VIJENDRA SINGH Vs. RAJASTHAN UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) By way of these writ petitions, the petitioners have challenged the impugned communication dtd. 18/6/2019, vide which the respondent-University (Rajasthan University of Health Sciences) has cancelled the petitioners' result of all subjects of B.Sc. Nursing Part-II (Main) Examination Nov., 2018. The action has been taken on the ground of mass copying at Center No. 4503 namely; Shri Bapuji College of Nursing, Ladnu, Nagaur.

(2.) Mr. Jain and Mr. Sandhu, learned counsel appearing for the petitioners contended that initially the inquiry was initiated against 12 students of Shri Bapuji College of Nursing, Ladnu and 7 students of Sufiya College of Nursing, Shiv Badi, Station Road, Nagaur, in pursuance of two letters/complaints sent by two Examiners namely Shri Alok Ravat and Shri Devendra Singh Yadav.

(3.) It was asserted that not only notices were issued to those 19 students, even their results were withheld, whereas petitioners' results were announced on 29/5/2019 and they were declared successful. After successfully passing the Second Year of B.Sc. Nursing, they got admission in B.Sc. Nursing Part-III in their respective colleges and were pursuing their further course, when suddenly out of the blue, they came to receive an order dtd. 18/6/2019, whereby petitioners' result has been cancelled, for which neither any notice was issued nor the role has been pointed out. It was further contended that the petitioners were never put to any notice and they have been roped in simply on conjectures and surmises. There is no incriminating evidence against the petitioners warranting cancellation of the entire result, vehemently argued learned counsel.