B G VISHWA CHETAN Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) HEARD Mr. B. M. Baliga, learned Counsel for the petitioner and Mr. T. P. Rajendra Kumar, learned Standing Counsel for respondent-Bangalore University (in short the 'university' ).

(2.) THE petitioners are the students of Bachelor of Engineering Course. They are prosecuting their studies in the 2nd respondent-Vivekananda Institute of Technology (in short the 'institution' ). They have approached this Court for writ of certiorari quashing the Charge Memo dated 26-9-1998 issued by the Flying Squad of the respondent-University on the ground of malpractice alleged to have been committed by the petitioner in the Physics paper of B. E. Exam (1st semester ). They have also sought for interim prayer by way of directions upon the respondents to permit them to appear for further examination on the 1st and 2nd Semesters of B. E. Course on 5th, 6th and 9th of October, 1998.

(3.) MR. T. P. Rajendra Kumar, learned Standing Counsel appearing for the respondent-University, on instructions, states that the Flying Squad of the University had caught the petitioners while they were indulged in the activities of malpractice of copying on 26-9-1998 and as such their hall tickets, answer scripts were seized and charge memo dated 26-9-1998 has been forwarded to the malpractices Enquiry Committee for taking appropriate action in terms of the Ordinance pertaining to Malpractices in the University Examination passed under Section 62 of the karnataka State Universities Act, 1976.