NARAYAN PRASAD PANDEY Vs. HARI SINGH GOUR VISHWAVIDYALAYA

JUDGEMENT

(1.) THIS petition has been preferred for commanding the respondents to declare the result of the petitioner of examination of B. A. Part I of the year 2007. Issuance of mark-sheet has also been prayed for.

(2.) FACTS involved in the petition are that the petitioner passed the higher Secondary School Certificate Examination in the year 1980 with Roll no. 324778, which was conducted by the Board of Secondary Education, M. P. Bhopal. He got admitted in B. Sc. Part-I. He appeared in the examination of b. Sc. Part-I in the year 1982 held by the University of Sagar. He failed to succeed and left the studies. Thereafter, he applied for appearing in the main examination of B. A. Part-I of the year 2007 as a private candidate on the basis of mark-sheet of Higher Secondary School Certificate Examination of the year 1980 which is on record as Annexure P-l. Admit card was issued vide Annexure p-4 bearing No. 107760 and Enrollment No. NA/07/14076. He appeared in the examination Center at Post Graduate College, Damoh. Examination was conducted in March-April, 2007. However, the result of the petitioner was not declared at all and his mark-sheet as well was not issued. This compelled the petitioner to submit the present writ petition mainly with the allegation that he having been permitted to appear in the examination of B. A. Part-I, his result is liable to be declared and mark-sheet is also equally liable to be issued to him. It is contended that after issuance of the admit card and after allowing him to -appear in the examination, respondent University has no power to withhold the result and the mark-sheet as well.

(3.) THE petition has been opposed by the respondent University mainly on the ground that the petitioner in the absence of having passed the Higher secondary School Certificate Examination under 10+2 system, was not entitled to appear in the examination of B. A. Part-I in the year 2007. Although, the admit card was, erroneously, issued to the petitioner, he on scrutiny was not found entitled to appear in the examination of B. A. Part-I of the year 2007; since he had not passed the qualifying examination of Higher Secondary School certificate Examination under 10+2 system.