- (1.) THE petitioners who were students of final year B.Tech. Mining Engineering and B.Tech Mineral Engineering, were imposed with a punishment of suspension from all academic activities for current Monsoon Semester, Session 2012 -13 and were debarred from all hostel facilities during the period of suspension by the impugned order dated 31st October, 2012 (Annexure -3).
(2.) THE petitioners had approached this Court being aggrieved by the said order and during the pendency of the writ application by virtue of interim orders dated 8th November, 2012, 22nd February, 2013 and 23rd April, 2013 were allowed to participate in the VIIth and VIIIth Semester Examinations provisionally subject to the result of the writ application. The Respondents -Institute had appeared earlier and by filing counter affidavit seriously contested the stand of these petitioners relating to the question of imposition of the aforesaid sentence on the grounds that in order to maintain academic discipline in the campus of the Institute such punishment was wholly proper and has been imposed after proper inquiry and as per the Rules.
(3.) THESE petitioners after completion of the course, are awaiting decision in the instant writ application as their final results of VIIth and VIIIth Semester are still withheld and they may be required to face the Special Semester Examination which is scheduled to be held from 19th August, 2013.;