SUTAPA ROY Vs. UNIVERSITY OF CALCUTTA

JUDGEMENT

(1.) Heard the learned advocates for the parties.

(2.) The instant writ petition has been filed by a student of a College named Shri Shikshayatan College, which is an affiliated College, being affiliated under the University of Calcutta. The case of the writ petitioner is that she has been prevented by the College authorities to fill-up her form for the purpose of appearing in the ensuing B.A. Part-Ill (honours) Examination, 2010, to be conducted by the University of Calcutta.

(3.) According to the learned Advocate for the writ petitioner, in terms of the University of Calcutta (Admission and Examination Regulations relating to Three-Year B.A./ B.Sc./B.Com./B.Mus. Degree Courses of Studies), Regulations 2009, (hereinafter referred to as the said Regulations) the College authorities cannot hold any elimination/ qualifying test in the midway for the students admitted to the Honours Courses of Studies at the decree level. In this regard he has referred to Clause 17 of the said Regulations, which reads as under: