RANA PRATAP SINGH Vs. VICE CHANCELLOR BENARES HINDU UNIVERSITY VARANASI
LAWS(ALL)-1960-2-10
HIGH COURT OF ALLAHABAD
Decided on February 24,1960

RANA PRATAP SINGH Appellant
VERSUS
VICE CHANCELLOR, BENARES HINDU UNIVERSITY, VARANASI Respondents

JUDGEMENT

J.K.Tandon, J. - (1.) The petitioner was a student in B. A. (Final) of the Banaras Hindu University. There was some prolonged unrest in this institution during the second half of 1958. It may not be very necessary to give details of this unrest which lasted for several weeks, but sonic of the facts about which there can be no doubt are that there was agitation by the students of the University, they took out processions, also displayed temper against the University authorities and even surrounded certain places which happened to be occupied by officers and authorities of the University. The normal working of the University was thus not possible and in the end, because law and order was threatened, help of the local authorities and police had to be taken. It is neither necessary nor even relevant for deciding this petition to assess or apportion the responsibility of the two sides engaged in this unfortunate episode. It will suffice for the present purpose to observe that the demonstrations etc., which were organised by a group of persons betrayed rudeness and a sense of want of discipline also. The detailed events which have been described in the counter affidavit of Sri S. C. Das Gupta, the Chief Proctor of the said University sufficiently pointed to this conclusion. The demonstrations did riot remain confined to the University Campus but displayed beyond those limits also in the shape of processions and shouting of slogans. The target of these slogans, whoever others might have been were some of the officers and authorities of the University.
(2.) These unseemly incidents were soon followed by initiation of disciplinary action against a number of students of the University of whom Rana Pratap Singh petitioner was one. On the 29th October, 1958, the Chief Proctor of the University handed over the following charge-sheet to the petitioner: "It has been reported to the notice of the University authorities that: I. You took active part in unauthorised procession, meetings and picketing organised in defiance of the University authorities and shouted vulgar and offensive slogans to spite the Vice Chancellor and the Registrar, and inciting breach of peace and indiscipline and calculated to cause disaffection and disrespect amongst students and University Authorities. II. You incited the students to resort to unlawful and anti-University acts, and thus disturbed the disciplined and peaceful atmosphere of the University. III. You along with others beat Shri Tandon and often came in conflict with students in Cafe-taria and thus disturbed the peace and tranquillity of the University. 2. Your action, conduct and behaviour have been reported to be undisciplined and disrespectful towards the University authorities and quite unbecoming of a student of the University.
(3.) Please, therefore, show cause why disciplinary action such as may be deemed proper by the University authorities, should not be taken against you.;


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