Harikesh @ Harikesh Dhanda vs Guru Jambheshwar University Of Science And Technology And Others

Kuldeep Tiwari, J

On the previous date of hearing, i.e. 05.03.2026, this Court had passed the following order:-

“1. The instant writ petition assails the order dated 19.09.2025, whereby the petitioner has been rusticated from the respondent-University.

The petitioner, who is present in person before this Court, submits that he will mend his conduct, remain focused on his academic pursuits, and strictly adhere to the discipline and rules of the University. He further undertakes that he will not indulge in any form of protest or create any obstruction in the administrative functioning of the University, and will not use any two-wheeler or four-wheeler within the University campus until completion of his studies. He further states that he is ready and willing to swear an affidavit to the aforesaid effect and submit the same before the Vice-Chancellor of the University.

In view of the undertaking given by the petitioner, notice of motion be issued to the respondents, returnable on 25.03.2026.

Dasti also.

In the meantime, the petitioner shall, within seven days from today, swear and submit an affidavit to the aforesaid effect before the respondent No.3-Registrar, and shall file a compliance report in this Court regarding the same on or before the next date of hearing.

To be shown in the urgent list.”

In deference to the directions enclosed in the hereinabove extracted order, the petitioner furnished an affidavit dated 17.03.2026 with the respondent- University and in view thereof, the latter has taken a lenient view and has decided to revoke the impugned rustication order and entry ban, subject to the hereinafter extracted conditions, as recorded in the order dated 20.03.2026.

“1. You shall remain focused on your studies and maintain a clean record of conduct within the University.

You are required to strictly follow all University rules, regulations, and maintain decorum at all times.

You shall not participate in any form of protest, create any obstruction in administrative functions, or engage in any unconstitutional acts.

As per your specific undertaking, you are strictly prohibited from using any two-wheeler or four-wheeler within the University campus until the completion of your studies.

You will remain under the constant monitoring of the Proctorial Board.”

A copy of the affidavit dated 17.03.2026 furnished by the petitioner, as well as the order revoking rustication dated 20.03.2026 are taken on record as Mark ‘A’ and ‘B’ respectively.

In view of the supervening events, no cause of action survives for adjudication in the instant writ petition, which is accordingly closed.

Disposed of accordingly.