RECHENA PARBIN Vs. GAUHATI HIGH COURT

JUDGEMENT

(1.) This is a sad, but merit-less case. The petitioner got herself enrolled, in the LLB course of three years, in the Sessions 2003-04 at Barpeta Law College under Gauhati University. She appeared, for the first time, in LLB preliminary examination, held in Dec. 2003. The petitioner passed LLB intermediate examination held in Nov. 2005, and, thereafter, she passed the preliminary examination held in March 2007. After completing the preliminary and intermediate examinations, the petitioner appeared, for the first time, in LLB final examination, held in Dec. 2007, but failed. The petitioner, again, sat in the LLB final examination held in Jan., 2009, wherein also she could not pass. She made the third attempt in the final examination held in Dec. 2009, but she could not pass her final examination in the third attempt too. Having failed to clear LLB final examination within a period of six years, she submitted a representation to the respondent No. 2, namely, Controller of Examinations, Gauhati University, Guwahati, seeking to be allowed a special chance to appear in the LLB final examination in the year 2010. By his order, dated 25.10.2010, respondent No. 2 conveyed to the petitioner that she ought to have completed her course of LLB by the examination held in Dec., 2009. Aggrieved by the rejection of her representation seeking special chance to appear in the LLB final examination in Dec., 2009, the petitioner has filed this writ petition, under article 226 of the Constitution of India, seeking issuance of appropriate direction.

(2.) I have heard Dr. B. Ahmed, learned counsel for the petitioner, and Mr. S. Chakraborty, learned Standing Counsel, Gauhati University, appearing on behalf of the respondent Nos. 1 and 2.

(3.) The core issue, in the present writ petition, is the interpretation of the Notification, dated 27.9.2007, issued by the Gauhati University, which provides as follows: