- (1.) Heard Sri Sujeet Sinha, learned counsel for the petitioner, Sri Pratik Chandra, learned counsel for respondent nos.2 and 3 and Sri Shailendra Singh, learned standing counsel appearing for respondent no.1.
(2.) The present writ petition has been filed principally seeking to raise a challenge to an order/office memorandum dated 06.08.2020 issued by the respondent no.3/Examination Controller of the university whereby the petitioner has been communicated that her semester examination for the session 2019-2020 has been cancelled and that she would appear in the said semester examination during the session 2020-2021.
(3.) Upon the writ petition being taken up on 13.10.2020, this Court noticed the facts of the case and passed an order in the following terms:- "...It is contended that the petitioner is a student of L.L.B., IIIrd Semester and during the examination of Trust and Equity, she was found using unfair means. An explanation was sought by a letter of the Examination Controller of the concerned University on 26th February, 2020. The petitioner submitted explanation through E-mail on 05.12.2019 and through Registered Post on 09.12.2019 denying the charges of unfair means. By the order dated 06.08.2020, 194 students had been held guilty of using unfair means and petitioner is placed at serial no.182 of the said list which has been brought on record as Annexure No.7 to this writ petition. It is contended that the Controller of Examination has not decided the explanation so submitted by the petitioner and by a general order the explanation of 194 students has been rejected as using of unfair means on 06.08.2020 along with list of the candidates. Matter requires consideration. Let a counter affidavit be filed by the concerned University within a week. Put up this case as fresh on 22.10.2020." ;