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A plea filed by a student of Institute of Infrastructure Technology Research & Management challenging the disciplinary action taken against him on account of his involvement in ragging some juniors in the institute was vehemently criticized and hence, dismissed. The student was discontinued from all the academic activities for the current academic year which was permitted to be continued with the academic year of 2019-20.
Gujarat High Court bench of Justice JB Pardiwala, while rejecting the plea, commented, “Ragging has become a widespread virulent disease prevalent in all educational institutions and more in the Professional colleges and hostels. It causes deep sorrow and anguish that in a country which had very lofty University ideals expounded in the Vedas, this shameful and disgusting evil of ragging degenerating into bestiality should come to stay in the educational institutions, which are intended for imparting knowledge to the future rulers of this country.” The court has further directed the state government to take steps to bring about legislation preventing ragging and making it a cognizable offence while questioning, “Why there is no such legislation in the State of Gujarat?”
The judge further referred to Vedas and Taittiriyopanishad to establish the fact that ragging is an alien concept and has been adopted from roots other than our ancient past.
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