TEZ UDDIN LASKAR Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) THE petitioner seeks a declaration that the chance availed by him in the Final LL. B. Examination held from 29. 12. 2007, as permitted by this Court, is within the sanctionable limit of the number of attempts prescribed by the extant regulations of the Gauhati University (hereinafter referred to as "the University") in this regard and further prays for a direction for declaration of his result therein.

(2.) I have heard Mr. K. A. Mazumdar, learned counsel for the petitioner and Mr. S. Chakravarty, learned Standing Counsel, Gauhati University.

(3.) BY order dated 19. 12. 2007, this Court after hearing the learned counsel for the parties allowed the petitioner to appear in the ensuing LL. B. Final Examination scheduled to commence from 29. 12. 2007. The petitioner accordingly completed the necessary formalities and took the examination. He now prays for declaration of his results.