PURVANCHAL UNIVERSITY JAUNPUR Vs. SHABANA KHATOON

JUDGEMENT

(1.) In the instant writ petition under Article 226 of the Constitution of India the petitioners have prayed for quashing the order of Consumer Protection Forum, Azamgarh dated 7.10.1994 and also the complaint dated 27.8.1993 made by respondent No. 1.

(2.) We have heard Sri Ajit Kumar Singh, learned counsel for the petitioners University and the learned Standing Counsel for respondent No. 3. No one has entered appearance on behalf of respondent Nos. 1 and 2 despite notice. In view of office report dated 4.1.2001 service of notice on the said respondents is deemed to be sufficient under Rule 12, Explanation II of Chapter VIII of the Rules of the Court.

(3.) It appears that respondent No. 2 was a student of M.A. (Urdu) of Shibli National Post Graduate College, Kazi Gaus Alam, Azamgarh, affiliated to Purvanchal University, Jaunpur. She appeared in M.A. (Urdu) Examination from the aforesaid College and was shown to have passed with Second Division, though in the University records it was shown that she has obtained marks of First Division. It is submitted by the learned counsel for the University petitioner that as per University record she has secured 563 marks out of 900 but due to some technical error the Computer wrongly described that she has secured 563 marks out of 1000. Thus, the percentage of 563 marks out of 1000 being less than 60%, she was shown to have secured Second Division though the percentage should have been taken out of 900 which would come to more than 60%.