Ajay Kumar Yadav vs State Of U.P. & Others
2011 Latest Caselaw 6266 ALL

Citation : 2011 Latest Caselaw 6266 ALL
Judgement Date : 1 December, 2011

Allahabad High Court

Ajay Kumar Yadav vs State Of U.P. & Others on 1 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 69368 of 2011
 

 
Petitioner :- Ajay Kumar Yadav
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sameer Jain
 
Respondent Counsel :- C. S. C.,Neeraj Tiwari
 

 
Hon'ble Rajes Kumar,J.

The petitioner is a student of IVth year Mechanical Engineering. He has been expelled from the Institute Hostel and suspended from the classes till further orders as the petitioner was found arrested by the police in the incident of student group fighting which took place about 400 meters away from the Institute gate on 7.9.2011 at about 7-00 p.m. and resulted the death of one student, serious injury to another student and minor injuries to two students.

Learned counsel for the petitioner submitted that the petitioner was not named in the FIR and was not involved in the incident and impugned order has been passed without giving any opportunity of hearing to the petitioner.

Sri Neeraj Tiwari, Advocate appears on behalf of respondent nos. 3 and 4 and learned Standing Counsel appears on behalf of respondent no. 1.

Issue notice to respondent no. 2. All the respondents may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Meanwhile, it will be open to the petitioner to move an application before respondent no. 2 for the recalling of the impugned order.

Order Date :- 1.12.2011