LAWS(CAL)-1976-2-6

LATIKA SHARMA SARKAR Vs. UNIVERSITY OF CALCUTTA

Decided On February 09, 1976
LATIKA SHARMA SARKAR Appellant
V/S
UNIVERSITY OF CALCUTTA Respondents

JUDGEMENT

(1.) This is an appeal from a judgment of Mr. Justice Sabyasachi Mukharji delivered on December 18, 1970. The appellant before us, in an application under Article 226 of the Constitution, challenged the second publication of results of the M. A. Examination in Political Science held in 1968.

(2.) The facts briefly are that the appellant appeared at the said M. A. Examination in political Science from 29th January, 1969 to 24th February, 1969. Her Roll Number was CAL. POL. 358. The Board of Examiners, in their meeting held on the 30th May, 1969, declared result. The appellant was placed in the First Class securing 480 marks which were the minimum for a first class. The result declared had certain peculiar features. 73 per cent of the candidates who appeared had failed in the examination but as many as 10 candidates were placed in the first class.

(3.) On the 2nd July, 1969 the mark sheet was issued. Thereafter the University received representations from students in Political Science which contained allegations against the conduct of the examination. There are also charges against teachers coaching candidates privately, of unfair appointment of examiners and distribution of papers and of personal influence of persons high up in the administrative set up of the University. These representations were placed before the Post-graduate Council in Arts. On the advice of the Postgraduate Council, the Vice Chancellor constituted an Enquiry Committee to enquire into the charges.