UNIVERSITY OF JAMMU Vs. DANISH WANI

JUDGEMENT

(1.) THIS petition has been filed for the review of judgment and order of this Court dated 18. 10. 2007 in the writ petition No. 11/2007 titled Danish Wani v. University of Jammu and Ors.

(2.) IN the main writ petition respondent Danish Wani had challenged the decision of the University whereby the University has cancelled the examination of the petitioner in 5th and 6th semesters of Bachelor of Engineering Course under statutes relating to unfairmeans/misconduct in the examinations.

(3.) THE Court while allowing the petition observed as under:-"the alleged act of the petitioner falls within clause (t) as it is alleged that he has indulged in an act which in the opinion of the authorities amounts to use of unfair means. Penalty for the act is prescribed in clause (d) of Statute 5, which provides cancellation of the paper in which unfairmeans/misconduct was committed. Thus the penalty prescribed for an act which falls under clause (t) is cancellation of the paper in which unfairmeans/misconduct was committed. Penalty of cancellation of all the papers is prescribed for acts which fall under clauses (1) (m), (p) and ( r ). The alleged act does not fall under any of these clauses.