SADHANA Vs. VIKRAM UNIVERSITY UJJAIN

JUDGEMENT

(1.) This is a petition under Art. 226 of the Constitution.

(2.) The material facts giving rise to this petition, briefly, are as follows : - The petitioner, who was a student of the Government Arts and Science College, Ratlam, appeared for the M.Sc. (Previous) Examination in Chemistry held in March, April 1985 by respondent 1, Vikram University. The result of the examination was declared on 8-7-1985 and the petitioner was declared to have failed in that examination. She received the mark-sheet on 26-7-1985. On 2-8-1985, the petitioner submitted an application for revaluation. The result of revaluation was declared on 15-11-85 and the petitioner was declared to have passed in M.Sc. (Previous) Examination. The petitioner then approached respondent 3, the Principal Government Arts and Science College, Ratiam, for admission to the M.Sc. (Final) class but respondent 3 refused admission to the petitioner on the ground that the last date fixed for admission to the College was 31st July, 1985. The petitioner thereupon approached respondent 2, the Registrar of the University for admission but respondent 2 pleaded his inability to grant admission. The petitioner then approached this Court and filed the present petition.

(3.) On 17-12-85 by an interim order passed by this Court, the respondents were directed to provisionally admit the petitioner to M.Sc. (Chemistry) Final class and to provisionally allow her to fill up the form for admission to M.Sc. (Chemistry) final examination to be conducted by the respondent University in March-April, 1986.