ANIRUDH SHARMA Vs. HNB GARHWAL UNIVERSITY

JUDGEMENT

(1.) By means of this petition, the petitioners have sought a writ, order or direction in the nature of mandamus directing the respondents to declare the result of 5 th Semester of petitioner Nos. 1 and 2 and of 7 th Semester of petitioner No.3 and to permit them to appear in examinations of 6 th Semester and 8 th Semester respectively.

(2.) According to the petitioners they are the students of B.A.LL.B. in law College of respondent No.3. The petitioner Nos. 1 and 2 appeared in 5 th semester of B.A. LL.B. in the College of respondent No.3 and submitted the examination forms for 6 th Semester. Likewise the petitioner No.3 appeared in seven semesters of B.A. LL.B. in the college of respondent No.3 and submitted the examination form for 8 th Semester. The respondent No.3 forwarded the examination forms of the petitioners to respondent No.1 and 2 and admit cards have been sent by respondent Nos. 1 and 2 to respondent No.3. The examinations of 6 th and 8 th Semesters are going on. The date sheet of the examination has been annexed along with the urgency application moved by the petitioners. It is further alleged by the petitioners that mark-sheets of four semesters to the petitioner Nos. 1 and 2 and six semesters to petitioner No.3 have been issued by the respondent No.1 through respondent No.3.

(3.) The grievance of the petitioners is that the respondent Nos. 1 and 2 have not declared the result of 5 th semester of petitioner Nos. 1 and 2 and of 7 th semester of petitioner No.3. The action on the part of respondent University in not declaring the result is arbitrary.