sunbeam on every student's mind but now a days many indisciplined students are seen wandering in the campus who are well qualified to adopt the words of Konard Lorenz, the Nobel prize winning naturalist, I believe I have found the missing link between animals and civilized man - it is we". The facts of the instant writ petition disclose an act of high degree indiscipline of a student leader who allegedly gave a slap on the face of the Principal of his College.

(2.) As per facts averred in the writ petition, the petitioner while studying as a regular student in Second Year, Faculty of Arts, in Rajasthan College Jaipur was elected as President of the Union in the year 2000-2001. As a student leader he protested various actions of the college authorities, and because of this they were annoyed with him. The Principal of Rajasthan College lodged an FIR against the petitioner with the Police Station Gandhi Nagar Jaipur bearing No. 84 of 2001 for the offences under Sections 341, 504, 332 and 323 IPC, and refused to permit the petitioner to appear in the examination.

(3.) The petitioner filed writ petition on 23/03/2001 with the prayer that the respondents be directed to permit the petitioner to appear in the examination which was to be commenced from 22/03/2001. Learned counsel appearing for the petitioner canvassed that the petitioner was not allowed to appear in the examination on 22/03/2001 and the examination of next paper was to be held on 28/03/2001. On Ma 27/03/2001 this Court passed an interim order directing the respondents to provisionally allow the petitioner to appear in the remaining papers of B.A. Part II.