LAWS(MPH)-2011-9-71

MANISH JAT Vs. STATE OF M P

Decided On September 29, 2011
MANISH JAT Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Petitioners seek following reliefs :-

(2.) On direction to seek instructions learned Dy. Advocate General who also represents respondent No. 4 i.e. Rani Durgavti Vishwavidyalaya has to submit that vide Notification No.2011 /Sept. 11,2011, the B.Com. VI th Semester Examination has commenced. It is urged that the subjects for which examination could not be held on 19.9.2011, 21.9.2011, 26.9.2011 and 28.9.2011, fresh dates are being announced. In respect of rest of the subjects it is stated that the examinations are held as per the schedule.

(3.) Relevant provisions of clauses 5 of Online of campus Counselling Procedure 2011: M.B.A. (Full Time) stipulates: