PRAGYA PAWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) W.P. (C) Nos.1568, 1580, 1581, 1626 & 1673 of 2011, involve the common question of law and facts and, as such, they are being disposed of by this common order.

(2.) By these petitions, the petitioners pray to set aside the impugned orders dated 7-3-2011, 8-3-2011, 15-3-2011, 19-3-2011 & 21-3-2011 and further seek a direction to the respondent authorities to allow the petitioners to appear in the annual examination of their respective classes in the academic session 2010-11.

(3.) The facts, in brief, as projected by the petitioners, are that the petitioners are the regular students of respondent No.3 - Shashkiya Maata Sabari Naveen Kanya Mahavidyalaya (for short 'the respondent college') duly affiliated with the respondent No.2 - Guru Ghasidas University (Central) (for short 'the respondent University') for the academic session of 2010-11 of BA/BCA/B.Com. Part I, II & III. Accordingly, the students filled up their application forms in the month of October, 2010, which were duly accepted by the respondent College as well as the respondent University. After due scrutiny, the admit cards were issued. In the meantime, the respondent No.5 has filed a complaint on 18-2-2011 directly to the respondent University stating therein that the attendance of the students of above mentioned classes in one subject i.e. Hindi is short and surprisingly at the fag end acting upon the complaint, the respondent University conducted an unilateral enquiry without affording an opportunity of hearing to the petitioners and without passing any formal order, decided vide impugned order dated 7-3-2011 in the meeting of Academic Council of the respondent University thereby debarring the petitioners from appearing in the annual examinations scheduled to be started from 10-3-2011 and informed the respondent college vide order dated 8-3-2011 whereby certain directions have been issued by the respondent No.4 without any jurisdiction. The impugned action has been taken without consultation with the respondent State.