PURNIMA RAJBONGSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The cancellation of the B.A. Part-II Examination, 2002 of the Petitioner and her debarment from appearing in any University examination for five years as per the decision of the Executive Council of the Gauhati University (for short, hereafter referred to as the 'University') form the subject matter of challenge in the instant petition.

(2.) I have heard Mr. A.M. Mazumdar, learned senior counsel for the Petitioner and Mr. Sk. Mukhtar, learned Counsel for the University.

(3.) The recorded version of the Petitioner is that, after a temporary disruption of her studies in her early years following her marriage, she resumed her academic pursuit and after passing the Higher Secondary Examination in 1998, took admission in the B.A. Three Years Degree Course of the University in Nalbari College with Major in Assamese. She passed Part-I Examination in 2001 with 1st Class in the Major subject. For personal reasons, she changed her centre and being permitted, she was allowed to take the B.A. Part-II Examination from Paschim Guwahati Mahavidyalaya. She duly sat in the B.A. Part-II Examination and secured 1st Class in Major thereat.