SUDEEP KUMAR Vs. VIKRAM UNIVERSITY UJJAIN

JUDGEMENT

(1.) Essential facts are not in dispute. The petitioner was a student of LL.B. Final in three year-Degree course of Sandipani Law College, Ujjain, affiliated to the Vikram University. He appeared at the LL.B. Final examination, held in the month of March-April, 1988, and he passed the same in First division, so much so that the had joined LL.M. (Previous) as well.

(2.) The petitioner was served with a show-cause notice (Annexure-P/1) by respondent No.1, for his alleged misbehaviour on 24(27?)-4-1988 during examination. He submitted his reply, Annexure-P/3, (in 22-8-1968. The petitioner has also filed a character Certificate, Annexure-P/6, issued by the Principal Law College and also a Certificate (Annexure-P/5) dated 29-8-1988, by the Principal stating that no student during his presence with the college from 7.00 a.m. to 10.00 a.m. on 27-4-1988 had misbehaved with any Invigilator, nor any complaint submitted to him by any Invigilator.

(3.) The University by its order dated 13-10-1988 (Annexure-P/8) informed the petitioner that the Screening Committee had on consideration of his reply found him guilty of using unfair means at the examination and cancelled the petitioner's result, of having passed LL.B. Final in First Class. It is this order, which has been challenged by the petitioner in this petition.