DEEPAK PAL Vs. VICE CHANCELLOR, VIKRAM UNIVERSITY, UJJAIN

JUDGEMENT

(1.) By this writ appeal under Section 2(1) of MP Uchcha Naayalaya (Khand Nyapeeth ko Appeal), Adhiniyam, 2005, the appellant Deepak Pal is aggrieved by the order dated 21.04.2015 passed in Writ Petition No.522/2014 declining the admission and rejecting the petition filed by the petitioner.

(2.) Briefly stated the facts of the case are that the petitioner was a student of Vikram University, Ujjain and appeared in M.A. Final Examination in the year 2013. The result was declared on 07.09.2013 and he was declared unsuccessful. He contended that the petitioner required minimum 20 marks out of 100 in each of the subject. However in the paper of Research methodology and Statistics paper, he secured 16 marks out of 100 and unit three of the paper the Examiner has not properly cross checked the question and a wrong question was asked in the said question paper. Petitioner has attempted the question and hence it was possible that the petitioner may have passed. The petitioner therefore, along with other students submitted the representation (Annexure P/4) before the respondent No.1 the Vice Chancellor of the Vikram University but no action was taken, hence the present petition.

(3.) It was vehemently urged by Counsel for the petitioner in the present petition that the petitioner was a poor person facing unemployment and struggled to meet his livelihood by taking odd jobs. He was unable to pay the examination fee and other expenses. It is with great difficult, he has manage the same and the answer sheet be called and the petitioner be declared passed and compensation be awarded him.