LAWS(DLH)-2006-12-31

KARAN JAIN Vs. DIRECTOR NSIT

Decided On December 19, 2006
KARAN JAIN Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) This order shall dispose off these five writ petitions against the order of the Delhi University canceling petitioners' examinations of CEE, 2005 and further debarring them for five years from appearing in the examinations of Delhi University w.e.f June, 2005. All these students had appeared in the CEE, 2005 on 29th May, 2005 and the result was declared on 13th June, 2005 and they were given question series no.18. Respondent contended that after following the procedure as contemplated under rules and regulations, petitioners' examinations for CEE, 2005 has been cancelled and they have been debarred for a period of five years for using unfair means in the examination.

(2.) Some relevant details of these five students regarding the year they qualified the Senior Secondary Examination, percentage of marks obtained by them in the senior secondary examination, percentage of marks in Physics, Chemistry and Mathematics, their roll number in CEE, 2005 examination, rank obtained by them in CEE, 2005; the question series which was given to them in CEE, 2005 examination and ranking of some of the petitioner in other competitive examination to comprehend the disputes are as under: <FRM>JUDGEMENT_1605_ILRDLH15_2006Html1.htm</FRM>

(3.) These five petitioners scored following marks and their ranking in CEE, 2005 was as under <FRM>JUDGEMENT_1605_ILRDLH15_2006Html2.htm</FRM>