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Punjab & Haryana HC: Mere 'Apprehension' of Malpractice Not Sufficient to Investigate University - (04 Mar 2020)

EDUCATION

Punjab and Haryana High Court has dismissed a Petition filed by a student levelling allegations of malpractice in the evaluation of examination by Kurukshetra University. The Court further clarified that mere "apprehension" of malpractice was not sufficient and that cogent material was necessary to seek judicial interference.

Tags : PUNJAB & HARYANA HIGH COURT   'APPREHENSION' OF MALPRACTICE  

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