NARINDER SINGH Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) The petitioner, a student at the Department of Laws, Punjab University, is aggrieved by the order dated 9/08/1993 disqualifying him from appearing in any University Examination for a period of two years. A few facts may be noticed.

(2.) On 21/05/1993, the petitioner appeared in the paper relating to the subject of Economic and Social Offences of the LL.B. (IVth Semester) examination. The Assistant Superintendent noticed that the petitioner was reading something from his hand. He consequently caught hold of his hand and reported the matter to the Centre Superintendent. the left palm of the candidate was got photocopied. The petitioner's statement was recorded. He stated as follows:- "I wrote on my hand few words while before (sic) entering in the hall for remembering purpose only but became out of my mind to wash it. My intention was not to copy it, but this happened only due to hurry."

(3.) A case alleging use of Unfair means was reported against him. Thereafter, he was given a notice dated 28/06/1993 calling upon him to appear before the Controller of Examinations on 13/07/1993 to show cause as to why action should not be taken against him under Regulation 5 of the Punjab University Calendar, 1988, Volume II. Copies of the reports received against him were also supplied to him. The petitioner has produced a copy of this notice as Annexure P. 1 with this writ petition. However, the copies of the documents attached thereto have not been produced. It appears that the petitioner appeared before the controller of Examinations. He was given a questionnaire. In reply to question No. 4, the petitioner made the following statement:-