INDIRA AGNIHOTRI KUMARI Vs. AGRA UNIVERSITY

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Standing Counsel appearing for the respondents and perused the records.

(2.) By means of this writ petition the petitioner has prayed for the following reliefs :

(3.) The contention of the petitioner is that she is well qualified and had obtained very good marks in High School, Intermediate and Graduation Examinations. It is contended that the petitioner took her admission in M.A. (Sociology) in National Degree College, Bhogaon, Mainpuri after obtaining permission from the institution, where she is L.T. Grade Teacher. It is alleged that respondent No. 2 in collusion with respondent No. 3, her near relative,, who was a Lecturer in Chitra Gupta Post Graduate College, Mainpuri and with the help of respondent No. 4 have been instrumental in manipulation in the evaluation of the marks. According to the petitioner, respondent No. 2 who is the niece of respondent No. 3 had obtained more marks than the petitioner due to collusion. In this regard reliance has been placed on Annexure-5, Annexure-6 and Annexure-7 annexed with the writ petition. Annexure-5 is the copy of application of the petitioner dated 25.5.96 by which she has informed the Vice Chancellor, Agra University, Agra that respondents No. 3 and 4 are colluding in order to manipulate that the petitioner gets less marks and the answer books may not been sent to Chitra Gupta Post Graduate Degree College, Mainpuri, where respondent No. 2 was studying as her relative was in collusion with respondents No. 3 and 4 for giving illegal benefit to respondent No. 2. Annexure-6 is the copy of another application dated 10.11.96 by which a request has been made by her that answer- books of the petitioner and respondent No. 2 may be re-examined by some independent person, otherwise she will suffer irreparable injury. Similar application dated 11.3.1996 which has been annexed as Annexure-8 to the writ petition.