VINOD SUBHASH Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) This appeal is filed by the writ petitioner challenging the judgment dated 30.09.2020 in W.P.(C) No. 17702 of 2020, whereby the following reliefs sought for in the writ petition were declined by the learned single Judge:

(2.) The learned single Judge, after taking into account the subject issues raised by the appellant as well as the University, has entered into the following findings:

(3.) Brief material facts for the disposal of the appeal are as follows: The appellant has filed the writ petition complaining that respondents 1 to 3 i.e., the Mahatma University, the Vice Chancellor and the Controller of Examinations have conducted themselves arbitrarily in not issuing the hall ticket to the appellant for the internal redo assessment even after accepting the required fee for the same. According to the appellant, pursuant to Ext.P1 representation submitted by the appellant to the Vice Chancellor of the Mahatma University, he was instructed to reappear for internal reassessment again and thereupon, he remitted the stipulated fee for redoing the internal assessment. However, the hall ticket has not been issued. It is further submitted that even though the appellant personally approached the first respondent University for the issuance of the hall ticket, no action was taken.