MONIKA JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE instant petition has been filed challenging the order dated 19.12.1996 contained in Annex. 2 to this petition by which the result of the examination for B.Com. Part. 1 1996 has been cancelled and the petitioner has further been debarred from appearing in examinations for the years 1997 and 1998.

(2.) PETITIONER was a student of B.Com. Part 1 and appealed in the examinations held in May, 1996 from the Examination Centre in PND College, Gajsinghpur, as a regular student. In the said examination, petitioner was allotted the Roll No. 56862. After the examinations were over, the result of B.Com. Part I was declared on 19.7.1996 and the same was published in the newspapers, wherein it was shown that the result of the petitioner had been withheld on the ground of using unfair means. Respondents university served a notice at 11.9.1996 contained in Annex. 1, wherein the petitioner was asked to appear before the unfair Means Standing Committee constituted by the respondent University on 30.9.1996. Petitioner appeared and was confronted with the answer books, revealing that she had used the unfair means in the examination. Her explanation was however not accepted by the Expert Committee and the Committee made a recommendation for imposing the punishment of cancelling the result of the petitioner for the examinations for the year 1996 and to debar her to appear in the examinations to be held in 1997 and 1998. In pursuance of the same, the competent authority passed the impugned order dt. 19.12.1996 contained in Annex.2.

(3.) THIS Court has earlier made it clear that the petition shall be disposed of finally and so called -for the original record of the enquiry committee. In pursuance of the said order, the original record was produced by Shri Lodha before the court.