REGENT COMPUTRONICS PVT. LTD.

FLORA GUPTA Appellant

V/S

JAWAHAR LAL NEHRU UNIVERSITY Respondents

Referred Judgements :-

DREW V. DREW AND LEBURA [REFERRED TO]
VIONET V. BARRETT [REFERRED TO]
HOOKINGS V. SMETHWICK LOCAL BOARD OF HEALTH [REFERRED TO]
COOPER V. WANDSWORTH BOARD OF WORKS [REFERRED TO]
RAY V. LOCAL GOVERNMENT BOARD [REFERRED TO]
BOARD OF EDUCATION V. RICE [REFERRED TO]
HARPAL SINGH SANGWAL V. UNIVERSITY OF DELHI AND ORS. [REFERRED TO]
SUNIL KANT V. THE KURUKSHETRA UNIVERSITY AND ORS.,AIR 1977 [REFERRED TO]
INVESTMENTS LTD. V. SECRETARY TO STATE FOR ENVIRONMENT [REFERRED TO]
GEOFFREY LANE,LJ. IN REGINA V. SECRETARY OF STATE FOR HOME AFFAIRS EX PARTE HOSENBALL [REFERRED TO]
SPACKMAN V. PLUMSTEAD DISTRICT BOARD OF WORKS [REFERRED TO]
NAGARJUNA CONSTRUCTION CO. LTD. V. GOVT. OF ANDHRA PRADESH AND ORS. [REFERRED TO]
ROOP SINGH NEGI V. PUNJAB NATIONAL BANK AND ORS. [REFERRED TO]
GOPAL SAH V. STATE OF BIHAR [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
CONTROLLER OF EXAMINATIONS VS. G S SUNDER [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
STATE OF PUNJAB VS. HARBHAJAN SINGH GREASY [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. SHYAM LAL [REFERRED TO]
DIRECTOR VS. VAIBHAV SINGH CHAUHAN [REFERRED TO]
NARENDER SINGH VS. UNIVERSITY OF DELHI [REFERRED TO]
MANSOOR AZAM VS. JAMIA MILLIA ISLAMIA [REFERRED TO]
NEHA JAIN VS. UNIVERSITY OF DELHI [REFERRED TO]
AMIT KUMAR BASHISTA VS. JAMIA MILLIA ISLAMIA UNIVERSITY [REFERRED TO]
K SANTHA KUMARI VS. KRISHNADAVE RAYA UNIVERSITY [REFERRED TO]
SIBARAM PANDA VS. COLLECTORCUTTACK [REFERRED TO]

JUDGEMENT

(1.) THE petitioner, who wanted to pursue her doctorate degree from the session of 2007-08, had appeared for the Ph.D entrance examination for the said period. She has sought quashing of alleged Inquiry Committee report dated 7th March, 2008 and has also sought quashing of office Order No. 08/CP/2008 based on said enquiry report whereby Vice Chancellor of Respondent no.1 in exercise of power vested in him under Statute 32 of the University has ordered that the entire JNU campus is declared out of bounds for petitioner for five years and debarring her from taking admission in any program of study of the Respondent no.1 for next five academic years and any other actions of the respondents based on the said report The petitioner has also sought directions to the respondents to give her admission in the Ph.D programme after providing her the fresh character certificate for the term of 2003-05, during which the petitioner had completed her Master of Science in Biotechnology.

(2.) BRIEF facts to comprehend the controversies are that the petitioner was a student of M.Sc. Biotechnology in the academic session 2003-05. She had passed her course of M.Sc. in Biotechnology in the year 2005 from the School of Biotechnology (SBT) of Jawahar Lal Nehru University, New Delhi, respondent No.1.

(3.) HOWEVER, the petitioner contended that to her utter surprise, despite securing a very high position in the examination, she was pressurized, not to get herself registered. The petitioner further disclosed that she was threatened by Ms.Aparna Dixit, respondent no.2 to write a letter addressed to her, incorporating a confession that she had used unfair means during the Ph.D. entrance examination and therefore, she would not want to pursue the Ph.D programme. The petitioner also alleged that she had been threatened that her career would be destroyed and that an inquiry would be set up and that consequently she would be blacklisted from pursuing any career throughout India.

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FLORA GUPTA Vs. JAWAHAR LAL NEHRU UNIVERSITY

Referred Judgements :-

JUDGEMENT

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