- (1.) Special Appeal Nos. 175 of 2018, Special Appeal No.210 of 2018, Special Appeal No.211 of 2018 and Special Appeal No. 212 of 2018 have been filed by the Indian Institute of Technology, Kanpur IIT Kanpur to assail the common judgment dated 16 February 2018 passed in Writ-C 584 of 2018, Writ-C No.1419 of 2018, Writ-C No. 2554 of 2018, Writ-C No. 2903 of 2018. Special Appeal No.214 of 2018 has been filed by IIT Kanpur to assail the judgment dated 23 February 2018 passed in Writ-C No.3635 of 2018 by which the writ petition was allowed in terms of the aforesaid judgment dated 16 February 2018. In all these Special Appeals filed by IIT Kanpur the order of the learned Judge continuing entitlement of the petitioner-students to participate in the Semester Examination and also to reside in the campus for further semester examination has been challenged.
(2.) Special Appeal No. 197 of 2018, Special Appeal No.230 of 2018 and Special Appeal No.234 of 2018 have been filed by writ petitioners of Writ C No.1419 of 2018, Writ C No.3635 of 2018 and Writ C No.2554 of 2018 to assail the common judgment and order dated 16 February 2018.
(3.) The learned Judge allowed the writ petitions that had been filed to challenge the orders imposing punishment on the petitioners for acts of ragging. The punishment orders dated 9 October 2017 and 7/8 December 2017 passed by the Senate and approved by the Chairman Senate on 17 December 2017 have been quashed. The Committee appointed pursuant to the orders passed by the Court on 13 November 2017 and 21 November 2017, in Writ-C No. 51565 of 2017 has further been directed to submit a fresh recommendation/report in the light of the observations made in the judgment, where after, it has been left open to the Senate to take a fresh decision in accordance with law.;