AJAY BHANOT ,J. - (1.) The petitioner has assailed the order dated 30.03.2019, passed by the Registrar, Banaras Hindu University, Varanasi, suspending the petitioner from all privileges and activities of the University.
(2.) The petitioner has also prayed for a writ in the nature of mandamus to command the authorities and permit the petitioner to pursue his Integrated Rural Development and Management (IRDM) course as well as Ph.D. course and permit the petitioner to participate in the activities of the University. B. Arguments of the learned counsel for parties
(3.) Sri R.K.Ojha, learned Senior Counsel assisted by Sri Ratnakar Upadhyay, learned counsel for the petitioner submits that the impugned order was passed in violation of the statutes of the university. The punishment imposed upon the petitioner is disproportionate. There is no provision for reform and rehabilitation of delinquent students in the statutes, which has resulted in violation of the fundamental right of the petitioner guaranteed under Article 21 of the Constitution of India.;