JAINENDRA KUMAR SHUKLA Vs. UNIVERSITY OF ALLAHABAD

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the petitioner has challenged the order dated 23. 8. 2007 passed by the respondents by which the petitioner has been punished for using of unfair means in LL. B. Second Year 4th Semester Examination, 2007 on account of which his result of fourth semester LL. B. 2nd Year Examination, 2007 has been cancelled and he has been debarred from corresponding the subsequent examination of 2008 also.

(3.) THE petitioner appeared in the Ist, 2nd and 3rd semesters of examination of LL. B. and secured 464 out of 900 marks. Thereafter he got admission in LL. B. 2nd year and passed the 3rd semester's examination with good marks. While he was appearing in the 4th semester examination on 9. 5. 2007 pertaining to 2nd paper of Contract-II the invigilator found that the petitioner was using unfair means and on being caught it is alleged that he swallowed the mate-rial which he was using for the unfair means. The invigilators on the spot has seized his copy and a B copy was issued to him in which he answered the 4 questions. However, the petitioner has denied the allegations of using unfair means levelled against him.