GAGANDEEP SINGH Vs. PUNJAB TECHNICAL UNIVERSITY

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India for issuance of a writ for quashing Order dated 18.8.2006, Annexure P-2 and order conveyed through letter dated 15.11.2006, Annexure P-5.

(2.) Vide Order, Annexure P-2, the Principal, Rayat Institute of Engineering and Technology, Railmajra, District Nawanshahar and the petitioner have been conveyed that the petitioner has been disqualified from appearing in any examination of the University for a period of two semesters. Further, the exam/result of the petitioner has been cancelled for all the subjects in which he had appeared in May-June, 2006. He has been debarred from attending classes and appearing in any subsequent examination for a period of two regular semesters. The petitioner, however, has been allowed to appear in examination in May/June, 2007 for which he was eligible in May/June, 2006.

(3.) Annexure P-5 is a letter dated 15.11.2006 vide which the petitioner has been informed that the Unfair Means Committee (for short, 'the UMC') has found no new facts to take a different view from the one already taken. Appended therewith is also a report which indicates that vide two separate decisions dated 11.8.2006, the Committee had found the petitioner guilty in respect of charges, and penalty had been imposed as noticed above. The petitioner feeling dis-satisfied with the same had preferred an appear before the Vice- Chancellor. The Vice-Chancellor had referred the matter to the UMC for fresh consideration. However, on fresh consideration, decision dated 11.8.2006 had not been modified and a report accordingly had been submitted to the Vice- Chancellor.