PRASHANT VATS Vs. UNIVERSITY OF DELHI AND ANR

JUDGEMENT

(1.) This order shall dispose of this writ petition against the order of the Delhi University canceling petitioner s examination of CEE, 2005 and further debarring him for five years from appearance in the examinations of Delhi University w.e.f June, 2005. The petitioner had appeared in the CEE, 2005 on 29th May, 2005 and the result was declared on 13th June, 2005 and he was given question series No. 14. After following the procedure as contemplated under rules and regulations, petitioner s examination for CEE, 2005 has been cancelled and he has been debarred for a period of five years for using unfair means in the examination.

(2.) Some relevant details of the petitioner regarding the year he qualified the Senior Secondary Examination, percentage of marks obtained by him in the senior secondary examination, percentage of marks in Physics, Chemistry and Mathematics, his roll number in CEE, 2005 examination, rank obtained by him in CEE, 2005; the question series which was given to him in CEE, 2005 examination and ranking of the petitioner in other competitive examinations to comprehend the disputes are as under: Prashant Vats Question Series : 14 Roll No. : 70044 Rank CEE, 2005 : 24 Rank AIEEE, 2005 :1,01,125 Rank GGSIP, 2005 : 15,009 Year of passing School : 2005 Marks in School : PCM 204 (Math59, Physics36+29, Chem 52+28) Percentage of marks : 68% Marks before EDC out of 120 marks in 30 questions : 33

(3.) The petitioner scored following marks and his ranking in CEE, 2005 was as under: Name of the Candidate Marks Ranking Obtained in CEE, 2005 Prashant Vats 528 24