NIJARA DEVI BARUAH Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) HEARD Mr. K. K. Mahanta, learned Senior Counsel appearing for the petitioner. Also heard Mr. L. P. Sharma, learned standing counsel for the Gauhati University.

(2.) THE petitioner took admission in the LL. B. Course of the Gauhati High Court in the year 2000 and was scheduled to appear in the LL. B. Preliminary Examination in the year 2001. Accordingly under the provisions of Regulation 15, the petitioner was required to clear her LL. B. Degree within 6 years from the due date of her Preliminary Examination. Therefore the petitioner was required to complete her LL. B. Course by the year 2007.

(3.) BY Regulation 14 as noted above, a candidate who fails to pass or fails to appear in the first due examination is required to pass in the said examination within a period of holding of the next 3 consecutive examinations. Similarly under Regulation 15, a candidate is required to clear the LL. B. Degree within 6 years from the date of first due Preliminary LL. B. Examination. It is provided further under Regulation 15 that maximum 3 chances are available to each student to clear each part of the LL. B. Examination.