Orissa High Court
Lalita Bal vs Controller Of Examinations Indira ... on 29 September, 2015
Author: B.R.Sarangi
Bench: B.R.Sarangi
ORISSA HIGH COURT: CUTTACK
W.P.(C) Nos. 23946 of 2014, 4918, 4919, 4920, 4921, 3424,
3309, 3310 and 1733 of 2015
In the matter of an application under Articles 226 & 227 of the Constitution of
India.
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W.P.(C) No. 23946 of 2014
Lalita Bal ......... Petitioner
-versus-
Controller of Examinations, ......... Opp. Parties
Indira Gandhi National Open
University and others
For Petitioner : M/s. K.K. Swain & P.N. Mohanty
For Opp.Parties : M/s R.K. Bose, J. Nayak, S.K. Nayak
(For Opp. No.2)
W.P.(C) No. 4918 of 2015
Bandita Ray ......... Petitioner
-versus-
Indira Gandhi National Open ......... Opp. Parties
University, represented through
its Registrar and others.
For Petitioner : M/s. K. Patnaik, R. Samal,
S. Pattanaik & K.K. Mohanta
For Opp.Parties : M/s R.K. Bose and S.K. Nayak
W.P.(C) No. 4919 of 2015
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Ashrurekha Mallick ......... Petitioner
-versus-
Indira Gandhi National Open ......... Opp. Parties
University, represented through
its Registrar and others.
For Petitioner : M/s. K. Patnaik, R. Samal,
S. Pattanaik & K.K. Mohanta
For Opp.Parties : M/s R.K. Bose and S.K. Nayak
W.P.(C) No. 4920 of 2015
Ahalya Bhuyan ......... Petitioner
-versus-
Indira Gandhi National Open ......... Opp. Parties
University, represented through
its Registrar and others.
For Petitioner : M/s. K. Patnaik, R. Samal,
S. Pattanaik & K.K. Mohanta
For Opp.Parties : M/s R.K. Bose and S.K. Nayak
W.P.(C) No. 4921 of 2015
Tapaswini Jena ......... Petitioner
-versus-
Indira Gandhi National Open ......... Opp. Parties
University, represented through
its Registrar and others.
For Petitioner : M/s. K. Patnaik, R. Samal,
S. Pattanaik & K.K. Mohanta
For Opp.Parties : M/s R.K. Bose and S.K. Nayak
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W.P.(C) No. 3309 of 2015
Chinmayee Das ......... Petitioner
-versus-
Vice-Chancellor, Indira Gandhi ......... Opp. Parties
National Open University,
New Delhi & others.
For Petitioner : M/s. M. Mishra, R.B. Sinha & S.R. Kar
For Opp.Parties : M/s R.K. Bose and S.K. Nayak
W.P.(C) No. 3310 of 2015
Sagarbala Das ......... Petitioner
-versus-
Vice-Chancellor, Indira Gandhi ......... Opp. Parties
National Open University,
New Delhi & others.
For Petitioner : M/s. M. Mishra, R.B. Sinha & S.R. Kar
For Opp.Parties : M/s R.K. Bose and S.K. Nayak
W.P.(C) No. 3424 of 2015
Rojirani Singh ......... Petitioner
-versus-
Vice-Chancellor, Indira Gandhi ......... Opp. Parties
National Open University,
New Delhi & others.
For Petitioner : M/s. M. Mishra, R.B. Sinha & S.R. Kar
For Opp.Parties : M/s R.K. Bose and S.K. Nayak
W.P.(C) No. 1733 of 2015
Anuva Roul ......... Petitioner
-versus-
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Indira Gandhi National Open ......... Opp. Parties
University, represented through
its Registrar and others.
For Petitioner : M/s. N. Lenka, R. Lenka, S. Sahu, H.K.
Mahanta, L. Sahu & N. Behera
For Opp.Parties : M/s R.K. Bose, J. Nayak and S.K. Nayak
PRESENT:
THE HONOURABLE DR. JUSTICE B.R.SARANGI
Date of hearing: 31.08.2015 : Date of judgment : 29.09.2015
Dr. B.R.Sarangi, J.All the writ petitions mentioned above having common cause of action, they have been heard together and disposed of by this common judgment.
