BALJIT SINGH Vs. GURU NANAK DEV UNIVERSITY, AMRITSAR

JUDGEMENT

(1.) Through this petition under Articles 226 and 227 of the Constitution of India, the petitioner impugns the order dated July 25, 1980, (Annexure P-3) of the Standing Committee of the Guru Nanak Dev University, Amritsar, dealing with the unfair means cases whereby the petitioner has been disqualified for a period of two years from taking any examination of the University under Ordinance 11(k) of the University Ordinances concerning unfair means cases. The allegations levelled against the petitioner were as follows.

(2.) Now the primary submission of the learned counsel for the petitioner is that firstly the charge levelled against the petitioner or at least of which he was made aware of, as per the report of the Flying Squad and detailed in the questionnaire already reproduced above, was that he was guilty of destroying the evidence but has ultimately been held guilty of causing the disappearance of evidence; and secondly the facts alleged even if are assumed to be correct and established, do not in any way established that the petitioner caused disappearance of the evidence in terms of Ordinance 11(k) referred to above.