MAMTA MISHRA Vs. VICE CHANCELLOR CH CHARAN SINGH

JUDGEMENT

(1.) Supplementary affidavit filed today on behalf of the Petitioner, is taken on record.

(2.) Heard learned Counsel for the Petitioner and learned Counsel appearing on behalf of the University.

(3.) This petition has been filed questioning the correctness of the order dated 21st January, 2011 issued under the authority of the Registrar of the Respondent-University intimating the Petitioner that her results of B. Ed. shall not be declared as the Petitioner had pursued two courses simultaneously which is impermissible in terms of Ordinance-4 of Chapter-IV of the Ordinances framed under the Meerut University Act.