SUKUMAR Vs. INDIAN SCHOOL OF MINES

JUDGEMENT

(1.) The petitioner, Sukumar is a final year student of M. Tech. in the Indian School of Mines, Dhanbad (School for short). By impugned letter dated 7th June, 2002, he having been expelled from the roll of the School for all time to come, has challenged the letter dated 7th June, 2002 communicated by Acting Registrar, Indian School of Mines, Dhanbad.

(2.) THE grievance of the petitioner is that the order expelling the petitioner from the school contained in letter dated 7th June, 2002 has been passed without affording reasonable opportunity of being heard. An enquiry Committee was constituted one day prior to the examination of 2nd semester, so that the petitioner can be deprived from the examination, which according to petitioner shows the mala fide intention on the part of the respondents.

(3.) COUNSEL for the petitioner submitted that he has no criminal antecedent, nor indulged in any criminal activity. There is no criminal case pending against the petitioner.