ANIL KUMAR Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) The petitioner has challenged the decision of the Unfair Means Committee disqualifying him from passing in B.Sc. Part III examination and from appearing in this examination before March/April,1990 in this petition under Articles 226/227 of the Constitution of India.

(2.) The facts :

(3.) Written statement was filed on behalf of the Registrar. The factual averment in the petition that the petitioner had a brilliant academic record was not denied. It was, however, stated that the petitioner was taking examination in the subject of Electronics of B.Sc. Part-III under Roll No. 56278 on April 16, 1988 and he was found copying from the palm of his left hand on which a diagram relating to the said examination was sketched; that he tried to manhandle and scuffle with the members of Flying Squad; that the Unfair Means Committee imposed punishment according to rules.