RHEA GHANASHYAM SARDESAI Vs. GOA UNIVERSITY

JUDGEMENT

(1.) Heard learned Counsel for the parties. Rule. Rule is made returnable forthwith, with the consent of and at the request of the learned Counsel for the parties.

(2.) The challenge in this petition is to the notice and order dated 8/5/2019 and 24/6/2019, imposing penalty of annulment of the performance of entire T.E. Civil Engineering Examination (Semester VI) held in November/December 2018 plus two chances.

(3.) This petition was initially directed against the order/notice issued by the Controller of Examinations, Goa University, informing her the decision of the Vice Chancellor, imposing the following penalty upon the Petitioner on account of her resorting to unfair means at the T.E. Civil Engineering Examination (Semester VI):