BIDISA CHAKRABORTY Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

JUDGEMENT

(1.) THIS intra -court appeal impugns the order dated 30th April, 2014 of dismissal of W.P.(C) No.8097/2012 preferred by the appellant.

(2.) THE facts, not in dispute, are as under: -

(3.) THE learned Single Judge dismissed the writ petition observing/holding (i) that according to the respondent University it had a window of 21 days to issue all admit cards and the same are issued on the basis of self certification by the candidates of their being eligible to take the examination; (ii) that the admit card is thus issued only on a provisional basis and the complete scrutiny of particulars is done before declaration of results and not before issuance of admit card; (iii) that oral assurance or issuance of admit card or estoppel shall not apply to a written stipulation restricting the maximum duration of the course to eight years; and, (iv) that since the span period of eight years for completion of MBA course had expired in December, 2011, the respondent University was justified in not declaring the appellant 's/writ petitioner 's result.