V AMARNATH Vs. BOARD OF INTERMEDIATE EDUCATION HYD

JUDGEMENT

(1.) This writ appeal is directed against a judgment and order dated 9-7-2001 whereby and whereunder the writ petition filed by the appellant herein for the following relief:

(2.) The appellant, who prosecuted first year Intermediate course during the academic year 1999-2000, secured 97% marks. He appeared for the second year Intermediate examinations, which commenced from 29-3-2001. On 12-4-2001 when the appellant has tagged on the answer sheets of Chemistry Paper II at 11.55 a.m., and was about to hand over them to Invigilator, he found two additional sheets written in ink on the floor behind his seat and reported the same to the Invigilator. The Invigilator asked him to hand over those scripts. When the appellant was handing over the additional scripts, the squad team entered the examination hall and booked a case of mal practice against the appellant.

(3.) The case of the appellant is that he was thoroughly checked while entering the examination hall and having regard to his brilliant career, it could not be said that he had committed any mal practice. After obtaining the explanation from the appellant, the matter was referred to Malpractice Committee. On scrutiny, the Committee suspected that the appellant used additional answer sheets for the purpose of copying.