PATEL RUTUL BIPINCHANDRA Vs. CHANCELLOR

JUDGEMENT

(1.) WE have heard Mr.G.C.Ray, learned counsel for the appellant and Mr.Dipen Desai, learned counsel for respondents No.1 and 2.

(2.) THIS Letters Patent Appeal has been filed challenging the judgment dated 8.1.2013 passed by learned Single Judge in Special Civil Application No.4142 of 2012.

(3.) THE University issued a show-cause notice to the students on 8.2.2012, asking them to appear before the Committee on 15.2.2012. The appellant had appeared before the Committee on 15.2.2012 and pleaded that he was not guilty of any copy or use of unfair means at the examination. The Committee took its decision on 27.2.2012 and found that both the students were guilty of using unfair means in the examination and, therefore, their results were cancelled and they were debarred from appearing in any examination conducted by the University for a period of next two Summer/Winter Examination.