SAHIBJEET SINGH Vs. BOARD OF TECHNICAL EDUCATION

JUDGEMENT

(1.) THE petitioner before this Court was studying in GTB Polytechnic, Vasant Vihar, New Delhi pursuing a three year Diploma Course in Automobile Engineering. The study in the said course consists of six semesters. In the examinations held in December, 2012 - January, 2013 the petitioner appeared in the fifth semester examination and also re -appeared in two papers of the third semester in which he had failed during regular semester examination. On 14.12.2012, the flying squad of the Board of Technical Education checked the petitioner and found that he was carrying with him a note containing material which was relevant for Principles of Thermal Engineering, the paper in which the petitioner was appearing at that time.

(2.) VIDE notice dated 11.1.2013, the petitioner was required to appear before the Examination Committee of the Board on 31.1.2013. The petitioner accordingly appeared before the Committee and after hearing him the Committee decided to cancel his supplementary examination of the third term as well as the regular examination of the fifth term, in terms of Rule 11B of the Board.

(3.) RULE 11 of the Rules framed by the Board with respect to punishment for using unfair means in the Board examination to the extent it is relevant reads as under: