- (1.) This writ petition filed under Article 226 of the Constitution of India is directed against the orders dated 10.04.2014 & 11.04.2014 passed by Examination Controller cancelling the examination held on 10.04.2014 and removing the Principal of college from the duty of Centre Superintendent.
(2.) I have heard Dr. L.P. Mishra, learned counsel for the petitioner and Sri Shobhit Mohan Shukla for respondents.
(3.) Briefly stated petitioner's case is that 'Shri Ram Janki Mahavidyalaya, Ram Nagar, Amawa Sufi, Faizabad' is affiliated college of Dr. Ram Manohar Lohia, Awadh University, Faizabad ('College' & 'University' in short respectively). College runs various courses and conducts examination and no complaint of any mass-copying from any section has been found by the University in past.;