LAWS(UTN)-2021-11-69

RITU BELWAL Vs. KUMAUN UNIVERSITY, NAINITAL

Decided On November 10, 2021
Ritu Belwal Appellant
V/S
Kumaun University, Nainital Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner took admission in B.A., Part-I Course during academic session 2018-2019 in Government Post Graduate College, Ramnagar, which is affiliated to Kumaon University. Petitioner appeared in the first semester examination held in December, 2018 and passed in three out of five papers, but, was declared unsuccessful in remaining two papers. Thereafter, she appeared in second semester examination and passed all the papers of second semester examination. Subsequently, along with her third semester examination, petitioner re-appeared in all papers of first semester examination and now she has successfully completed her B.A. Course, however, the University is not issuing mark-sheet of first semester examination. Thus, feeling aggrieved, petitioner has approached this Court, seeking the following reliefs:

(3.) Learned counsel appearing for the University was asked to get instructions in the matter. Today, on instructions, he submits that as per University Rules, any student, who is unsuccessful in semester examination in two papers, can be promoted provisionally to the next semester and he can appear in those papers in which he or she has failed, as back paper. He further submits that petitioner was thus entitled to appear only in two papers of first semester examination, in which, she was unsuccessful, however, petitioner re-appeared in all the five papers of first semester examination, and she has again passed in all five papers of first semester examination, including the three papers in which she was declared successful earlier.