E V KUMAR Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) AS an outcome of the B. Sc. degree examination (New Regulation) held by the university of Madras in April 1962, two candidates one bearing roll No. 282 named e. V. Kumar and another bearing roll No. 283 named R. Mukundan were charged with malpractice while answering the paper on mathematics. It was reported to the Registrar of the University by the Additional Examiner for the paper, that he had reasons to suspect malpractice on the part of the aforesaid candidates, in answering their mathematics paper, because in the words of the Additional examiner:

(2.) ON this report which is dated 4-5-1962, the' Registrar of the University of madras issued an official memorandum on 10-5-1962, to 'both the candidates, containing identical charges of malpractice, couched in the following terms:

(3.) THE candidate Kumar in reply to the charge, denied it and stated that his seating position in the Examination hall was such that he was completely separated from other candidates by a distance which would 'have made it impossible for him to commit any malpractice, and that further ha was shortsighted. His standard in mathematics was quite good, and there was no need for him to resort to copying. Mukundan also denied the allegation, and stated that he did not permit any one to copy his answer paper, nor was he aware of anyone having done such an illegal act.