NAREN DAS Vs. THE GUWAHATI UNIVERSITY AND OTHERS

JUDGEMENT

(1.) THIS application under Article 226 of the Constitution is directed against an order passed by the Executive Council of the Gauhati University (briefly 'the University') debarring the petitioner from appearing in any University examination until 1974.

(2.) THE petitioner appeared in the B.A. Part II examination, 1971, of the University from the North. Gauhati College. The examination commenced on 10th May, 1971 with English Paper II. He sat for History Paper II on 17th May, 1971 and for History Paper III on 18th May, 1971. The next two papers, Political Science Papers II and III, were taken on 20th May, 1971 and 21st May, 1971 respectively. The petitioner appeared in all the papers. When the results of the aforesaid examination were declared on 8th August, 1971, the petitioner's result was withheld and the same was noted as such against his Roll No. 2109. The petitioner then requested the University to announce his result. The University, however, on 17th August, 1971 asked him to show cause and informed him as follows:

(3.) THE Registrar, in the counter -affidavit before this Court, stated as follows: