BIKRAM HAZARIKA Vs. UNIVERSITY OF GAUHATI AND ORS.

JUDGEMENT

(1.) THIS is an application under Article 226 of the Constitution of India by a candidate for B. Sc. examination of the Gauhati University, challenging the validity of the order passed by the Executive Council by a resolution dated 19.9.81 by which the examination of the Petitioner for the year 1980 was cancelled and also by the same resolution the Petitioner was debarred from appearing in any University Examination for the subsequent year.

(2.) FROM the brief narration of the facts, it appears that the Petitioner appeared in his B. Sc. examination of 1980 which commenced in April, 1981. He appeared as a regular student in all the subjects i.e. English, Botany, Chemistry and Zoology and also completed all the relevant, practical examinations. The result of the examination was announced on 30th July, 1981. The Petitioner received a notice dated 30th July, 1981 issued by the Controller of Examinations of the Gauhati University to show cause stating that his result "has been kept withheld on a confidential report that the answer script is doubtful. The stitching of this khata is a peculiar nature and doubtful answer in Botany Paper -I at the above examination", and as to why appropriate action should not be taken for the above charges.

(3.) SEND down the records of the case along with a copy of the aforesaid judgment and order to the University immediately.