ANJANI KUMAR SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Shivanshu Goswami learned counsel who has put in appearance on behalf of opposite party no.6 i.e. University as well as learned Standing Counsel for the State.

(2.) The petitioner is a student of LL.B Ist Semester enrolled in Rajendra Singh(Rajju Bhaiya) University, Prayagraj, U.P. The studentship of the petitioner in the university is not in dispute whereas a certificate undated is relied upon by the petitioner showing satisfaction of the requisite attendance criteria.

(3.) Subject to satisfaction of the requisite attendance, we hereby direct that the petitioner may be facilitated to appear in the LL.B. Ist Semester examination scheduled on 12/3/2022, 14/3/2022, 16/3/2022, 22/3/2022, 24/3/2022 and 26/3/2022 or any other date to which the examination may be re-scheduled in respect of these papers by the University under the custody of the jail authority with due intimation to the District Magistrate.