JULI DEBBARMA Vs. SECRETARY CUM COMMISSIONER, EDUCATION DEPARTMENT

JUDGEMENT

(1.) Heard Mr. D.C. Roy, learned counsel appearing for the petitioner. Also heard Mr. Raju Datta, learned counsel for the respondents- Tripura University (respondents No.2, 3 & 4). Mr. M. Debbarma, learned Addl. G.A. is present for representing the State- respondent.

(2.) This present petition is filed under Sec. 226 of the Constitution of India seeking following reliefs:

(3.) The case of the petitioner in brief is that she belongs to the Scheduled Tribe community of the State of Tripura who was admitted in the College of Veterinary Sciences & Animal Husbandry in the year 2019. The petitioner passed First Professional Exam in 2020 and thereafter, she passed the 2nd professional Exam in 2021. It is contended by the petitioner that due to shortage in her attendance in 2022, she could not appear in the 3rd professional Exam. It is also stated that, due to her fracture injury in leg which she sustained while taking part in the College sports of her college, she could not appear in all the subjects of Third Professional Exam in 2023. Thereafter, she appeared in the 3rd professional Exam in 2024 but, she became unsuccessful in the said Exam as she obtained less marks than the required pass marks in (three) subjects i.e. (1) Veterinary Pharmacology and Toxicology, (2) Veterinary Parasitology & (3) Veterinary Clinical Practices-l. Thereafter, she sought for inspection of answer scripts and also for revaluation of the answers of all the answer sheets and deposited requisite fees in university but according to her the university did not consider the same. It is further stated that the petitioner on earlier occasion filed a writ petition before this Court being WP(C) 264 of 2025 which was withdrawn with liberty to file a fresh. Thereafter, she has again approached this Court seeking the above-noted reliefs.