LAWS(CHH)-2019-4-19

SUBIR SARKAR Vs. INDIRA GANDHI KRISHI VISHWAVIDYALAYA

Decided On April 25, 2019
Subir Sarkar Appellant
V/S
Indira Gandhi Krishi Vishwavidyalaya Respondents

JUDGEMENT

(1.) Heard.

(2.) Admittedly, the petitioner has been refused permission to appear in the ongoing Semester Examination of B.Sc.(Agriculture) Course for the reason that he failed to pay certain dues including examination fees and other dues by way of on-line mode.

(3.) Learned Counsel appearing for the respondent-University would submit that the examinations are to begun from 26 th of April, 2019, therefore, the petitioner's petition suffers from delay and laches.