S SREEDEVI Vs. A P AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) The writ petition is filed for a writ of mandamus directing the respondent- University to permit the petitioner to take the examination of the back-log subjects of the four Semesters of the I and II year B.Sc. (Agr.) likely to be held in April/May, 1995 or about for the academic year 1994-95.

(2.) The undisputed facts, in this case, are that the petitioner who was a student of the respondent-University studying in the Agricultural College, Rajendernagar, Hyderabad, appeared for the first semester, butdeclared failed. However, according to the Regulations, she was allowed to continue the second semester. After completion of the second semester, she appeared for the examination of second semester in which also, she was declared failed. This happened in the years 1989-90 and 1990-91. Thereafter, the petitioner submitted a re-examination Form on 28-3-1992, but she did not write the examination. Again on 16-6-1994, the petitioner applied for permission for writing the examination for the back-log subjects. On the basis of the said application, dated 16-6-1994, petitioner is not being permitted to appear for the first and second semester in the failed subjects. No communication is also issued in that behalf.

(3.) The 1st respondent-University has filed a counter to this writ petition. It is stated in para No.2 of the counter as under: