- (1.) The petitioner is a student of Aligarh Muslim University, Aligarh. He gave his B.A. III year Examination, 1991 in respect of which he received a charge sheet on 31-7-91 alleging use of unfair means. True copy of the charge sheet is Annexure 1 to the writ petition. A perusal of the said charge sheet shows that the allegation against the petitioner is that he had inserted pre-written sheets inside the title covers of the copies in two papers. The petitioner submitted his reply to the said charges. True copy of the reply is Annexure '2' to the writ petition. Subsequently an order dated 26-10-91 (Annexure 3 to the petition) has been communicated to the petitioner in which it is stated that the petitioner's B.A. III year result for 1990-91 is cancelled and he is debarred from appearing at the examination up to 1993. The petitioner has challenged the said order by means of the present writ petition.
(2.) Counter Affidavit and rejoinder affidavit have been filed. I have heard Shri Shyam Narain for the petitioner and Shri Dileep Gupta, learned counsel for the respondents.
(3.) Shri Dileep Gupta produced before me the answer copy and he contended that the petitioner had inserted pre-written sheets inside the answer copy. Shri Gupta pointed out that whereas in the pre-written sheets the punch marks with the letters 'AMU' are faint the pages which are not pre-written bear a stronger impression of the said letters 'AMU'. Shri Dilip Gupta also contended that the letters 'AMU' in the pre-written sheets are not in the exact place as in the other sheets which are not pre-written, and thus they are not tallying. From these circumstances, Shri Gupta has urged that the petitioner had inserted pre-written sheets.;