AMRITA KURMI Vs. DIBRUGARH UNIVERSITY, DIBRUGARH

JUDGEMENT

(1.) Heard Mr. A.K. Gupta, learned counsel appearing for the petitioner. The Dibrugarh University and its authorities are represented by Mr. K. Agarwal, learned counsel.

(2.) The petitioner who pursued her B.Sc. Part-II and Part-III Course in the Dibrugarh Hanumanbux Surajmal Kanoi College for short "the DHSK College" (respondent No.5) challenges the decision of the Dibrugarh University (D.U.), who have refused to declare the petitioner's final examination results where she appeared in the year 2004. The reason for non-disclosure is because, the petitioner had passed her B.Sc. Part-I examination from another University (University of Jammu) and accordingly to the D.U. authority, unless a student pursues her entire B.Sc. Course from their University, her result for the B.Sc. final examination can't be declared.

(3.) The petitioner submits that her father is serving in the Indian Air Force (IAF) and was initially posted at Jammu where the petitioner pursued her B.Sc. Part-I Course under the University of Jammu. Then her father was transferred from Jammu to Chabua Air Force Station and the petitioner too moved with the family to Dibrugarh. After finding out that she can resume her B.Sc. Course under the Dibrugarh University, she secured admission in 2nd Year of B.Sc., in the D.H.S.K. College and was allowed to appear in the Part-II examination conducted by the Dibrugarh University. Her 2nd year results were declared and she took admission in the same College in the B.Sc. final hear and was again issued admit card by the Dibrugarh University for the 3rd year examination commencing on 28.6.2004. Result for B.Sc. examination was declared by D.U. in the first week of Oct., 2004 but since the petitioner's result was withheld, she approached the University for her results. Then she was informed by the impugned letter of 6.1.2005 (Annexure D) that since she was not eligible to resume her B.Sc. Course from 2nd year in an affiliated college under Dibrugarh University in terms of the regulation 20 of the Rules for Admission on Transfer from other University her final results can't be declared. However, to facilitate result declaration, permission was accorded to the petitioner to appear in the B.Sc. Part-I examination once again under the Dibrugarh University, so that the result of her performance in the B.Sc. final examination could be declared.