- (1.) Heard Sri P.N. Saxena, learned Senior Counsel appearing for the appellants assisted by Sri L.R. Khan, learned counsel and Sri S.S. Singh, learned counsel appearing for the respondents.
(2.) This appeal has been filed challenging the order dated 21.5.2013 passed by the learned Single Judge in Civil Misc. Writ Petition No. 28554 of 2013. The appellants were the petitioners in the writ petition.
(3.) The appellants had appeared in the B. Tech. Entrance Examination conducted by the Aligarh Muslim University in the Session 2011-12. They were found successful and took admission in the month of June, 2011. They attended classes and also appeared in the examination of 1st and 2nd Semester during the Session 2011-12. While they were pursuing their studies for 3rd Semester, an Office Memo dated 8.7.2012 was issued by the Proctor placing the appellants under suspension on the allegation that they had committed different acts of indiscipline and misconduct. A charge-sheet was issued to them and they also submitted their reply to the charge-sheet. After inquiry, admission of all the appellants was cancelled from the beginning and challenging such act of University, the writ application had been filed before this Court.;