MINATI KUMARI MOHAPATRA Vs. UTKAL UNIVERSITY

JUDGEMENT

(1.) THE present writ application is at the instance of one Smt. Minati Kumari Mohapatra. She prays inter alia :

(2.) THE petitioner is aggrieved by the action of the opposite parties, i. e., Utkal University represented by the Vice -Chancellor and the Controller of Examinations, Utkal University, Vani Vihar illegally returning application form submitted by the petitioner for appearing in B.Ed. Final Examination, 1995 as non -collegiate (private) candidate through Utkal University and thereby depriving her from appearing at the said examination.

(3.) SHE submitted an application to appear for the year 1995, but as the S3me was not entertained, she has moved this Court seeking reliefs as indicated above.