ASHOKA H.V. Vs. KARNATAKA STATE LAW UNIVERSITY

JUDGEMENT

(1.) In this petition, the petitioner seeks quashing of the impugned order at Annexure-D dtd. 21/4/2022, whereby respondent No.1-University imposed a punishment in terms of Clause 0.3(5) of the Ordinance governing malpractices by candidates and consequently, debarred the petitioner from taking up next two available examinations in all papers, besides forfeiting his performance in the examination in which he had allegedly committed malpractice by imposing penalty of Rs.500.00.

(2.) Heard learned counsel for the petitioner, learned counsel for respondent Nos.1 and 2 and perused the material on record.

(3.) The material on record discloses that the petitioner appeared in the examinations conducted by the respondent on 7/3/2022 while pursuing his three years LLB course for the paper Constitution Law paper-2 of second semester. Subsequently, on 31/12/2022, respondent No.1-University issued a notice to the petitioner intimating him that he had committed malpractice and directed him to appear on 9/4/2022. After holding necessary enquiry, respondent Nos.1 and 2 came to the conclusion that the petitioner was not only found to be in possession of manuscripts, but also had copied from the same, thereby attracting Clause 0.3(5) of the Ordinance and accordingly, imposed the aforesaid punishment debarring the petitioner from taking up next two available examinations that were conducted in May-2022 and scheduled to be conducted during October-2022 along with fine of Rs.500.00.