NATIONAL INSTITUTE OF TECHNOLOGY Vs. CHANDRA MOHAN ANDUGULA

JUDGEMENT

(1.) The present writ appeal is arising out of an order dtd. 1/2/2021, passed in W.P.No.13546 of 2020 by the learned Single Judge allowing the writ petition filed by the respondent No.1/writ petitioner.

(2.) The facts of the case reveal that the respondent No.1/ writ petitioner came up before the learned Single Judge being aggrieved by the order passed by the Director, National Institute of Technology, Warangal (NITW), dated 28/29/1/2019 cancelling his Ph.D., admission and consequential proceedings, dtd. 30/7/2019, 18/11/2019 and final Senate proceedings, dtd. 3/1/2020 confirming his expulsion from the Ph.D., course.

(3.) The facts of the case further reveal that the respondent No.1/writ petitioner joined as a Junior Research Fellow for DST-SERB Project on 12/12/2017 and was subsequently enrolled for the Ph.D., programme for the Academic Year 2017-18 vide Roll No.717168 in the Department of Chemistry under the supervision and guidance of the appellant No.4/Dr. K.Hari Prasad, Assistant Professor and Supervisor, Department of Chemistry. The respondent No.1/writ petitioner is a member of Schedule Caste community and his father is working as a daily wage labour. The facts further reveal that the respondent No.1/writ petitioner submitted a Progress Report in respect of his research work for the period December, 2017 to April, 2018 to the Dean, Academic Affairs on 25/4/2018 and the same was recommended and forwarded by the Dean, Academic Affairs. The Chairman and Members of the Doctoral Scrutiny Committee assessed the research work of the respondent No.1/writ petitioner and he was given 'A ' grade in two subjects and 'B ' grade in the other two subjects. The allegation against the respondent No.1/writ petitioner is that not being satisfied with the grading awarded to him, he, on 4/6/2018 at about 1.30 p.m., allegedly used unparliamentary language against his research guide, the appellant No.4/Dr. K.Hari Prasad in the laboratory and had an emotional outburst on his research guide, i.e., the appellant No.4/Dr. K.Hari Prasad at his chamber at about 5.00 p.m., in front of another faculty Member Dr. B.Srinivas. The appellant No.4/Dr. K.Hari Prasad, reported the matter to the authorities and at his request, the Doctoral Scrutiny Committee (for short, 'DSC ') convened a Meeting on 11/6/2018 and enquired about the conduct of the respondent No.1/writ petitioner and asked the respondent No.1/writ petitioner to submit his resignation and to leave the institution.