PALLAVI VERMA Vs. UNIVERSITY OF DELHI AND ANR

JUDGEMENT

(1.) The petitioner had appeared in the first paper of the B.A.Hons.(English) on 16th May, 2011, two printed papers were found from her possession in the examination room. The petitioner was permitted to appear in the rest of the examination, subsequently on 29th July, 2011 a show cause notice was issued to the petitioner. Reply was sought as she had violated Ordinance X-A of the University. She was asked to explain as to why she should not be punished for the use of unfair means in the examination.

(2.) In the reply dated 8th August, 2011, petitioner tendered her apology for the mistake, so committed. On 23rd September, 2011, the petitioner was punished under Clause-C of the guidelines circulated to her along with the admission ticket, which reads as under:-

(3.) The petitioner was debarred from appearing in any examination until the annual examination of 2012. Accordingly, in view of the decision so rendered, the petitioner was illegible to appear in the examination to be held in March/April, 2012. She was also not eligible to attend any classes in the college. Meanwhile the University switched over to the semester system.