- (1.) The petitioners in the year 2011 appeared in the main examination of MSc. first year and second year Chemistry with their respective roll numbers.
(2.) It appears that the Principal of the Institution submitted a report copy whereof has been annexed as Annexure-2 to the counter affidavit where an indication was given that the answer books which have been ultimately evaluated do not bear those serial numbers of the answer books which were originally issued to the petitioners. Consequently, with this change having been noted the contention of the University is that the petitioners were put to notice whereafter the impugned order has been passed declaring them to have used unfair means and cancelled their examinations with a further rider that they shall not be allowed to appear in any further examination of the University.
(3.) The petitioners contend that whatever material has been relied upon by the Respondent-University they were never informed about the same before taking action on the allegations as have been reproduced in the impugned order dated 13.12.2011.;