LAWS(GJH)-1999-7-68

PATEL DARSHAN JAYANTIBHAI Vs. TECHNICAL EDUCATION BOARD

Decided On July 29, 1999
PATEL DARSHAN JAYANTIBHAI Appellant
V/S
TECHNICAL EDUCATION BOARD Respondents

JUDGEMENT

(1.) These seven Special Civil Applications are based on almost identical facts and involve common questions of law. I, therefore, propose to decide all these seven Special Civil Applications by this common judgment and order.

(2.) Petitioner in Special Civil Application No.411/99 appeared in the last Semester of the Civil Engineering Diploma Course held by the respondent - Board. His answers in Paper No.2 of Quantity Survey, in which he appeared on 9.10.98, was reported to tally with the answers of other examinee by the Examiner and on that basis he was found to have used unfair means and was punished by an order dt.15.12.98 with the cancellation of his examination of that Semester and was further debarred from another two examinations i.e. 2 Semesters thereafter. There is no dispute that one Semester is already over, but he still cannot appear in the ensuing Semester which is going to be held around November 1999.

(3.) Similar is the case with regard to the petitioner in Special Civil Application No.10947/98 for whom Mr.Unwala had appeared.