SHAILABALA MISHRA Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) PRESENT writ petition has been filed with the following prayers : -

(2.) MR . Tripurari Rao, learned counsel for petitioner states that petitioner should be given a second chance to re -submit her M.Phil. thesis just like a Ph.D. student. In the writ petition, certain allegations have also been made against the petitioner's guide.

(3.) KEEPING in view the serious allegation of plagiarism as well as alleged lack of knowledge of basic concepts like Harappa site and Harappan civilization as well as distinction between pottery and tradition, this Court is of the view that the allegations against the guide are contrary to facts.