AASHIMA GOYAL Vs. DWARKA PRASAD MISHRA AND ORS.

JUDGEMENT

(1.) Petitioner is a student of B. Tech (Electronics and Communication Engineering) in Pandit Dwarka Prasad Mishra IIITDM Institute, Jabalpur. On 30.11.2013, petitioner appeared in the First Semester, First Year Examination for the said course and when a paper in the Subject - Effective Communication (Subject Code HS101), was being conducted, petitioner was found to be in possession of a mobile in the Examination Hall. The Invigilator seized the mobile and according to the petitioner she handed over the mobile to the Invigilator and explained the reasons why she was carrying the mobile and tried to justify her bonafide in keeping the mobile at the time of the Examination.

(2.) It is said that after this incident took place, petitioner was communicated about cancellation of her Examination in the subject in question vide Annexure P/1. According to the petitioner, alongwith her four or five other students, who were also found carrying mobile were dealt with in the same manner and this communication Annexure P/1 was to all such students. Apart from the aforesaid, it is said that in the subject and paper in question bearing Code HS101, petitioner was granted Grade D. After these punishments were imposed upon the petitioner, it is said that to her surprise on 27.3.2014 i.e after about three months of issuance of Annexure P/1, on 5.12.2013, she was issued another order of punishment intimating her that she has been imposed with a punishment of drop in semester due to her involvement with regard to cheating in the examination.

(3.) Petitioner through her parents is said to have filed an appeal vide Annexure P/5 and when the same was also rejected, this writ petition has been filed.