PARAG GARDIA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this writ appeal is to the order dated 23/11/2020 passed by learned Single Judge in Writ Petition (C) No.2937 of 2020 whereby writ petition filed by appellants/writ petitioners, who are students of LLM 1st Semester came to be disposed off with a direction that examination scheduled for LLM 1st year from 24.11.2020 to be extended by three weeks' giving an opportunity to the appellants/writ petitioners for their preparation.

(2.) Case of the appellants are that, appellants took admission with the respondent/Pandit Ravishankar Shukla University (hereinafter referred to as 'University') in LLM 1st Semester (P.G. Course), which started in the year 2019. 1st Semester was scheduled in the December 2019, but for some reason, it could not be commenced and new date has been notified for the month of March 2020, but unfortunately due to COVID-19 pandemic situation and lock-down, University was closed, due to which, examination scheduled in March 2020 could not be completed. After normalizing COVID-19 pandemic situation, all of a sudden University declared the date on 11.11.2020 for holding of examination to be commenced from 24.11.2020 for LLM 1st Semester Part-I and LLM 1st Semester Part-II. This notification of time-table for conducting examination of LLM 1st Semester of Part-I and Part-II made the appellants/writ petitioners to approach this Court by way of filing Writ Petition (C) No.2937 of 2020 with following reliefs :

(3.) Learned Single Judge after taking into consideration the pleadings and documents placed on record as well as submissions made on behalf of respective parties, disposed off the writ petition by observing following :