N NAMITHA Vs. PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) WRIT Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari calling for the records relating to the impugned orders in PV/ce/e5/mbbs/mp/2007, dated 30. 5. 2007 issued by the II Respondent and quash the same. Petitioner seeks Writ of Certiorari to quash the order PV/ce/e5/mbbs/mp/2007 dated 30. 5. 2007 passed by the II Respondent.

(2.) BRIEF facts which led to the filing of Writ Petition are as follows:-

(3.) OPPOSING the Writ Petition, Respondents 1 and 2 have filed counter stating that Petitioner was found indulging in the malpractice in the examination in May 2007 and that she was debarred as per the regulations of University by the Disciplinary Committee. According to the Respondents, Petitioner has admitted her guilt. The Disciplinary Committee decided that the examination taken by the Petitioner during May 2007 to be cancelled and the Petitioner can be debarred for the next examination and that Petitioner can write the examination in May 2008. It is further averred that Petitioner's examination track record and conduct is tainted and that she is not entitled to seek the remedy invoking equitable jurisdiction under Art. 226 of Constitution of India.