RAJESH KAUL Vs. RANI DURGAWATI VISHWAVIDYALAYA

JUDGEMENT

(1.) Petitioner has filed this writ petition on 5.9.2014 and seeks direction from this Court to permit the petitioner to clear the remaining papers of LL.B. (three year) course.

(2.) Facts in nutshell goes to show that the petitioner took admission in the 3 Year Degree Course (LL.B.) in the year 1999 as a regular student in the respondent no.2/institute, which was affi liated to respondent no.1/University. It seems that the petitioner appeared in the LL.B. Part III examination sometime in the year 1998 -99 and did not clear all the papers. The petitioner seems to have failed in some of the subjects. However it is the case of the petitioner that after the examination was held in the year 1999 the result and mark sheet were not made available to him, he kept on representing for getting the mark sheet right from the year 1999 vide Annexure P -1, took steps for obtaining the mark sheet under the Right to Information Act in the year 2012 and thereafter on 10.7.2012 vide Annexure P -2 when the mark sheet was issued petitioner found that he has failed in certain subjects and thereafter sought permission to appear in the said subjects.

(3.) The University placed the matter before the appropriate council and the council having found that the petitioner cannot be permitted to appear in the failed subjects, now under the changed circumstances, rejected the claim vide Annexure P -4, therefore this writ petition.