RUTH Vs. RANI DURGAWATI VISHWAVIDYALAYA

JUDGEMENT

(1.) Petitioner appears in person. Shri Shiv Kumar Shrivastava, learned counsel for the respondents.

(2.) Petitioner has filed this writ petition and the grievance of the petitioner is that after she was granted admission in the LL.M. Course she has not been permitted to appear in the LL.M. First Semester Examination. She is a student of Neelkanth Vidhi Mahavidyalaya, Jabalpur and the University is denying her the right to appear in the examination. Petitioner appearing in person points out that the petitioner passed LL.B. Examination and obtained 54.36 % marks, as is evident from Annexure P-2. She belongs to the scheduled caste category and had submitted her application for admission to the LL.M. Course. In pursuance to certain guidelines and policies formulated by the university on-line admission form was filled by the petitioner and being a candidate belonging to relaxation category, after granting 5% relaxation of marks, as per government circular, petitioner was granted admission in the LL.M. Course and was allotted seat in Neelkantha Vidhi Mahavidyalaya, Jabalpur.

(3.) Petitioner is pursuing her studies in the said course. Now when she is to appear in the first semester examination, she is being denied participation in the examination on the ground that she does not fulfill the minimum qualification of having obtaining 55% marks in the LL.B. Examination, therefore, her admission is not proper.