SANOTSH SINGH Vs. VICE CHANCELLOR ALLAHABAD UNIVERSITY

JUDGEMENT

(1.) All these petitions were clubbed and heard together as jointly agreed by the learned counsels for the parties. Salient facts of the cases are not disputed.

(2.) These petitions have been filed by certain students, registered bonafide students of the University of Allahabad (called the 'University') and its affiliated Colleges (called the 'Colleges') being aggrieved due to inaction of the Respondents in the matters of 'unfair means cases' and failing to discharge their statutory obligation under Uttar Pradesh State Universities Act, 1973 (called the 'Act, 1973') due to pendency of criminal proceedings under The U.P. Public Examinations (Prevention of Unfair Means) Act,. 1998 (called the 'Act, 1998') and as a consequence thereof these students being prevented from further pursing their respective academic studies.

(3.) These Petitioners are charged of using means while appearing in their respective examination conducted by the University /Colleges. First Information Reports have been lodged by their respective institutions before concerned Police Stations. It is alleged during argument that in majority of cases investigation itself has not been initiated as yet. In some cases, proceedings are still at investigation stage. In some others, after investigation, charge sheets have been submitted before the concerned Judicial Magistrate under Act 1998.