Supreme Court - Daily Orders
Ramadas Ks vs Tata Institute Of Social Sciences on 2 May, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.52 COURT NO.14 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.11993/2025
[Arising out of impugned final judgment and order dated 12-03-2025
in WP No.3359/2024 passed by the High Court of Judicature at
Bombay]
RAMADAS KS Petitioner
VERSUS
TATA INSTITUTE OF SOCIAL SCIENCES & ORS. Respondents
Date : 02-05-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) : Dr. S. Muralidhar, Sr. Adv.
Mr. Yash S. Vijay, AOR
Mr. M. A. Karthik, Adv.
Ms. Ninni Susan Thomas, Adv.
Ms. Pallak Bhagat, Adv.
Mr. Shikhar Aggarwal, Adv.
Mr. Yash Chavan, Adv.
For Respondent(s) :Mr. Rajeev K. Pandey, Adv.
Mr. Vivek Singh, AOR
Mr. Ritik Dwivedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. The unsuccessful writ petitioner before the High Court of Bombay is before us. He is questioning a judgment and order dated 12 th March, 2025, whereby his challenge to an order of suspension dated 18 th April, 2024 issued Signature Not Verified Digitally signed by by the respondent no.1-Tata Institute of Social Science 1 has been spurned. rashmi dhyani pant Date: 2025.05.03 16:33:51 IST Reason: 1 TISS 1 Incidentally, vide the said order, TISS suspended the petitioner for two years.
2. Petitioner is a student of TISS, pursuing his PhD course since 2017. Owing to what TISS perceived as breach of its Code of Conduct by the petitioner, a show cause notice was issued. Petitioner’s response was considered, leading to the impugned order for suspension.
3. We have heard Dr. S. Muralidhar, learned senior counsel for the petitioner and Mr. Rajeev K. Pandey, learned counsel for TISS.
4. Without examining the claims and counter-claims on merits, we feel that TISS having suspended the petitioner on 18 th April, 2024 and lapsing of more than a year since then, interest of justice would be best served if the order of suspension is not continued further and he be permitted to pursue the PhD course in TISS. Ordered accordingly.
5. The petitioner, however, shall faithfully observe the Code of Conduct till such time he is a student of TISS. Should there be any further allegation of breach of such code, TISS shall be at liberty to proceed against the petitioner in accordance with law.
6. The special leave petition is, accordingly, disposed of.
7. Pending application(s), if any, shall stand closed.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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