ATUL KUMAR GOYAL Vs. GURU GHASIDAS UNIVERSITY

JUDGEMENT

(1.) SINCE W.P. (C) No. 491 and 958 of 2011 involve common facts and question of law, they are being disposed of by this common order.

(2.) CHALLENGE in this petition is to the notification dated 01.01.2011 (Annexure P/l) whereby the result of the Petitioners of B.A. Part I, Regular, (Economics) II paper, has been cancelled.

(3.) THE action was taken on behalf of Superintendent of Examination Centre No. 68 where the students of examination Centre No. 180 had also participated and on the basis of report submitted by Assistant Professor, Shri I.P. Dewangan to the Registrar (Confidential) of the Respondent University, the Chairman of the Board of Studies of Economics, had also examined the entire case and expressed the same opinion. THEreafter, the matter was referred to the UFM Committee which got the answer sheets examined by two experts of the subject who had unanimously and clearly opined that it was a case of group copying and the same deserves to be cancelled under the provisions of category 'C of the Regulation No. 11 (Annexure R/l-6).