GUPENDU BIKASH KAR Vs. TRIPURA UNIVERSITY

JUDGEMENT

(1.) The petitioner, an honours Graduate Teacher in a Government Aided School, enrolled himself for appearing Bachelor of Education ('B.Ed') examination under distant education recognised by NCTE, filed the present writ petition for a direction to the respondents, Tripura University and Others for publishing the result of Paper-III of Part-I of B.Ed. held on 21.1.2006 as well as for publication of the result of all the papers of B.Ed. Part-II examination held in the year 2005.

(2.) The moot questions arise before this court for decision are whether this court has the power to direct the educational institution like the University to publish the result of a candidate, who was allowed to sit for examination without authority, while no admit card was issued for his appearance and to sit in the said examination and also for directing the respondent University to allow the petitioner for appearing again in paper-III of Part-I of the said examination violating its own rules and regulations.

(3.) Heard Mr. A.K. Bhowmik, learned senior counsel assisted by Mr. S. Ghosh, Advocate, appearing for the petitioner and Mr. P.K. Biswas, learned counsel for the respondent University and others.