PATEL JITENDRAKUMAR DAHYABHAI Vs. SARDAR PATEL UNIVERSITY

JUDGEMENT

(1.) Rule. Mr. Anjaria waives service of rule for the respondents.

(2.) The petitioner had appeared for M. Sc. examinations conducted by respondent Sardar Patel University in the month of April/May 1994 for the academic year 1993-94. The petitioner having been found guilty of copying at the examination, on the recommendation of the unfair means committee by its resolution No. 18 dated 31.8.1994 was visited with the following punishment. 512

(3.) Thereafter the petitioner approached respondent University in December, 1994 making a specific enquiry as to whether admission would be granted to the petitioner in the discipline of education in respect of academic term which was to commence in the month of June, 1995 and the examinations for which were to be held in the month of April/May 1996. In response to that enquiry, petitioner was informed by the Registrar of the University that as per resolution No. 18 he can appear at the M. Sc. Examinations to be conducted in April, 1996 and he can also take admission in B. Ed. Thereafter, the petitioner applied for admission to B. Ed. in the month of May, 1995 for pursuing the course, examinations of which were to be held in April/May 1996.