SUMAN Vs. STATE OF M P

JUDGEMENT

(1.) THE present writ petition preferred under Article 226 of the constitution of India frescoes a flummoxed picture and exposits a scenario which can be stated without fear of any contradiction that there is an adroit endeavour on the foundation of self-convinced remonstrance by the petitioner to accomplish not only a misconceived but also, in a way, implausible result. The pleadings, as we perceive, are nebulous and mercurial from which it is extremely difficult to discern and "come right on the marrow of the case". It has the effect potentiality to create a maze. It is, we are disposed to think, due to preconceived and predetermined propensity and ingenuity of the petitioner which reflects her incurable ambition based on fallacious conception of justice as if justice is sans law. True it is, justice is not divorced from mercy but mercy cannot be the sole and lone governing factor. As it appears the petitioner has persuaded herself by exclusive aspiration and interest and not by reason in the remotest sense.

(2.) WE have commenced with the aforesaid prefatory note inasmuch as in a confused state of pleadings one thing alone is clear that the petitioner, a student of LL. B.-II has prayed for various reliefs which are not only manifold or multi-fold but have their own bizzare characteristics. She has prayed for declaring the Ordinance No. 5. 22 (2) of the Dr. Harshing Gour vishwavidyalaya as unconstitutional, to quash the revaluation result in LL. B.-II examination of March-April, 2006 due to fraud played by the respondent University, for issue of direction registering a criminal case against the accused persons and to award maximum marks to the petitioner in the subject in question.

(3.) IT is apposite to mention here that the petitioner had appeared in LL. B.-II examination conducted by the respondent university and her result was declared in June, 2006. Being dissatisfied with the marks in the subject of Jurisprudence and interpretation of Statutes she applied for revaluation. The revaluation was done and result thereof was declared and eventually in the subject of Interpretation of Statute she was given 45 marks as against 44 marks allotted to her in the main examination.