DEEGA AUGUSTINE Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) Petitioner has completed BCA Course from a College affiliated to the first respondent University. She did not pass one paper of the 3rd semester examination. She appeared in the re- examination and results are awaited. On the ground that she has completed the course, she applied for admission to MCA. Accordingly, the second respondent allotted the petitioner to the third respondent college. According to the petitioner, she has to produce the results of the re-examination before 13-10-2010. On that ground, this writ petition is filed, seeking a direction to the first respondent to publish her results and also to direct the second and third respondents not to cancel the allotment/admission.

(2.) In various cases of this nature filed by students like the petitioner, the University has informed this Court that they have already forwarded the answer scripts for valuation and that results are expected to be published by 15-12-2010. Therefore, no further directions in that regard is called for.

(3.) However, petitioner seeks a direction from this Court requiring respondents 2 and 3 not to cancel the allotment or admission, on the ground that the petitioner did not produce the results before the last date prescribed.