VANDANA A CHOUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) WP (C) Nos.7145 of 2010, 7339 of 2010 & 1168 of 2011 involve common facts as well as common question of law, thus, they are being considered and disposed of by this common order.

(2.) BY these petitions, the petitioners seek a direction to the respondents No.3 & 4 i.e. Chhattisgarh Swami Vivekanand Technical University, Bhilai (for short "the University") and Shri Shankaracharya College of Engineering & Technology, Bhilai (for short "the College"), respectively, to declare the result of the petitioners in the backlog subject wherein, the petitioners appeared in the second time after failing in the concerned subject in the regular as well as in the first opportunity, thereafter. Further the respondents be directed to permit the petitioners to continue their studies on the basis of result to be declared in the backlog subject, in the second attempt.

(3.) SHRI Nair & SHRI Dubey, learned counsel appearing for the respective petitioners, would submit that under clause 8 of the Ordinance No.12, there is no restriction on clearing the paper any time, not on the first available opportunity only. The petitioners were permitted to appear in the second time again in the backlog papers. They were also permitted to continue their studies in the subsequent semesters. Thus, the respondent University and the College be directed to declare the result of the petitioners of the backlog subject examination and the continuation in the subsequent semester be regularized.