RITIKA SINGH Vs. GURU GHASIDAS UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Anshuman Shrivastava, learned counsel for the petitioner. Also heard Mr. Ashish Shrivastava, learned senior counsel appearing for the respondent.

(2.) This appeal is preferred against an order dated 27/10/2021 passed by the learned Single Judge in WP(C) No.4321 of 2021, whereby, the learned Single Judge rejected the application, being I.A. No. 01 of 2021, by means of which, the appellant had prayed for grant of interim relief. By the said application, the appellant prayed for a direction to the respondent-University to provide provisional admission or to keep one seat reserved / vacant of B.Sc (Honours)-Rural Technology / B.Sc. in Forestry.

(3.) The respondent - University had refused admission of the appellant on the ground that the appellant had secured less than 50% marks in the Higher Secondary Examination, 2020 and therefore, was not eligible to be admitted. The stand taken by the appellant is that the appellant having taken an examination for improvement of performance, resultantly, on the basis of better of two marks in two examinations in the subjects concerned, her total percentage becomes 51.6% and therefore, the plea taken by the University for rejecting admission of the appellant is not justified.