SANTUDA BHARGAV SHASHIKANT Vs. KRANTIGURU SHYAMJI KRISHNA VERMA

JUDGEMENT

(1.) The petitioner, pursuing the Bachelor of Law course at D.L. Law College, Bhuj affiliated to the first respondent-Kranti Guru Shyamji Krishna Verma Kutch University, has filed the present petition praying to set aside the decision dated 24th June, 2016 whereby punishment is imposed on him by the Unfair Means Committee of the University, of cancelling the result of March-April, 2016 examination and debarring him for next one year.

(2.) The charge against the petitioner was that in the subject of Constitutional Law Paper-I, he had committed unfair means. The allegation was that the petitioner had come to give the examination in the examination hall by wearing a shirt whereon certain details were written. It appears that some other chit of paper was also found from the petitioner. It is stated that he received letter dated 23rd May, 2016 issued by the Director of Examination stating that the petitioner had indulged into unfair means during the examination in the aforesaid subject and that the report about the incident was given by the junior supervisor.

(3.) It appears that a show cause notice dated 23rd May, 2016 was addressed to the petitioner asking him to remain present before the Unfair Means Committee. The proceedings resulted into the punishment imposed by Notification dated 24th June, 2016 whereunder the petitioner was one of the several students who were visited with the punishment for adopting unfair means.