RAJIB BORGOHAIN Vs. COTTON COLLEGE

JUDGEMENT

(1.) A Writ Court in exercising its discretion cannot encourage indiscipline in the society nor its decision can lead to a chaotic situation, more so, in the field of education. Bearing in mind this principle now let us go to the facts of this case.

(2.) In the amended writ application filed by a student of Cotton College, the followings are the prayers :

(3.) The petitioner had major in History and he appeared in the Test Examination of T.D.C. Part-I and it is claimed that he passed Part-I Examination in all the subjects, but he was not allowed to fill up the form as he was declared to be discollegiate. This is Annexure-D to the writ application.