RABINDRA KUMAR SAHU Vs. UTKAL UNIVERSITY

JUDGEMENT

(1.) THE petitioner, a student of the Stewart Science College who appeared in the pre-University Examination held in 1968, challenges the decision of the Utkal university dated June 11, 1968 by which the petitioner's result in the said examination was cancelled and he was debarred from appearing at any examination prior to the second examination of 1969, on the ground of alleged malpractice in that on March 23, 1968, in the morning session when the examination in Physics was in progress, he was found in possession of a piece of manuscript paper which the petitioner is alleged to have utilised at the time of the examination.

(2.) ON May 20, 1968, the University issued on the petitioner a notice for the alleged malpractice, requiring him to show cause why disciplinary action should not be taken against the petitioner on the following charges:

(3.) RULE 4 reads as follows: