RAJDEV SINGH Vs. RANI DURGAVATI VISHWAVIDYALAYA JABALPUR

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the petition is heard finally at motion stage.

(2.) By invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner has prayed for a direction to permit him to appear in the forthcoming examination of LL.B., VIth Semester and to declare the result of LL.B. Vth Semester by issuing the mark sheet. He has also prayed for quashing of the mark-sheet, Annexure-P/1 and for a direction to the respondents to issue fresh mark-sheet declaring him as having passed the Examination of LL.B. IIIrd Semester. He has further sought for a direction to produce the entire record relating to the LL.B. IIIrd and Vth Semester Examinations.

(3.) The respondent-University has filed the return and submitted that the petitioner is not eligible to appear in the Vth and VIth Semester Examinations of the LL.B. Three years Course in view of the provisions of Ordinance No.111 which prescribes the eligibility of a candidate for admission to Semester Examinations and restrictions/prohibitions to participate in next Semester Examination of LL.B.