- (1.) The petitioner has been dropped for two semesters i.e. I and II semesters 1990/91. The University campus and its farm were declared out of bounds for him. He was placed on conduct probation throughout his stay in the University after his re-registration in 1st semester 1991-92 if his re-registration is allowed. He was barred from seeking any employment in the University and admission for any higher degree programme in the University. This punishment of the petitioner is based on the charge sheet served on him on 30-1-91. He was charged for having indulged in the acts of indiscipline as mentioned in the said charge-sheet. These were as under :-1. Showing disrespect to a teacher.
(2.) Threatening and abusing a University Staff under the influence of liquor.
(3.) Using Motor cycle during late night hours and forcibly entering in the house of a campus resident.;