SOUVIK GHOSH Vs. UNIVERSITY OF BURDWAN

JUDGEMENT

(1.) Thirty-four students of the University of Burdwan have approached this Court praying for a direction upon the respondent authority to permit them to participate in the backlog papers of Semesters I to V and in the Part- I and Part- II examinations (old syllabus).

(2.) The petitioners took admission in the University of Burdwan for pursuing their graduation course in the year 2016 / 2017.

(3.) The course consists of six semesters in the new syllabus and three parts in the old syllabus. The petitioners participated in the semester/part examinations and were unsuccessful in a few of the subjects. The petitioners were permitted to appear in the final semester examination held in the year 2020 and they were successful in the same.