IRAM KHAN Vs. BARKATULLAH UNIVERSITY

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed by the petitioner being aggrieved by order dated 28.10.2016 passed by the respondent University, whereby the petitioner has been prohibited from appearing in the 1st Professional Examination of the MBBS course.

(3.) The facts, as narrated by the petitioner in the petition, are that the petitioner after being successful in the competitive examination obtained admission in the respondent No.2 College in the MBBS course in August, 2010. It is submitted that immediately after admission, the petitioner got married and, therefore, could not participate in the examination or continue with her studies.