2. The petitioners, who are the Correspondence Course students in B.Sc. Nursing (Post Basic) under Indira Gandhi National Open University (in short hereinafter referred to as IGNOU), New Delhi, have filed these petitions challenging the order of punishment dated 23.05.2014 & 07.07.2014 under Annexure-3 series issued by the opposite parties cancelling their entire examination imposing punishment debarring them to appear in the further examinations of the University up to next four term-end on the ground that they have copied from the study materials supplied by the University without following due procedure of law and complying with the principles of natural justice. They further seek to quash such punishment and publish their result.
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3. The factual matrix of the case in hand is that the petitioners having passed the Diploma Course in Nursing (GNM) took admission in B.Sc. Nursing (Post Basic) as Correspondence Course candidates under IGNOU, New Delhi. The duration of course is three years and after completion of the said course, the petitioners appeared in the final examination. Though they have fared well in all the papers, before publication of result, they were intimated by the University authority that since they have copied from study materials, they have to appear before the Examination Disciplinary Committee in person to put their defence or in the alternative to send written statement in their own handwriting explaining the position to the Section Officer (Examination-III), Student Evaluation Division, IGNOU, New Delhi through registered letters. On receipt of the letters on different dates, the petitioners submitted their explanations by registered post denying the charges leveled against them. In spite of submission of such explanations, neither the petitioners have been intimated anything nor have they been given any opportunity of hearing before the Examination Disciplinary Committee which is in gross violation of provision under Section 26(g) of the NEHU Act, 1973 and Regulation framed therein. Therefore, the punishment has been imposed unilaterally on the petitioners cancelling the examination and debarring them to appear in the further examinations of the University up to next four term-end examination which has been communicated to the petitioners by the Section Officer, Students Evaluation Division, IGNOU, New Delhi. Hence, these applications.
4. Mr. K.K. Swain, learned counsel for the petitioner in W.P.(C) No.23964/2014 urged that Clause-3 of "Ordinance on Discipline Among 6 Students in Relation to University Examination" of IGNOU, New Delhi which has been framed under Statute 20(2) of the IGNOU Act states "use of unfair means". Clause-4(n) of the said Ordinance reflects Copying, attempting to copy, taking assistance or help from any book, notes paper or any other material or device or from any other candidate, to do any of these things or facilitating of rendering any assistance to any other candidate to do any of these things amount to use of unfair means. In the notice of show-cause the only allegation that has been made against the petitioner is that she has copied from study materials supplied by the University in respect of three papers i.e. Course Code Nos.109, 110 and 111. It is urged that during examination neither any incriminating materials, namely, such study materials have been recovered nor the Centre Superintendent or any invigilator has reported against such allegation regarding her indulgence in copying. Therefore, the conclusion arrived at by the Examination Discipline Committee that the petitioner had copied from study materials and adopted unfair means is contrary to the provisions of the Ordinance inasmuch as while imposing punishment, the authorities having not complied with the principles of natural justice cancelling the result cannot be sustained in the eye of law. In order to substantiate his case, learned counsel for the petitioner has relied upon Board of Secondary Education, Orissa, Cuttack v. Gayatri Hota and others, AIR 2001 Orissa 131, Governing Body of Evening College, Angul v. State of Orissa and two others, 2010 (I) OLR 335 and Rajesh Kumar and anr. v. Institute of Engineers (India), AIR 1998 SC 5.
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5. Mr. K. Pattnaik, learned counsel appearing for the petitioners in W.P.(C) Nos.4918/2015, 4919/2015, 4920/2015 and 4921/2015 supported the contentions raised by Mr. K.K. Swain, learned counsel appearing for the petitioner in W.P.(C) No.23964/2014. In addition to it, he urged that in course of examination neither any incriminating materials have been seized from the petitioners nor anything has been communicated with regard to factum of indulgence of the petitioners in any unfair means. He has relied upon Section-26 of IGNOU Act, 1985 and stated that "Ordinance on Discipline Among the Students in Relation to University examinations" has been framed under the Statute 20(2) of the IGNOU Act with reference to 26 of the Act. Since imposition of punishment having not been done in conformity with the provisions of law, he seeks for quashing of the same.
6. Mr. Manoranjan Mishra, learned counsel appearing for the petitioners in W.P.(C) Nos.3309/2015, 3310/2015 and 3424/2015 supported the contentions raised by Mr. K.K. Swain and Mr. K. Pattnaik, learned counsels for the other petitioners of the writ petitions mentioned above.
