SURAJ KUMAR CHAKMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.N. Jha, learned counsel for the writ petitioner, and Mr. B. Choudhury, learned counsel, appearing for respondent No. 1. Head also Mr. L.P. Sarma, learned counsel for respondent Nos. 2 and 3.

(2.) The writ petitioner's case is, in brief, thus: The petitioner was admitted into three years B.A. degree course (TDC) in the academic session 2003-2004 under the Gauhati University (hereinafter referred to as the 'respondent University'). The petitioner appeared in B.A. Part-I examination in the year 2004 and passed. In the academic session 2004-2005, the petitioner did not appear in B.A. Part-II examination, which was held in the year 2005. The petitioner, however, appeared in the B.A. Part-II examination held in 2006, but failed to pass. The petitioner, then, once again, appeared in the B.A. Part-II examination in the year 2007, but failed to pass. Thereafter, the petitioner appeared in the B.A. Part-II examination in the year 2008 and passed.

(3.) Close on the heels of the his results of the B.A. Part-II examination, as indicated hereinbefore, the petitioner appeared in the B.A. Part-III (final) examination in the year 2008, but his result was withheld. According to the respondent University, the result of the petitioner's B.A. Part-III (final) examination was withheld on the ground that the petitioner had already exhausted, by the year 2007, three consecutive chances, which were made available to him for passing the B.A. Part-II examination, and, hence, the petitioner could not have appeared and passed his B.A. Part-II examination in the year 2008.