SHIVAM KANT Vs. UNION OF INDIA AND 4 OTHRS
LAWS(ALL)-2017-11-404
HIGH COURT OF ALLAHABAD
Decided on November 13,2017

Shivam Kant Appellant
VERSUS
Union Of India And 4 Othrs Respondents

JUDGEMENT

Sunita Agarwal, J. - (1.) Heard Sri Ashok Khare learned Senior Advocate assisted by Sri Prateek Chandra, Sri G.K. Singh learned Senior Advocate assisted by Swetash Agrawal, Sri Radha Kant Ojha learned Senior Advocate assisted by Rajan Tripathi and Sri Mayank Kumar Agarwal learned counsels for the petitioners.
(2.) Sri Sabhajeet Singh and Sri Harsh Vardhan Chaubey appear for respondent no.1 and Sri Rohan Gupta learned counsel for respondent-institute.
(3.) These connected five writ petitions have arisen out of a common decision taken by the respondent no.3 namely the Senate, Indian Institute of Technology, Kanpur, in reported incidents of ragging occurred in Hall no.II (Hall of residence-II) in the intervening night of 19 & 20th August, 2017 at a round 03.00 hours to 06.00 hours.;


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