QUAZI BAHABUDDIN Vs. HARI SINGH GOUR

JUDGEMENT

(1.) THE petitioner has sought following reliefs:

(2.) THE petitioner has challenged order Annexure P/1 dated 23.9.2010 by which the petitioner's examination of MCA 2nd Semester of 2009-10 was cancelled and the petitioner was debarred for three years to appear in all the examinations conducted by the University; and also he was made ineligible to appear in any examination of the University for next three years. THE return has been filed in the case.

(3.) ON filing an application for early hearing of the aforesaid appeal (Annexure P/5), the Vice-Chancellor shall consider and decide the aforesaid appeal expeditiously.