HANSA BABULAL DAVE Vs. UNIVERSITY OF POONA

JUDGEMENT

(1.) BY these two writ petitions under Article 226 of the Constitution of India six students of G.T. Patil College, Nandurbar, challenge the decisions of the Poona University, respondent herein, whereby their performance at the fourth semester examination held in April 1981 from the Nandurbar centre was cancelled and they were further debarred from appearing at any examination till June 1982. A prayer is also made to direct the University to declare their results of the fourth semester examination as well as of the sixth semester at which examination they had appeared in April 1982 under an interim injunction which was issued in their favour by the Nandurbar civil Court.

(2.) THE petitioner in writ petition No. 3469 of 1982 is one Miss Hansa Babulal Dave, a student of commerce. In the other petition viz. writ petition No. 3669 of 1982 there are five petitioners, namely, Balkrishna Patkar, Navin Patel, Shyamsing Raghuwanshi, Miss Archana Puranik and Chandulal Choudhary, all of whom belong to the science discipline.

(3.) THE matter was considered by the Unfair Means Committee chaired by professor Navalgundkar in the third week of May 1981. They made a recommendation to the Executive Council for discontinuance of the Nandurbar centre for three years and to take disciplinary action against the delinquents. This recommendation was approved by the Executive Council by its resolution dated May 23, 1981.