BRIJESH A S Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) In this writ petition, the main grievance of the petitioner is that the special examination for LLM, scheduled as per Ext.P4, is on 16th and 17th of September, 2010 and that the petitioner was given only very short time to appear for the same.

(2.) Although Standing Counsel for the respondent University has obtained instructions and made his submissions, I am inclined to think that there is substance in what the petitioner contends. In that view of the matter, I feel it is only appropriate that the petitioner should be given sufficient time to prepare for the examination and that the exam should be rescheduled.

(3.) Therefore, it is clarified that if the petitioner is not ready for the examination as scheduled as per Ext.P4, it will be open to the petitioner not to appear in the examination and to indicate to the University any convenient date and time and thereupon, the University will schedule another special examination for the petitioner, on a date suitable to the University and the petitioner. Needless to say that, as provided in the regulations, it will also be open to the petitioner to choose better marks of the two examinations. The writ petition is disposed of as above.