GAUHATI UNIVERSITY Vs. PUNAMDITA RAI BARUAH

JUDGEMENT

(1.) HEARD Mr. R. P. Kakati, learned counsel for the Appellants/gauhati University. Also heard Mr. P. K. Goswami, learned senior counsel who represents the respondent/writ petitioner.

(2.) THIS appeal is presented against the judgment and order dt. 19. 12. 07 passed by the learned Single Judge in W. P. (C) No. 5532/2007, whereby the writ petition was ordered in favour of the petitioner.

(3.) THE writ petitioner, who appeared for her LL. B. Final Examination from Gauhati University, on declaration of her result on 21. 7. 07 found that she had failed in paper No. IV (Civil Procedure Code) and paper No. VI (Environmental Law ). On application made, the University authorities re-evaluated the answer scripts and declared her as passed in the paper No. IV (CPC ). But the University authorities determined that she received only 27 marks in paper No. VI and accordingly has failed to secure the requisite 40 marks necessary for passing the examination.