D.K. Seth, J. - (1.) Two orders dated 19th September, 1991 and 24th September. 1991 passed by the Principal, Mott Lal Nehru Engineering College, Allahabad have been challenged in the present writ petition. By means of an interim order dated 25th October, 1991, operation of both the orders was stayed.
(2.) By the first order dated 19th September. 1991 being Annexure-1 to the writ petition on the alleged ground of his involvement in ragging, the petitioner was rusticated for one year and his re-admission was also directed not to be considered till the period of rustication. However, he was permitted to appear in the supplementary examination of B.E. first year class but he was directed not to enter hostel or college premises. By the second order dated 24th September, 1991, a notice was Issued in which the petitioner's name was Included at serial No. 4, whereby it was directed that petitioner will not be allowed admission until rustication period is over and that in case of further complaint, the period of rustication will be extended beyond one year.
(3.) It is alleged that the allegations of indiscipline not being specific and being vague, the same Cannot be sustained. It is further alleged that no enquiry was made and no charge-sheet was ever Issued to the petitioner. The said order was issued at the whims and caprice of the Principal out of malice and mala fide. He has also denied his Involvement in the ragging. He has also contended that the order is wholly illegal and without jurisdiction.;