SHAIK SAIDA Vs. REGISTRAR OSMANIA

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to declare the action of respondent No.1 in refusing to issue Provisional Certificate in the LLB (Five Year Degree Course) to the petitioner.

(2.) The brief facts leading to the filing of this Writ Petition are stated hereunder:

(3.) On behalf of the respondents, the In-charge Registrar has filed a counter- affidavit wherein it is inter alia averred that the petitioner was detained in the First Year as he could not pass the requisite papers and that he was re- admitted into LLB Second Year during the academic year 2007-08 after completion of the First Year subjects. It is further averred that whenever the syllabus is revised in a particular year, two supplementary examinations immediately following thereafter shall be conducted according to the old syllabus and the candidates not appearing at the examinations or failing in them shall take the examination subsequently according to the changed syllabus.