PROMITA NARZARY Vs. BODOLAND UNIVERSITY

JUDGEMENT

(1.) This writ petition is preferred by the petitioners challenging the validity of the Regulations 5.3 and 19.6 of the Bodoland University Regulations On Under-Graduate Degree Examinations Under Choice Based Credit System, 2015 (hereinafter to be referred as 'Bodoland Regulations')

(2.) In the writ petition, the petitioners have made the following prayer:-

(3.) The brief facts of the case are that the petitioners are the students of U.N. Academy affiliated to the Bodoland University and they have successfully cleared all the papers of B.Sc./B.A. course except one backlog paper. It is the case of the petitioners that for the purpose of clearing specific backlog papers, the students have submitted their examination forms with the requisite examination fees to appear fourth time in the said backlog paper and the same was accepted by the University. Pursuant to that, they appeared in the said examination but the respondent University withheld their results. Being aggrieved with the action of the Bodoland University of withholding their results, the petitioners preferred a writ petition, being, WP(C) 828/2022 before the Writ Court. However, in the Writ Court, the Bodoland University has taken a stand that the Regulation Nos.5.3 and 19.6 of the Bodoland Regulations do not permit fourth chance to any student to clear backlog paper and as such, the result of the petitioners have rightly been withheld by the University though they have appeared in the examination for the fourth time in the respective backlog paper.