S.P. Srivastava, J. - (1.) The petitioner was a regular student of the Allahabad University and after successfully passing the examination of the B, So, 1 year, was granted admission in B. Sc. Part II year and per-sued the course of studies prescribed there for in the Session 1990-91. The examination for the B. Sc. II year for the Session ;990-91 took place in the month of July, 1991. The petitioner was allotted roll number 80010 for appearing at the said examination. It is asserted by the petitioner that he received a show-cause notice dated 3-8-1991 from f he University on 17-8-1991, wherein he was charged with using unfair-means, while appearing at the examination of Chemistry I paper of B. Sc. Part II examination 1991. which was held on 19-7-1991 and intimating him that on amount of his using unfair-means, punishment of cancellation of the examination for the year 1991 could be awarded and he could also be debarred from appearing in the subsequent examination. Under the aforesaid notice, the petitioner was required to submit an explanation to the charge of using unfair-means indicated above. The notice containing the charge, referred to above also disclosed the material, which was to be utilized in support of the charge. The material disclosed was 'a hand written page'.
(2.) The petitioner submitted a reply to the aforesaid notice wherein he denied the charge levelled against him asserting that no such material as referred to in the notice had been recovered from him. He had also asserted that he had not used unfair-means and he has been falsely implicated.
(3.) It appears that after the submission of the reply, the matter was considered by the Examination Committee. On 27-1-1992, the University had published a notice, a true copy of which has been filed as Annexure-4 to the writ petition, where under it was communicated that the result of the petitioner had been cancelled and he had also been debarred from the subsequent examination 1992. It further appears that vide the communication dated 28-3-1992, a true copy of which has been filed as Annexure-3 to the writ petition, the petitioner was informed that he has been awarded punishment of cancellation of his result of B. Sc. Part II examination 1991 as well for attempt using of unfair-means at the B. So. Part II Examination of 1991.;