(1.) The Writ petitioner, after securing her B.Sc. degree in Agriculture, took admission in the Assam Agricultural University at Jorhat to pursue the Post Graduate Course. She had joined in the Department of Plant Breeding and Genetics(P.B.G.) in the session that commenced from 1 st August, 2001.
(2.) The Post Graduate Course in the said University is a two years course divided into four semesters. The 1st year of the P.G. Course is called the 5th year where as the 2nd year of the course is described as the 6th year.
(3.) The petitioner successfully completed the 1 st semester of the 5th year of Post Graduate Studies and, accordingly, registered her name in the 5th year, 2nd semester, which was due to commence with effect from 1.2.2002. According to the writ petitioner, the University had published a list of the different courses available for a student to be registered and in the said list which particular course was available in which semester was mentioned. Further more, according to the writ petitioner it was not specified in the list published by the University that any particular course was available either in the 5th or 6th year of studies and reference to the availability of courses/subjects were in respect of the semesters. One of the subjects/courses for which the petitioner registered her name was the course in "Resistance Breeding" which was identified as Course No. PBG-518. Her registration appears to have been made on 23.1.2002 and was countersigned by the Advisor, Head of the Department as well as the Dean. The petitioner, co-incidentally, was the only student to have registered for the aforesaid course i.e.PBG-518.