GIRI PARASNATH Vs. KARNATAKA UNIVERSITY

JUDGEMENT

(1.) The petitioners in all these writ petitions are aggrieved by the, order passed against them by the Karnataka "University finding them guilty ot malpractu e at IInd Year Engineering Examination held in May, 1978 and consequently cancelling their performance at the said examination.

(2.) As the cases involve common question of law and fact, they are being disposed of by this common order.

(3.) Is the facts are all similar, I am only referring to the facts in W.P. No. 1502 of 1979. The petitioner appeared for ITnd Year Engineering (Mechanical) Examination held in May, 1978 at " Sri Basaveswara Engineering College Centre, Bagalkot. Though no malpractice was reported by the invigilators, all the Examiners who valued the papers of the petitioners and others who took the examination in the aforesaid centre reported that the students who took the examination at the said centre had indulged in malpractice. This inference was drawn on the, basis of sterotyped answers found in the answer books of the students. Thereafter, the Malpractice Cases Consideration Committee considered the report of the Examiners and came to the conclusion that each of the petitioners was guilty of malpractice. On the basis of the said finding recorded by the Malpractice Cases Consideration Committee, individual orders were issued to all the petitioners cancelling their performance at the examination held in May, 1973. Aggrieved by these orders, the petitioners have presented these writ petitions,