7. Mr. N. Lenka, learned counsel appearing for the petitioner in W.P.(C) NO.1733/2015 supported the contentions raised by Mr. K.K. Swain and Mr. K. Pattnaik, learned counsels for the other petitioners in the writ petitions mentioned above. In addition to the same, he urged that the petitioner‟s case stands on a better footing than that of the other petitioners mentioned above meaning thereby that after the petitioner appeared in the examination, her result was published by the authority as and she has been awarded less marks in two papers, she has deposited requisite fees for re- 8 addition of marks and also sought for supply of xerox copies of the answer sheets. Said application has been entertained by the opposite parties and she was supplied xerox copies of the answer sheets accordingly and as such her mark in Paper No.BNS 110 has been enhanced. When she took steps for admission in Hospital Health and Management Course under the IGNOU, she was issued with an order/memorandum dated 11.12.2014 wherein she was informed that there is allegation of unfair means against her in term end examination of Course Code No.BNS-109. In response to the same, the petitioner filed her written statement explaining the position in writing. It is stated that neither any incriminating materials has been seized from her in the examination hall nor is there any allegations made against her with regard to adoption of unfair means during examination. So, the allegation so made against her is not correct Therefore, the communication made by the authority cancelling the examination of the petitioner in respect of Course Code BNS-109 during June 2014 without complying with the provisions of law and principles of natural justice cannot sustain.
8. Mr. R.K. Bose, learned counsel appearing for the IGNOU has filed similar counter affidavits in all the cases wherein it is stated that IGNOU has been created by an act of Parliament is unlike any other conventional University. It imparts higher education for large segments of the population and in particular the disadvantaged groups such as who lives in remote and rural areas including working people, housewives and other adults who wish to upgrade or acquire knowledge through studies in various field and as such there is no campus based instruction. Therefore, the University disseminates knowledge through diverse means including the contemporary 9 communication media i.e. printed material, home experiment kits, television and radio broadcasting and audio-visual aids. There is no direct link of students and teachers as is found in a classroom in a general/conventional University.
9. Opposite parties have admitted that the petitioners appeared in B.Sc. Nursing Examination. The IGNOU has made an Ordinance known as "Ordinance on Discipline Among Students in relation to University Examination" which is under Statute 20(2) of the IGNOU Act, 1995. Clause 10.57 of Chapter-10 of the Ordinance states "Reporting of Unfairmeans cases by Evaluators" which states that in case any unfair means used by the students in the examination is noticed, the same will be reported separately in the manner prescribed therein. It is urged that the Evaluator on the basis of answer sheets can also express his views. During the course of evaluation, it was noticed by the evaluator that the petitioners have answered as per the study materials supplied to them. In that view of the matter, the action taken by the opposite parties against the petitioners is wholly and fully justified. Therefore, this Court should not interfere with the same.
10. On the basis of the facts pleaded, it is the admitted fact that the petitioners have been admitted in three years B.Sc. Nursing Course under the IGNOU. After completion of the said course they filled up the forms and appeared in the examination conducted by the University. The result of the petitioners have not been published except the petitioner in W.P.(C) No.1733/2015 on the plea that they were involved in unfair means as the answers given by the petitioners are replica of the study materials supplied to 10 them. Clause-3 of the Ordinance states "Use of unfair means"- a candidate shall not use unfair means in connection with any examination. Clause-4 deals with what shall be "Unfair means". Clause-4 (n) states about "Copying, attempting to copy, taking assistance or help from any book, notes paper or any other material or device or from any other candidate, to do any of these things or facilitating of rendering any assistance to any other candidate to do any of these things". Under Clause-6 (a) it is stated that the Superintendent of the Examination Centre shall report to the Director (SRE)/Registrar (SR & E) without any delay and on the day of occurrence, if possible, each case where use of unfair means in the examination is suspected or discovered with full details of the evidence in support thereof and the statement of the candidate concerned, if any, on the forms supplied by the Director (SRE)/Registrar (SR & E) for the purpose and (b) a candidate shall not be forced to give a statement but the fact of his having refused to make a statement shall be recorded by the Superintendent and shall be got attested by two other members of the supervisory staff on duty at the time of occurrence of the incident. As per Clause-7 all the cases of alleged use of unfair means shall be referred to a Committee called the Examination Discipline Committee to be appointed by the Vice-Chancellor who shall examine the same and pass appropriate order in conformity with the provisions of law and against the order of the Examination Committee a candidate may appeal to the Vice Chancellor in writing for a review of the case. As per Clause-8 the Examination Discipline Committee may recommend as per the terms and conditions mentioned therein. Chapter-10 deals with pre-examination activities, conduct of examinations and 11 evaluation process at students registration and evaluation division at Headquarters as per Annexure-B/2 annexed to the counter affidavit.
