RENU BHAGAT Vs. STATE OF J&K

JUDGEMENT

(1.) BOTH these petitions are being taken up together as they can be disposed of by a common Judgment.

(2.) BRIEF facts of both the cases are given herein below. S. W. P. No: 1756 of 1997.

(3.) PETITIONER has prayed for quashing the Notification dated 1st December, 1996 issued by respondent No.2. Principal, Government Medical College, Jammu with a further direction to the respondents that she may be allowed to complete her compulsory rotatory Internship in terms of the order passed by the said Respondent No.2. Petitioner was a student of MBBS Final year and according to her while she was appearing in the final supplementary examination of the said Course, was found to be in possession of a Ladies purse, which contained some notes etc. Superintendent of the Centre detected it and thereafter her answer script was taken and instead another answer script was given to her in which she was supposed to write down her answers. Record produced by Shri D. S. Thakur, learned counsel for the respondent -University shows that the report was made by the Superintendent concerned in this behalf to the University Authorities and a copy of the said report has been placed on record as Annexure R -l. Original of Annexure -R -l shows that it is signed by the petitioner as well as by Superintendent and Assistant Superintendent. In the aforesaid background, Respondent -University issued show cause notice to the petitioner on 21.11.1997 vide No.Eval -ll/Prof/97/6038. This was duly replied by the petitioner, Annexure -A attached with the writ petition on 27.11.1997.