KM. RENU PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard Shri Anil Tiwari, learned counsel appearing for the petitioner. Learned Standing Counsel appears for the State respondents. Shri Neeraj Tiwari appears for U.P. Technical University, Lucknow and its Registrar-respondent nos. 2 & 3.

(2.) Ms. Renu Pal-appellant in this Special Appeal was admitted to B.B.S. Engineering College, Allahabad in Session 2004-05 and appeared in first year examination (1st Semester & 2nd Semester). She was promoted to second year along with carry over papers. She appeared in second year mains examination (3rd Semester & 4th Semester) in Session 2005-06 along with carry over papers. She passed carry over papers of first year and failed in second year examination as she could not clear six out of ten papers. She was required to repeat second year examination in Session 2006-07. Her result was directed to be declared in which she could not clear the three papers. To complete the second year examination she was required to appear in 4th semester examination of session 2006-07. She again failed in the second year examination 2006-07 and was required to repeat the second year examination. The petitioner filed a Writ Petition No. 56954 of 2007 in which after noticing the aforesaid facts the Court did not find the case to be fit for interference and dismissed it on 7.4.2008.

(3.) In this Special Appeal, which was thrice dismissed in default and was restored; an order was passed on 17.5.2011 to declare her result of 3rd paper of Vth semester and to permit her to provisionally appear in the 6th semester examination to commence on 23.5.2011.