THE PATNA UNIVERSITY, ASHOK RAJPATH, PATNA Vs. BANDANA KUMARI WIFE OF GYAN KAUSHIK CHATURVEDI, RESIDENT OF HOUSE NO. 109, GANDHI NAGAR, P.S. SHRI KRISHNAPURI, BORING CANAL ROAD, PATNA, DISTRICT

JUDGEMENT

(1.) The Patna University, which is, hereinafter, referred to as the respondent University, introduced, in the year 2012, a post graduation course; the course being for a period of two years, divided into four semesters and designated as ‘Master of Arts in Women's Studies, the abbreviated form thereof being ‘M.A.W.S.'. The course was to be managed by the Department of History of the respondent University.

(2.) The appellant took admission in the course of M.A.W.S. for the session 2012-2014. The appellant cleared the 1st and 2nd semesters. On 09.04.2014, the appellant appeared in the 4th paper of the 3rd semester, wherein the Centre Superintendent seized the answer-sheet alleging use of unfair means by the appellant. This was followed by a show cause notice, dated 28.04.2014, served by the respondent University on the appellant directing the appellant to submit her explanation. The appellant submitted her reply to the show cause notice, on 03.05.2014, denying the allegation that she was caught, while involved in unfair means.

(3.) While the proceeding, arising out of the said incident, was pending, the time for filling up the examination form for the 4th semester commenced. Though the appellant filled up the form for the 4th semester, no admit card was issued to her. On a request made by the appellant, the appellant was allowed to provisionally appear in the 4th semester, which commenced on 14.07.2014.