GLS MEMORIAL EDUCATION SOCIETY BANMORE Vs. JIWAJI UNIVERSITY

JUDGEMENT

(1.) THE grievance of the petitioner is that in the notification dt.1.1.2012 (Annexure P/1) issued by the respondents, the name of the petitioner institution has not been added as examination centre.

(2.) THE petitioner has been running a college and as per the petitioner, the college has been imparting education in various graduate and post graduate subjects and near about 1200 regular students have been studied in the college. Private students have also got admission in the college. For the academic session of 2010-11 by the notification dt.27.1.2011, the petitioner's institution was authorised as an examination centre of the University and centre code number was also allotted. The petitioner institution has centre code No.0.809. An examination of B.Sc. 4th Semester (Mathematics) III (Abstract Algebra) had been going-on on 15.12.2011 in the evening shift from 1500 hrs to 1800 hrs. and after the examination was over, it was found that paper of the subject was leaked. Thereafter, a committee was constituted and it was found that there was mass copying and thereafter the name of the petitioner institution was not included as examination centre in the notification dt.1.1.2012 (Annexure P/1).

(3.) ORDINANCE No.5 under Clause vi of Section 37 of the Adhiniyam prescribes conduct of examinations. In accordance with the aforesaid Ordinance, the Executive Council shall determine in consultation with the Academic Council the Centres of the Examination. The relevant clause is as under :-