HURA RANA Vs. RAJIV GANDHI UNIVERSITY

JUDGEMENT

(1.) HEARD Mr. Chorpok Modi, learned counsel for the petitioners. Also heard Mr. Muk Pertin, learned CGC appearing on behalf of the respondent Nos. 1 to 3 (Rajiv Gandhi University Authority) and Mr. Amit Saring, learned counsel appearing on behalf of respondent No. 4.

(2.) THE petitioners, herein, are the students of Arunachal Law Academy pursuing their 3 years Degree Course in the said Academy, who got admission in the month of July, 2008. Out of 6 semesters, they cleared 5 semester of the degree programme but in the sixth semester petitioner No. 1 could not obtain the requisite pass mark in Company Law. Petitioner No. 2 could not clear Taxation Law within the time framework of 5 years Degree Course. The petitioners, thereafter, vide their representation, requested the respondent authority to allow them a special chance to appear in examination ,as they have already cleared 36 papers out of total 37 papers of the Law Course but the respondent No. 2, vide the impugned letter dated 24.10.2013 intimated the petitioners that since they have failed to complete the course within the given chance and stipulated period, their appeal for additional chance to appear the back paper examination could not be considered. In pursuance to impugned order, they were not allowed to fill up the examination form for ensuing examination, supposed to be held on 07.05.2014.

(3.) THE relevant Rules and Regulations of Rajiv Gandhi University to which the Arunachal Law Academy is affiliated is quoted as under: