NEHA JAIN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Petitioner, by this writ petition seeks quashing of the decision of the respondent Univer sity of Delhi, cancelling her examinations of B.A.(Pass), 1st Year, for the year AprilMay, 2001 and de-b de-barring her from appearing at any examina tion of the University for a period of 12 months. Petitioner also seeks declaration of the results of all the four papers in which she had appeared. Further, petitioner seeks a reasonable opportuni ty, as sought in the representation dated 6.10.2001 to explain her case.

(2.) The facts leading to the filing of the present case may be briefly noted:-

(3.) Notice in the writ petition had been issued on 22.1.2002. The respondent University had filed its counter affidavit and additional affidavit in which the stand, as noted above, has been taken. This Bench on 7.1.2002 noted the submissions of the learned counsel for the respondent that the Review Committee had not met. The Court had also directed the respondent to consider whether the notes made by the petitioner on the date sheet were confined to question No.6 or any other material, which was not there in the question paper also. The Review Committee was also requested to expedite its decision. Petitioner's case was also considered by the Review Committee before whom the petitioner did not appear on 22.1.2002. The petitioner states intimation was received by her on 21.1.2002 and on account of the Court hearing on 22.1.2002, she could not appear. The Review Committee after reviewing the matter recommended that the decision already taken by the Examination Disciplinary Committee, required no further review.