TABASSUM KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been referred by the petitioner being crestfallen by the action and inaction of respondents specially respondent No.2/Madhya Pradesh Bhoj Open University, Bhopal, whereby allegedly case of the petitioner has not been considered for declaration of result of practical-2 examination (Organic Chemistry) of MSc previous year. Respondent No.2 has shown the petitioner as absent in the practical-2 examination whereas as per the submissions of the petitioner, she remained present and participated in practical examination, but she was denied allotment of marks.

(2.) Precisely stated facts of the case for adjudication are that the petitioner appeared in 1st year examination of MSc (Chemistry) in year 2012, but in the mark-sheet of said examination, she was declared absent in practical-2 (Organic Chemistry) subject, whereas as per the submission, petitioner was present in said exam. Copy of result of MSc previous year of petitioner is enclosed as Annexure- P/2. Thereafter, she appeared in MSc final year also, but meanwhile her attendance sheet of MSc previous year showed her absent. Therefore, copy of attendance sheet along-with letter was referred to the Registrar of respondent No.2/University vide Annexure P/3, but as per the allegations, the same has not been considered.

(3.) She appeared in MSc final year examination, but her result was kept as withheld (W.H.P.M.N.A.) on the ground that her practical marks were not received by respondent No.2/University to include it along-with total marks. Thereafter, she continuously represented for the allotment of marks in practical-2 examination, but no heed was paid to it, therefore, she preferred this petition.