LAWS(MPH)-1992-8-48

HARNATH SINGH CHAUHAN Vs. VINOD PRAKASH SAXENA

Decided On August 18, 1992
Harnath Singh Chauhan Appellant
V/S
VINOD PRAKASH SAXENA Respondents

JUDGEMENT

(1.) HAMATHSINGH Chauhan has filed this revision against the order dated 27.1.1989 passed by the Judicial Magistrate First Class, Gwalior (Smt.Aradhana Chobey) in a proceeding u/s 3 -D(2) and section 6 of the Madhya Pradesh Recognised Examination Act, 1973 (No.XX of 1937) and with section 4 of the said Act.

(2.) THE brief facts of the case are that the petitioner filed a complaint under the aforesaid section alleging that he is a regular student of L.L.B., Part I, and he has an interest in making struggle against descending standard of education in educational institutions. An Organization known as "Sarthak Sangathan" has also been formed of which he is the Secretary and consequently he is competent to file this complaint.

(3.) IT was also contended that classes of M.Phil were started in the University from July 1985 and a written examination was conducted in 1986 out of which the examination in three papers was held in 1987 and then after the work regarding preparation of Thesis was started. Out of the five students who appeared in July 1987 batch, two of them failed and three passed. One of them was Ku. Asvindar Kaur Mauj, one student who had failed was Arun Kumar Tripathi.