KU ANSHU MODI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) W. P. (C) No. 7397 of 2009 and W. P..(C) Nos. 233 & 754 of 2010 involve the same question of law, arising from the same cause of action and, as such, they are being considered and decided by this common order.

(2.) The, indisputable facts, in nutshell, as projected by the Petitioners, are that the Petitioners appeared in the B. Com. final examination 2009 in centre No. 66 at Korba City College, Korba. It was found that there was a mass copying, in Income Tax paper held on 2-3-2009 in Respondent No. 2/Korba City College, Korba. Accordingly, by notification dated 22-6-2009 issued by the Registrar of the Respondent Guru Ghasidas University, Bilaspur, the Income Tax paper in B. Com. final examination held on 2-3-2009 was cancelled on the ground of mass copying. Thereafter, the Petitioners were allowed to appear in the supplementary examination, which took place on 22-8-2009 wherein the Petitioner appeared and were found passed as per result published in the web site of the Respondent University i.e. www.ggu.ac.in

(3.) In the meantime, the Unfair Means Committee (for short "UFM Committee") was constituted. The UFM Committee in its report dated 8-9-2009 found that there was a mass copying in Income Tax final year paper in Centre No. 66 i.e. Korba City College and it was recommended to cancel the entire examination.