BANGALORE UNIVERSITY Vs. B V OM PRAKASH

JUDGEMENT

(1.) this writ appeal presents up a problem which requires the attention of the educationists or perhaps the immediate attention of educationists since the malice of mass-copying is spreading like cancer. With these prefatory remarks, we proceed to state the matrix of facts.

(2.) om prakash, the respondent herein,is iii year b.a. student of Bangalore university. He took the said examination and completed all papers excepting history iii paper. That examination was held on 4th of april, 1990. It was cancelled on the report of the university squad. Again on 7-5-1990, on the date of re-examination, the respondent went to take the examination with a found hope of completing. However, as fate as could have for him, the flying squad found mass copying including incriminating chits recovered in the examination hall. As a result, the examination on 7-5-1990 was cancelled.

(3.) thereafter, the respondent requestedthe university to hold fresh examination in history hi paper. He represented that he never copied in the examination either on 4-4-1990 or on 7-5-1990. Should the examination not take place early, he will be losing one academic year and a precious year in his educational career will affect him with serious consequences. The representations was no avail. Therefore, he ceme forward with writ petition 13965 of 1990 for mandamus praying that university be directed to hold forthwith re-examination in history iii paper in view of the cancellation of examination held on 4-4-1990 and 7-5-1990 for the yeer 1989-90 in the university of Bangalore. When notice came to be issued to the appellant-university, it took the stand that the syndicate was to meet on 6th july, 1990 and action would be taken in the matter. Accordingly, the writ petition stood adjourned to 9th july, 1990. On-11th july, 1990, again when the matter was . Posted for preliminary hearing, the university wanted to file its objections. Accordingly, objections were filed on July 24, 1990. On that day, matter was taken up for final hearing by our learned brother hanumanthappa, j.