SATISH CHANDER WADHAWAN Vs. THE PUNJAB UNIVERSITY

JUDGEMENT

(1.) THIS is a petition under articles 226 and 227 of the Constitution of India and is directed against the action of the Standing Committee of the Punjab University dealing with unfair means, cases whereby the petitioner S.C. Wadhawan has been disqualified for a period of four years (i.e., 1964, 1965, 1966 and 1967) under Regulation 13 (a) at page 90 of the Punjab University Calendar, 1962, Volume I, from appearing in any University Examination.

(2.) THE petitioner having passed part I of the M. Sc. Geology Examination in the year 1963 sat for Part II of the same examination in the year 1964. This examination was held from the 17th April to the 23rd of April, 1964. The venue of the examination was the Law College Building, Punjab University Campus.

(3.) IT will be proper at this stage to proceed with the close scrutiny of the answer -book. At pages one, six, nine and then the petitioner wrote the wrong word or words and he did not erase the same but merely cancelled the same by drawing a line or lines over them. Same is the modus operandi on pages 11, 13, 14 and 15. After the first answer -book was used up, the petitioner obtained a number of continuation -sheets and used them.