KABERI BORAH Vs. GAUHATI UNIVERSITY

JUDGEMENT

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

(2.) THE petitioner pursuing an LL. B. Course from the Gauhati University had approached this Court seeking direction for permitting her to appear in the LL. B. (Final Examination) scheduled in the year 2008 as the University authorities refused a further chance to the petitioner to take the Final LL. B. Examination on the ground that, the petitioner has failed to pass or has failed to appear and clear the Examination within the maximum permissible chances, as provided under the new Regulation and Syllabus for LL. B. Courses framed by the Gauhati University.

(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.