SIMRAN INDERJEET SINGH KAUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitions were last heard on 5/8/2025 and posted for Judgment. The petitions are disposed of by common Judgment and order as the issues involved are common. We refer to the facts in Writ Petition (L) No. 15555 of 2025 for convenience. The petitioner is challenging the decision dtd. 25/3/2025 and the impugned email dtd. 24/3/2025 whereby the petitioner's admission for the academic year 2024-25 has been cancelled and the petitioner is barred from appearing for the examination.

(2.) The main plank of the petitioner's case is that the debarment is completely contrary to the "Rules for Dealing with Malpractice/Unfair Means At Examination for Examination" ('the Rules' for short); to the principles of natural justice and fair play; the punishment awarded to the petitioner is excessive and in defiance of the said rules and that too without issuing any show cause notice; without providing any material or even informing them as regards the reason for convening an unfair committee meeting.

(3.) In the petition, it is stated that the petitioner is not challenging the disqualification for the examination held in March, 2025, she is aggrieved by the cancellation of admission, since the same is excessive and in defiance of the said rules.