SAFINA RANI Vs. VICE CHANCELLOR ROHILKHAND UNIVERSITY

JUDGEMENT

(1.) This is a writ petition seeking a direction to the respondents Nos. 1 and 2 to declare the petitioner as having passed her B.A. I examination and also that she may be permitted to attend the classes of B.A. II in the College and to appear in the examination of B.A. II in 1987-88.

(2.) The facts of the case, as may be briefly stated, are that the petitioner appeared in the examination of B.A. I held in the year 1986-87. In the result of the said examination announced in the month of June, 1987, the petitioner was declared to have passed the said examination. She was also issued a mark-sheet on 1st July, 1987. On the basis of the said result and mark-sheet, the petitioner obtained admission in B.A. II classes in R.B/DO. College, Bijnor and started attending the classes as a regular student. In October, 1987 the petitioner also filed the examination form and submitted the requisite examination fee for the examination of B.A. II for the year 1987-88. However in the month of November, 1987 the respondents Nos. 1 and 2 informed the petitioner that her result for B.A. I examination 1987 has been cancelled. Revised mark-sheet (Annexure No. 3) was also issued to the petitioner in the said respect.

(3.) The present writ petition has been contested by the respondents Nos. 1 and 2 who have stated that because the petitioner had tailed to secure minimum 33% marks in each of the paper in Drawing and Home Science, hence she had failed in B.A. I examination and that because the earlier mark-sheet was issued to the petitioner by mistake, hence the said mark-sheet and result of the petitioner were cancelled.