GUJARAT UNIVERSITY Vs. KOMAL MAHESH CHANDRA BHATT

JUDGEMENT

(1.) Admitted. Mr. Solanki appears and waives service of notice of admission on behalf of the respondent. In the facts and circumstances of the case, the matter is taken up to day for final hearing. This appeal is directed against an interim order passed by the learned Single Judge in Special Civil Application No. 5363 of 1997 dt. September 11, 1997.

(2.) The appellants are original respondents and the respondent is original petitioner. The petitioner (respondent herein) appeared at T.Y. B. Sc. Examination (Microbiology) in May 1996. It was the case of the authority that there was some tampering of marks in respect of Seat No. 1954 of the petitioner. She was, therefore, called upon to submit her explanation and ultimately a notification was issued on June 26, 1997 debarring the petitioner from appearing at any examination for a period of one year. The said action was challenged by filing the above petition.

(3.) When the petition came up for hearing before the learned Single Judge, rule was issued. On interim relief the following direction was issued.