ADITYA SWAROOP SRIVASTAVA Vs. UNIVERSITY OF ALLAHABAD

JUDGEMENT

(1.) We have heard counsel for the petitioner and Sri S.N. Upadhyaya, who has appeared on behalf of the University. The petitioner had appeared in LLB III year Examination from Allahabad 'University'. His result was withheld. Subsequently, the University declared his result wherein he was shown to have failed in Land Law III paper. The University subsequently directed the petitioner to appear in the said subject in the examination which were to commence from 21st of Jan., 1988. Since the petitioner was communicated with the said order a day earlier, he could not appear in the said examination. The petitioner has filed the present writ petition for issue a writ of mandamus directing the University to permit him to appear in the III back paper of LLB. Final Examination which is to commence from 31st of Aug., 1988. A counter affidavit has been filed on behalf of tire University wherein it has taken the stand that the petitioner cannot be permitted to appear in the III paper of LLB. He is required to appear in all papers afresh. The said contain is not correct. It was due to the act of the University that the petitioner could not appear in the subsequent examination. We, therefore, direct the University to permit the petitioner to appear in the III back paper of the LLB. Final Examination which is to commence from 31st of Aug., 1988 and also declare his result.

(2.) With these directions the petition stands disposed of. Petition disposed of.