PUTTARAJU L.R. Vs. KARNATAKA STATE LAW UNIVERSITY

JUDGEMENT

(1.) The appellant has filed the present appeal impugning an order dtd. 27/6/2025 passed by the learned Single Judge of this Court in W.P.No.17074/2025 (EDN-RES) [impugned order].

(2.) The appellant, who is a student of respondent No.2 (College) had filed the said petition impugning an order dtd. 2/6/2025 passed by the Malpractice Committee of respondent No.1 [the University] recommending that the appellant shall not be allowed to take the next two available examinations, besides forfeiting his performance in the examination in which he was found to have committed the malpractice. Additionally, the Malpractice Committee [the Committee] had recommended the imposition of a penalty of Rs.500.00. The said order was passed by the Committee after examining the oral and written submissions of the appellant as well as after reviewing the report submitted by the Squad Members and the Internal Senior Supervisor (Principal of the College) and with an expert opinion. The Committee found that the appellant was in possession of printed and handwritten chits and had copied from them, as the answers written in the answer booklet matched the contents of the chits found in the appellant's possession.

(3.) The learned Single Judge referred to the decision of the Supreme Court in Medical Council of India v. Sarang and Others, (2001) 8 SCC 427, and held that the facts found by the Fact Finding Body are required to be accepted.