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Vikash Singh vs Union Of India And Ors Secretary on 4 January, 2018

Bench: Arun Mishra, Mohan M. Shantanagoudar

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                                         IN THE SUPREME COURT OF INDIA

                                          CIVIL ORIGINAL JURISDICTION

                                        WRIT PETITION (C) NO.306 OF 2017


                         VIKASH SINGH    & ORS.                            PETITIONER(S)

                                                       VERSUS

                         UNION OF INDIA AND ORS                            RESPONDENT(S)



                                                     O R D E R

Heard.

In the case main relief prayed for has been granted by way of interim order dated 4 th May, 2017. Let students who have been given benefit of order maintain absolute discipline. They are directed to refrain from indulging in any indiscipline. They are given relief only on the condition that they shall not directly or indirectly spoil the environment as mentioned in the court's order dated 4th May, 2017.

In this writ petition certain subsisting grievances have been pointed out by Shri Prashant Bhushan, learned counsel appearing on behalf of the petitioners with respect to the discrimination being meted out to the girl Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.01.10 students.

Reason:

It is open to the girl students to submit their representation to the concerned authority. It is assured  2 by learned counsel appearing on behalf of the University that they shall consider and decide the representation in an objective manner. Accordingly, we direct the respondent authority that in case any representation is submitted to consider the same objectively.

In case any of the petitioners who have been granted relief vide order dated 4th May, 2017 commits misconduct it is open to the University to bring it to the notice of this Court and the benefit given may be recalled. The students have to maintain discipline during the entire course of studies in B.H.U. The writ petition is disposed of accordingly.

.......................J. (ARUN MISHRA) .......................J. (MOHAN M.SHANTANAGOUDAR) NEW DELHI, JANUARY 4, 2018.

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ITEM NO.51               COURT NO.9                  SECTION X

                S U P R E M E C O U R T O F     I N D I A
                        RECORD OF PROCEEDINGS

Writ Petition(s)(Civil) No(s).306/2017 VIKASH SINGH & ORS. Petitioner(s) VERSUS UNION OF INDIA AND ORS Respondent(s) Date : 04-01-2018 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr.Prashant Bhushan, AOR Mr.Shakti Vardhan, Adv. Mr.Govindjee, Adv.

For Respondent(s) Mr.Sarad Kumar Singhania, Adv. Mr.D.N.Goburdhan, Adv. Mr.G.S.Makker, Adv.

Mr.Sachin Sharma, Adv.

Mrs.Revathy Raghavan, AOR Mr.S.Muthu Krishnan, Adv.

UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.

          (Ashok Raj Singh)           (Jagdish Chander)
            Court Master                 Court Master

(Signed Order is placed in the file)