ANJU DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner, a student of the Gauhati University (hereinafter referred to as the 'university') is before this Court, her results for the TDC Part III having been withheld.

(2.) I have heard Mr. S. Bhattacharjee, learned counsel for the petitioner and Mr. L. P. Sharma, learned Standing Counsel for the University appearing for the Respondent Nos. 2 to 5. Mr. Dutta, learned Standing Counsel, Education Department appears for the Respondent No. 1. None has entered appearance on behalf of the Respondent No. 6, Principal, Handique Girls' College, Guwahati.

(3.) THE pleaded case of the petitioner is that, her father who is a Subedar in the Indian Army is presently posted at Army Unit in the Narengi Cantonment near Guwahati. He being on a transferable job, the petitioner had to accompany him at his places of posting. The pursue the Bachelor of science course, she got admitted in the Deb Samaj College, Ferozepur city under Punjab University and passed the Part-I examination thereof in the year 2004. On her father's transfer to Guwahati, she obtained the Migration certificate from the said University which clearly mentioned inter alia that she had passed the B. Sc. Pt-I examination from the said University in the month of April, 2004. She, thereafter took admission in B. Sc. Part II course of the Gauhati University in Handique Girls' College, Guwahati on the basis of the said Migration certificate and the Result cum Marks Certificate. B. Sc. Part-II course comprises of two years of study i. e. IInd and IIrd years to be cleared through regular University examinations. She pursued the said course and on completion of the second year filled up the application form for appearing in the IInd' year examination held by the University. The Admit Card being issued to her by the University, she appeared in the said examination and passed the same. In the meantime, she had been registered as a student of the University and was allotted the Registration No. being 043210 of 2004-2005. On completion of the Third year, on her application, she was permitted to appear in the B. Sc. Pt II final examination held by the University having been issued the admit card therefor. The petitioner duly appeared in the said examination. However, though the results of the B. Sc. Pt II final examination of the year 2006 were declared in the month of September, 2006, her results were withheld. As repeated representations before the authorities of the University did not evoke any response, she approached this Court for redress.