SHOEB QURESHI Vs. STATE OF M P

JUDGEMENT

(1.) SHRI Verma submitted that the petitioner has been deprived of appearing in the 4th Semester of IInd year LL.B. examination merely on the ground that in the last semester petitioner could not achieve 48% average marks while as per Ordinance 111 Clause 4(vii), petitioner was required to pass second semester examination and to get 48% marks in aggregate in that year but inspite of getting 47.9% marks in the last year, petitioner has not been permitted to appear in the ensuing examination which are scheduled from 22.2.2011.

(2.) AS return has not been filed, considering peculiar facts of the case, subject to objections as may be raised by the respondents in the reply, we permit the petitioner to appear in the ensuing examination on following terms :-