KAMALDEEP KOUR MANN Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) HAVING been found involved in using unfair means while taking B.Ed. Entrance Examination 2004, by the Guru Nanak Dev University, the petitioner was disqualified from appearing in any examination of the University of Punjab for a period of five years.

(2.) WITHOUT taking requisite remedial measures to get rid of the disqualification, which, according to her, was unwarranted, she adopted another course of avoiding her disqualification, in approaching the University of Jammu to seek admission to the B. Ed. Course in one of its Institutions.

(3.) SHE was allowed by University to undergo B. Ed. Course in M.C.Khalsa College of Education, though provisionally, pending receipt of Migration Certificate from the University she had attended last attended.