11. In Automotive Manufacturers Pvt. Ltd. v. Government of Andhra Pradesh, AIR 1972 SC 299 : 1972) 1 SC 125, the apex Court dealt with the word „use‟. The meaning of word „use‟ in the Oxford Dictionary is To make use of as a means or instrument; To employ for a profitable end. In the Black‟s Law Dictionary, 7th Edn. at page 1540 it has been stated that (1) the application or employment of something especially a long continued possession and employment of a thing for the purpose for which it is adapted, as distinguished from a possession and employment that is merely temporary or occasional (2) A habitual or common practice. Therefore, applying the meaning of "use" to the present context the petitioners have not made use as a means of instrument of unfair means so as to undergo the procedure involved in Clause 10.57 of said Ordinance.
12. Mr. R.K. Bose, learned counsel appearing for the opposite parties referring to Clause-10.57 strenuously urged that power is vested with the Evaluators to notice unfair means used by the students in the examination and if any unfair means is noticed, the same will be reported separately in the manner prescribed therein. It is stated that the petitioners have indulged themselves in unfair means by writing from the study materials provided to them which the Evaluator has noticed. Therefore, on the basis of the report of the Evaluator, the action against the petitioners has been taken. In CST v. Subhas & Co., AIR 2003 SC 1628 (1631): (2003) 3 SCC 454, it is held that the term "notice" is originated from the Latin word 12 "notifia which means "a being known" or a knowing is wide enough in legal circle to include a plaint filed in a suit.
13. In Parasramka Commercial Co. v. Union of India, (1969) 2 SCC 694: 1970 SC 1654 (1656) the apex Court has also dealt with the word „notice‟ which reads as follows:
" „Notice‟ denotes merely an intimation to the party concerned of a particular fact. Notice may take several forms. It must, to be sufficient, be in writing and must intimate quite clearly that the award has been made and signed".
14. Therefore, applying the meaning of word "notice" as mentioned (supra) if the Evaluator has given a report in case of any unfair means used by the students in the examination, the same has to be reported in the manner prescribed under Clause-10.57 of the Conduct of Examinations and Evaluation Process at Students Registration and Evaluation Division. It is strenuously urged that at different stages no communication has been made with regard to indulgence of the petitioners in any unfair means either by the Evaluator or by the Centre Superintendent as per Clause-10.57 of Chapter-10. Therefore, inference has to be drawn that the petitioners‟ indulgence in unfair means by the authority is absolutely misconceived one inasmuch as while drawing such conclusion the opposite parties had to follow the procedure as envisaged therein. Admittedly there is no seizure of any incriminating materials from the petitioners nor any report has been submitted by the invigilator or Centre Superintendent against the petitioners alleging adoption of the unfair means by the candidates. Only reason that has been indicated for cancellation of result is that the petitioners have reproduced the study materials in their answer books. 13 Therefore, the students have adopted unfair means cannot be a ground for cancellation of their result. It is the admitted fact by all the parties that the students those who have taken admission in the Course have been provided with the study materials prepared by the University in absence of any prescribed books for the purpose. Once the study materials have been provided, the normal presumption is that the students have to prepare themselves on the basis of the materials provided to them. Therefore, in the event the answer is same and reproduction of the study materials, it cannot be construed that the petitioners have indulged themselves in unfair means as alleged. It is the admitted fact that no incriminating materials have been seized from the petitioners in course of the examination nor any report has been given by the Centre Superintendent alleging adoption of unfair means. The ratio decided in para-4 of the Board of Secondary Education (supra) is quoted below:
"4. The candidates (respondents) took a positive stand that they had not resorted to any malpractice or any unfairness in course of examination, inasmuch as no allegation of malpractice was reported by the invigilator, Centre Superintendent or Flying squad. No incriminating material whatsoever was seized or recovered from any of the respondents. In absence of such reports and materials, only on the allegation that the answers of some of the questions appeared to be identical, results could not have been cancelled and the decision is based on surmise and conjectures. It was also averred in the writ application that in the notice to show cause, there was no mention about the serial number of the questions or roll number of the examinees with whom the answers are found to be identical. Thus, the respondents were prevented from giving specific reply and were constrained to deny the allegations. No opportunity of adducing evidence or hearing was also accorded. Thus, there was gross violation of principles of Natural Justice".
