PATEL RUTUL BIPINCHANDRA Vs. CHANCELLOR

JUDGEMENT

(1.) AT the request of learned Counsels for the parties, these matters are taken up for final disposal by this common judgment. In view of the common examination, which will have impact upon the petitioners' chance in appearing of examination, which is commencing from 09.01.2013. Hence, all the three matters are heard together and are being disposed of by this common order, as the question of law and facts are almost similar.

(2.) THE petitioners in both these Special Civil Applications by way of these petitions challenge the communication dated 27.02.2012 issued by respondent No.1 communicating the decision of Committee of imposing punishment for unfair means adopted in examination started from 20.12.2011. The punishment was that of debarring the examinees-petitioners to appear from next two summer/winter all examinations to be conducted by the University.

(3.) LEARNED Counsel for the petitioners contended that show-cause notice was without containing names of the petitioners and had not posted to the petitioners and given to the College and Principal in turn send it to them. This show- cause notice cannot be said to be show-cause notice fulfilling the principle of natural justice.