TRIDIP MEDHI Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner as also the learned counsel for the respondent University.

(2.) By this petition under Article 226 of the Constitution, the petitioner seeks to challenge the order dated 11.12.95 passed by the respondent University, thereby cancelling the petitioner's examination and debarring him from appearing at any University for examination for the subsequent year.

(3.) The petitioner had appeared at B.Sc. Part-I Examination held in the year 1993, his Roll No. was S-3002. By letter dated 17.8.93, Annexure-A, he was informed that his result has been withheld on confidential report that answer were found identical with Roll No. 178 in Zoology paper 2nd at the aforesaid examination. The petitioner submitted his reply vide Annexure-B. Thereafter he was summoned before the scrutiny committee with all necessary evidence on 16.9.93. Accordingly the petitioner appeared and also submitted his explanation denying the allegations Annexure- B. Ultimately the Executive Council found the petitioner guilty of using unfair means in the examination and passed the impugned order cancelling his examination after debarring him from appearing at any University Examination for the subsequent year. The petitioner also preferred an appeal but to no avail. He was informed by letter dated 21.2.94, Annexure-G that his appeal for review was rejected and the impugned order stands. Hence this petition.