- (1.) The writ petitioner is aggrieved by the decision of the committee dated March 10, 2004 dismissing appeal preferred by his father feeling aggrieved by the order of the Director, College of Engineering and Management, Kolaghat, dated October 28, 2003 expelling the petitioner by way of punishment imposed under provisions of the West Bengal Prohibition of Ragging in Educational Institutions Act, 2000, section 6.
(2.) Alleging that on the night of October 20, 2003 the petitioner along with five other students of the college indulged in ragging to six junior students of the college, proceedings were initiated against him and his companion students under provisions of the West Bengal Prohibition of Ragging in Educational Institutions Act, 2000.
(3.) After giving the petitioner reasonable opportunity to defend himself, and after making necessary inquiry, the authority found the petitioner and his companion students guilty of the charges of ragging, and recommended permanent expulsion of the petitioner from the college. Accordingly, the Director of the College issued the order dated October 28, 2003 expelling the petitioner from the college with immediate effect.;