NITISH RANJAN DAS Vs. UNIVERSITY OF CALCUTTA

JUDGEMENT

(1.) Both these Rules which were issued at the instance of the two students of Shantipur College for quashing orders cancelling their B. Sc. Examination of the year 1963 of the Calcutta University, are taken up together as they involve common question of fact and law. The facts set out by the petitioners in both the petitions are substantially as follows:

(2.) The petitioners were students of Shantipur College affiliated to the University of Calcutta. They appeared at the B. Sc. Examination of the year 1963 held by the University of Calcutta on and from 3-4-63 at Shantipur College Centre, having had Mathematics, Physics & Chemistry as their combination subjects and their roll numbers were 41 and 40 respectively. The examination passed off smoothly and peacefully and there was no disturbance either in the examination hall or outside. The petitioners, it is alleged, fared very well in the said examination and were expecting with reasonable certainty to come out successful. The petitioners in spite of these facts found to their utter surprise from the University Gazette publishing the results of the B. Sc. Examination that their names appeared with the remarks 'reported against'.

(3.) Therefore, the petitioners made written representations to the respondents Nos. 1 to 3 and wanted to know as to why their results were withheld and also demanded publication of their results.