UNIVERSITY OF ALLAHABADS Vs. SHAILENDRA KUMAR SRIVASTAVA

JUDGEMENT

(1.) This bunch of special appeals arises out of a common Judgment of learned single Judge dated 1.8.1997 by which 21 writ petitions were allowed. These writ petitions were filed challenging the orders of the University awarding punishment for adopting unfair means during examinations. The orders have been quashed and respondents-appellants have been directed to declare the results of the petitioners within one month. The University has also been saddled to pay Rs. 1,500 as costs in each case. As the questions of law and fact involved in these appeals are common, they can be conveniently decided by a common judgment against which parties have no objection. The leading case shall be Special Appeal No. 779 of 1997.

(2.) Out of 21 writ petitions. counter-affidavit was filed by the University only in one writ petition, namely. Civil Misc. Writ Petition No. 14007 of 1997 filed by Shailendra Kumar Srlvastava from which the leading case, i.e., Special Appeal No. 779 of 1997 arises. As clear from the judgment of the learned single Judge. the- writ petitions have been allowed mainly on questions of law, hence counter-affidavits were not filed in other writ petitions. In the circumstances, in our opinion, it is not necessary to mention the facts of each case in this judgment. The original record was produced by the University before the learned single Judge and before us as well.

(3.) We have heard Shri Ashok Bhushan. learned counsel appearing for the appellants and Shri J. N. Verma and Shri K. K. Roy for the respondents.