- (1.) The petitioner is a 1992 batch student of M.B.B.S. Course at Lala Lajpat Rai Medical College, Meerut. He appeared in the first professional examination of 1992 batch for which the examination was also held in Sept., 1994. It has been said that at the fag end of the examination of 2nd paper Anatomy Shri V.K. Pratap, Head of Pathology Department who was invigilating asked the petitioner to leave the examination hall on the allegation that a slip was found from behind the desk of the petitioner. It is said that the petitioner had objected to it and had informed the invigilator that the slip found behind the petitioner's desk is neither in his handwriting nor he was aware of its contents. It is also said that he was not shown the said slip. The petitioner stated in the writ petition that he had neither filled any form with regard to the alleged incident nor any endorsement was made on his copy of examination. The result of the first professional examination was declared in the month of Oct. 1994 and it was declared that his result was withheld due to the use of unfair means. After declaration of the result the petitioner met the respondents Nos. 2 and 3 and requested them to declare the result since he has not used unfair means while appearing in the examination. No fruitful result was communicated to him.
(2.) The petitioner narrated in the writ petition about his brilliant academic performance earlier. The petitioner submitted a form for supplementary examination but when he went to deposit the fee for the supplementary examination the same was not accepted and he was told that by the impugned order dated 18-2-1995 the result of the petitioner was cancelled and he was debarredfrom applearing in any examination of the University till 1996.
(3.) The main ground for challenging the order is that the same was passed mechanically without application of mind and also in violation of principles of natural justice. No enquiry was conducted, no charge sheet was given to the petitioner and the order debarring the petitioner and cancellation of the result was passed.;