GAJENDRA PATRA Vs. UTKAL UNIVERSITY AND ORS.

JUDGEMENT

(1.) THE results of the B.A. (Hons) Examination of the year, 1982 in which the Petitioner claims to have been successful having been cancelled by order passed vide Annexures -5 on 30 -9 -1982, the Petitioner he approached this Court for redress.

(2.) THE case of the Petitioner is that after results were published on 10 -7 -1982 declaring him passed, the mark sheet was issued to him by the Principal, B.J.B. College, Bhubaneswar on 10 -7 -1982 and the provisional certificate was also issued to him on 7 -8 -1982 by the Utkal University, He got admitted as a student of M.A. (Psychology) in the Utkal University the classes of which started on 19 -8 -1982. The impugned order in Annexure -7 was passed on 30 -9 -1982 and the writ application was filed on the next day i.e. on 1 -10 -1982. This Court while issuing notice to the opposite parties for both admission and hearing, granted interim stay of the operation of the order and thereafter by order dated 17 -7 -1984 and 3 -5 -1985 the Petitioner was permitted to appear at the M.A. Examination.

(3.) MR . N.C. Panigrahi, learned Counsel appearing for the Petitioner has tenaciously urged two submissions assailing the decision of the University, viz;