- (1.)This appeal has been filed under clause 10 of the Letters Patent for setting aside the judgment of the learned Single Judge.
(2.)While he was appearing in the paper of Physical Chemistry (B.Sc. Part-III) on 10.4.1989 one hand written slip was recovered from the socks of the respondent. The Centre Superintendent submitted a report to the University on 10.4.1989. The case of the respondent was dealt with by Unfair Means Committee which submitted a report on 7th July, 1989 with a finding that the petitioner was guilty of violating Regulation 5 of the University Calendar Volume-II. On an appeal filed by him, the Vice-Chancellor referred the case of the respondent back to the Unfair Means Committee for reconsideration. After examining the case afresh, the committee submitted report dated August 4, 1989 reiterating its earlier view.
(3.)On the basis of the report submitted by the Unfair Means Committee, the University disqualified the respondent from appearing in any university examination for a period of two years i.e. 1989 and 1990.