LAWS(GAU)-1996-1-2

L V ZODINPUII Vs. NORTH EASTERN HILL UNIVERSITY

Decided On January 23, 1996
L.V.ZODINPUII Appellant
V/S
NORTH EASTERN HILL UNIVERSITY Respondents

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned counsel for the petitioner as well as Mr. Sailo, learned counsel for the respondents Nos. 1 to 4.

(2.) Facts leading to the filing of the present writ petition may be briefly recited. After completing of three years degree course in Education in the year 1988, petitioner joined the Post Graduate course in the Department of Education for the Session 1989-90 under the North Eastern Hill University, in short (NEHU ).

(3.) Petitioner completed first three semesters from Shillong Campus and one semester from Mizoram campus, Aizawl. Petitioner was assigned Roll No. A-004 of Shillong Campus. The Post graduate course under NEHU consists of four semesters and can be completed within a period of two years. In each of the semesters there are four papers carrying 100 marks each. Out of total 100 marks, 25%. is alloted to Sessional works ( Internal Exams. ) and the rest 75% is allotted for Semester Exams (External). Accordingly, the Sessional Works carries 100 marks, while Semester Exams carries 300 marks. In the end of 4th Semester in M.A. Course (Education ), fourpapers were prescribed in syllabus. These are :-(a) Laboratory Practical (b) Education of Exceptional children (c) Pre-School Education, and (d) Yoga Education. Out of the four semesters, students can opt for writing of Dissertation which carries 200 marks in lieu of any two other papers. The petitioner opted for writing dissertation in lieu of the two papers viz: 'Pre-School Education' and 'Yoga Education' and therefore, she appeared and sat for the exam only in the papers namely : Laboratory Practical and Education of Exceptional children.