BOARD OF TECHNICAL EDUCATION Vs. SAHIBJEET SINGH

JUDGEMENT

(1.) THIS intra court appeal impugns the judgment dated 27th November, 2013 of the learned Single Judge of this Court allowing W.P.(C) No.7076/2013 preferred by the respondent, by directing the appellant Board to declare the result of the respondent/writ petitioner in respect of the 5th Semester papers taken by the respondent/writ petitioner. The appeal was admitted for hearing and notice ordered to be issued to the respondent/writ petitioner. None appeared for the respondent/writ petitioner inspite of service. Ex -parte arguments of the counsel for the appellant Board were heard.

(2.) THE respondent/writ petitioner filed the writ petition from which this appeal arises, contending:

(3.) THE learned Single Judge has in the impugned judgment dated 27th November, 2013 not dealt with the challenge made in the writ petition to the finding of the appellant Board of the respondent/writ petitioner having used unfair means. Perhaps, the said ground was not pressed by the respondent/writ petitioner. The respondent/writ petitioner has not preferred any appeal against the impugned order and is thus satisfied with the finding of use of unfair means by him and which can thus be said to have now attained finality.