15. Similar view has also been taken by this Court in Governing Body of Evening College, Angul (supra) in paragraphs-7, 8 and 9 which read as follows:
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"7.Mr. Routray, learned counsel relying upon the decision of the Supreme Court in the case of U.O.I. and others v. Jai Prakash Singh and another, AIR 2007 S.C. 1363 and the decisions of this Court in the case of Board of Secondary Education, Orissa, Cuttack v. Gayatri Hota and others, 2001(I) OLR 398 and Kumari Babita Jena and others v. Council of Higher Secondary Education, Orissa and others, 2007(I) OLR 161 submitted that law has been fairly settled in the aforesaid decisions that only because some of the answer scripts are tallying and/or similar and/or identical with some other answers, that too, in respect of the students, who were appearing in the examination in different halls, a conclusive interference cannot be drawn to the effect that they were involved in mass mal-practice. Law is also settled that before arriving at the conclusion that the examinees were involved in commission of mass mal-practice during the examination, the requirements of natural justice have to be followed. The above principles have been approved by the apex Court in the case of Suresh Koshy George v. University of Kerala and others, AIR 1969 SC 198.
8. This Court in the case of Prashanta Kumar Chakara v. Council of Higher Secondary Education, Orissa, 1988(II) OLR 451 observed that the authorities cannot utilize materials which had not been put to the petitioner and that the principle of natural justice have to be sacrosanctly followed in the case of cancellation of result on the ground of mass mal-practice. In the case of Kumari Babita Jena and others (supra), a Division Bench of this Court, being posed with similar facts, held that the stand taken by the Council that the result was cancelled due to infringement of the examination rules or because of mass mal- practice, since the answer scripts indicated identical answers, cannot be accepted. Identical answers may be found for very many reasons, but for the inference that it was the result of mass mal-practice, something more has to be proved.
9.Learned counsel for the C.H.S.E. relied upon the judgment dated 11.08.1992 of this Court passed in O.J.C. No.4316 of 1991(Radhaballav Baral and others v. Council of Higher Secondary Education and another) and the judgment dated 02.08.2002 passed in O.J.C. No.6438 of 2000(Smt. Pravamayee Nayak and others v. Council of Higher Secondary Education, represented through its Chairman, Pragnyapitha, Bhubaneswar and others), wherein this Court upheld the stand taken by the Council. The facts of the said cases, however, are distinguishable from the facts of the present case, as the facts of the case in Radhaballav Baral and others (supra) disclose that the answers to essays were identical and the grammatical mistakes were similar. In the case of Smt. Pravamayee Nayak and others (supra), the report was submitted while evaluating the answer scripts, immediately, which was place before the Examination Committee and the said Examination Committee, observed that it is a clear case of mass mal-practice. The Court, on finding that it is not only the identically of the answers of the petitioners therein, but also the incorrect answers being identical, upheld the decision of the Council. However, it was observed that what could be considered mass copying cannot be laid down with mathematical precision and it has to be decided on the facts and circumstances of each 15 case as to whether there has been mass copying at a particular examination centre".
16. In Rajesh Kumar (supra), the apex Court in paragraph-7 states as follows:
"xxxxxxx All literate men have been students at a given point of time but all have not been crammers. Those who cram do not achieve their goal by a single reading. it is a ceaseless effort for days and days till the desired result is achieved. Crammers inter se do not have any nexus with each other. The text of a book as the common source for cramming establishes no connection. That per se cannot be evidence of any conspiracy between the crammers to adopt unfair means in the examination unless there be material to show that there was copying of the answer books, descended from the answer book of one of the candidates, or directly from the book leading to the copying by others xxxxx".
17. Considering the ratio decided in the aforementioned judgments (supra) and applying the same to the present context, due to non- availability of any materials against the petitioners and due to non- compliance of the principles of natural justice, the order impugned cancelling the result on the allegation of indulging in unfair means cannot sustain. Accordingly, the impugned orders dated 23.05.2014 & 07.07.2014 under Annexure-3 series issued by the opposite parties cancelling their entire examination imposing punishment debarring them to appear in the further examinations of the University up to next four term-end on the ground that they have copied from the study materials supplied by the University without following due procedure of law and without complying with the principles of natural justice are hereby quashed and the opposite parties are directed to publish the results of the candidates in respect of their examination on the respective subjects within a period of six weeks from the date of passing of the judgment.
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18. With the above observation and direction, these writ petitions stand disposed of. No order to cost.
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Dr.B.R.Sarangi, J.
Orissa High Court, Cuttack The 29th September, 2015, Alok.