REGENT COMPUTRONICS PVT. LTD.

SUBHAMOY SINGHA ROY Appellant

V/S

JADAVPUR UNIVERSITY Respondents

Referred Judgements :-

ARUN KUMAR HATI V. STATE OF WEST BENGAL AND ORS. [REFERRED TO]
SUR ENAMEL AND STAMPING WORLD LIMITED VS. WORKMEN [REFERRED TO]
BIHAR SCHOOL EXAMINATION BOARD VS. SUBHAS CHANDRA SINHA [REFERRED TO]
PREM PARKASH KALUNIYA VS. PUNJAB UNIVERSITY [REFERRED TO]
HIRA NATH MISHRA VS. PRINCIPAL RAJENDRA MEDICAL COLLEGE RANCHI [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
A C JOSE VS. SIVAN PILLAI [REFERRED TO]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [REFERRED TO]
RASIKLAL VAGHAJIBHAI PATEL VS. AHMEDABAD MUNICIPAL CORPORATION [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA GIAN PRAKASH NEW DELHI VS. K S JAGANNATHAN [REFERRED TO]
SAWAI SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. L K RATNA [REFERRED TO]
T SHEPHARD VS. UNION OF INDIA [REFERRED TO]
MANAGEMENT OF M S NALLY BHARAT ENGINEERING COMPANY LIMITED VS. STATE OF BIHAR [REFERRED TO]
NEELIMA MISRA VS. HARINDER KAUR PAINTAL [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION VS. K S GANDHI [REFERRED TO]
NASEEM BANG VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
UNION OF INDIA VS. A NAGAMALLESHWAR RAO [REFERRED TO]
VASANT D BHAVSAR VS. BAR COUNCIL OF INDIA [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
SUB DIVISIONAL OFFICER KONCH VS. MAHARAJ SINGH [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. S BALAKRISHNAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARENDRA ARORA [REFERRED TO]
LALIT POPLI VS. CANARA BANK [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
CHAIRMAN CUM M D T N C S CORPN LTD VS. K MEERABAI [REFERRED TO]

JUDGEMENT

(1.) PASSION and prejudice are two charlatans that lie in stealthy wait to waylay any quasi-judicial adjudication, however noble the purpose of the exercise. To the two original limbs of natural justice of audi alteram partem (nobody shall be condemned unheard) and nemo debet esse judex in propria sua causa (nobody shall be judge of his own cause), has been added a third: the duty to assign reasons. A quasi-judicial order is founded on reason, not instinct. An order made on impression is erroneous in form and substance.

(2.) THE petitioner in the present proceedings under Article 226 of the constitution of India challenges a decision made on the recommendation of an enquiry commission set up by the University to look into the charges of alleged malpractice involving two theses submitted for Phd degrees under the faculty of science of the University. The full report has been disclosed in the University's affidavit. The one-man enquiry commission has begun the report by recording the receipt of three documents along with the letter of appointment: a copy of a resolution of the executive council of the University dated August 17, 2006; copies of the two theses; and, a copy of a preliminary report of an enquiry conducted by the Dean of the faculty of science of the University.

(3.) IN the first effective paragraph of the report, immediately after the letter of appointment and the three above documents are cited, the commission comments:

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SUBHAMOY SINGHA ROY Vs. JADAVPUR UNIVERSITY

Referred Judgements :-

JUDGEMENT

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