MANOJ KUMAR PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) The Petitioner has prayed for a direction to the Respondent-University to declare the results of the B. Ed. Examinations (Degree Course) of the Petitioner by way of an amendment. The Petitioner has also prayed for quashing of the order dated 19th/30th November, 2010 which is in shape of a communication by the Registrar informing the Petitioner that his results for the B. Ed. Examinations, Session 2007-08 (3rd phase) cannot be declared as the Petitioner has completed two degree courses simultaneously in the same academic session. It has been indicated that according to rules the Petitioner will be entitled for a B. Ed. Degree Course provided his results of Post Graduation which he had completed in the year 2008 are cancelled. The amendment application has been allowed by a separate order and the learned Counsel for the University had been called to obtain instructions and assist the Court in the matter.

(2.) Learned Counsel for the University has placed before the Court a copy of the order which is impugned through the amendment application and also the extract of Chapter IV of the Ordinances relating to examinations in general. Relying upon Ordinance No. 4, learned Counsel for the University submits that the impugned order does not call for any interference nor can a mandamus as prayed for by the Petitioner be granted.

(3.) The Petitioner was a student of M. Sc. Course in Murli ManoharTown. Post Graduate College, Ballia affiliated to the Veer Bahadur Singh Purvanchal University, Jaunpur. While he was a student as above, applications were invited for entrance examinations from qualified candidates for the B. Ed. Degree Course to be held by the Chhatrapati Shahu Ji Maharaj University, Kanpur. The Petitioner appeared in the entrance examination while he was a student of M. Sc. The Petitioner passed his M. Sc. Examination in the year 2008 and he was issued a mark-sheet on 25.9.2008.