NOME LEGO Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) Heard Mr. P.J. Saikia, learned Counsel, for the writ Petitioner. Also heard Mr. L.P. Sharma, learned standing counsel for Respondent Gauhati University.

(2.) The Petitioner, a tribal girl from a backward State of Aninachal Pradesh, with aplight, confidently took admission in 3-year LL.B, Degree Course under the Gauhati University in the year 2001 but she could not obtain the said Degree, for, she could not come out successful during the maximum outer period of 6 years prescribed under the relevant regulations of the Gauhati University. Her case, in a narrow campus, can be narrated like this.

(3.) For the purpose of adjudicating the instant writ petition, it is relevant to have a close look at the new Regulations 14 and 15 of the Gauhati University, which are extracted, hereinbelow, for ready reference: