R.B. Misra, J. - (1.) In this petition, the order dated 31.3.1998 passed by respondent No. 2 has been challenged and the petitioner has prayed for quashing the Impugned order dated 31.3.1998 (Annexure-4 to this petition) and further prayer for commanding respondent No. 2 to admit the petitioner as fresh in M.A. previous political science and allow him to appear in examination. Heard Sri P. K. Trlpathi, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) By order dated 31.3.1998, it appears that on 18.2.1998 during the course of class study, one Sri Ram Gopal, the petitioner, a student of M.A. previous political science had taken Km. Satyawati a student out of same class and slapped her which was treated as an indiscipline and misconduct and such action of the petitioner was treated to be disgraceful to the discipline and, therefore, he was rusticated from the school.
(3.) Apparently the petitioner could not bring any 'Act' or Regulation, Rule or any provision of law, or any order which is applicable in the school while dealing such misconduct and it has also not been indicated as what prescribed procedure should be adopted. The school, college or educational institution are basically place of devotion and laboratory of learning. Where the discipline, devotion, obedience, courtesy, peace, faith and patience and order in the system are the essential element of education to be adhered in the school and these are the basic and the primary requirements in a school and student is not supposed to misbehave and create nuisance during teaching which destroys atmosphere and the order of system in school. In these circumstances, prudent action of principal in the interest of school and educational system should not be interfered with.;