Dwivedi, J. - (1.) Petitioner, a graduate was selected as a sub-inspector (Civil Police) cadet for training in, and joined, the Police Training College, Moradabad, in April 1962, Principal of the College, who is a Deputy Inspector-General, expelled him from the college on December 15, 1962, for misconduct. As long as that order is there, he cannot complete the training; and until he completes the training, he is ineligible for appointment as a sub-inspector. So he has filed this petition to remove the order from his way.
(2.) The petition was initially heard by a single Judge. He has referred it to a larger Bench, Hence the petition has come before us. It appears to us from the referring order that the whole case has been referred to us for decision.
(3.) There was a scuffle between the petitioner and two other cadets. S.N. Misra and O.P. Sharma, in the barrack on December 13, 1962. The petitioner is expelled on account of disorderly conduct in the scuffle. His grievance is that he has been expelled without fair hearing.;