LAWS(MPH)-2014-9-202

DIVYANSHU GUPTA Vs. BARKATULLAH UNIVERSITY

Decided On September 24, 2014
Divyanshu Gupta Appellant
V/S
BARKATULLAH UNIVERSITY Respondents

JUDGEMENT

(1.) AS common questions are involved in both the cases, they are being heard analogously. For the sake of convenience, pleadings and documents available in the record of Writ Petition No. 3384/2014 are being referred to in this order.

(2.) POINTING out certain discrepancies and irregularities in the MBBS Final (Part I) Examinations 2013, which was conducted in December 2013 by the authorities of Barkatullah University, petitioners have filed this writ petition.

(3.) SHRI Ajay Mishra, learned Senior Advocate, took us through the documents and material available on record and pointed out the following two irregularities in the conduct of the Examination: -