SUJATHA Vs. CONTROLLER OF EXAMINATION

JUDGEMENT

(1.) Miss. Sujatha, the writ petitioner appeared for the second year Pre degree Examination in April, 1998 in the subject of Zoology. During the course of the examination she was found in possession of a text book. On 21st October 1998, a show cause memo was issued to the candidate in which it was alleged that "the following charges against the candidate have been proved

(2.) Not satisfied with the above directions, the writ petitioner has filed Writ Appeal No. 767 of 2000. Surprisingly, even the University has filed Writ appeal No. 890 of 2001.

(3.) On behalf of the student, it has been contended that, as a result of the in action on the part of the University, she has suffered irreparable loss. Even if the result of the examination taken by the appellant in April, 1998 was canceled, she would have been entitled to appear for the examination held in March / April, 1999. Since the respondent University had failed to pass the order despite the various communications sent by the appellant, it should now be directed to declare the result of the original examination taken in April, 1998 and to compensate her for the loss of two academic years.