NILANJANA AHOM Vs. DIBRUGARH UNIVERSITY

JUDGEMENT

(1.) THE petitioner who had been declared to have passed the B. A. (Pt-III) final examination, 2008 conducted under the aegis of the Dibrugarh University (hereafter referred to as the 'university') by securing 1st class with major in Economics is now in a quandary being faced with the impugned corrigendum dated 13. 12. 2008 proclaiming her to have failed in the said examination. Being distraught and disenchanted by the indifference disposition of the University to her representations for necessary remedial intervention, she is before this Court for redress.

(2.) I have heard Mr. C. Baruah, Senior Advocate for the petitioner and Mr. K. Agarwal, learned counsel for the University.

(3.) THE petitioner's account of facts discloses that, she had been a regular student of Three Years (Arts) (1+1+1) Examination Course of the University and had appeared in the TDC Pt-III (Arts) Examination, 2008 (hereafter for short, also referred to as the 'examination') from Manohari Devi Kanoi Girls College, Dibrugarh (for short, hereafter referred to as the 'college') with Roll 100 No. A-219. The results of the said examination declared by the University on 30. 6. 2008 disclosed her to have passed in 1st Class with major in Economics. According to the petitioner, she thereafter appeared the Management Aptitude Test (MAT) conducted on 7. 9. 2008 and following her application for Masters Degree in Business Administration at Darwin School of Business, R. G. Baruah Road, Guwahati, was admitted in the said institute to pursue the aforementioned course. While the petitioner was thus scrupulously attending her classes, she on 14. 12. 2008 could come to learn that her results in the TDC Part-II-III (Arts) Examination, 2008 so declared, had been unilaterally reversed by the University vide the impugned corrigendum dated 13. 12. 2008 issued by the Controller of Examinations, Dibrugarh University showing her to have failed. The petitioner being utterly dismayed by the sudden turn of events, submitted a representation before the Controller of Examinations, Dibrugarh University on 15. 12. 2009 seeking to be apprised with the complaint occasioning the revision of her results, highlighting inter alia that the action taken without affording any opportunity of defence to her, was apparently in violation of the principles of natural justice. Though, the representation was received by the authority concerned, corrective steps were not taken impelling her to solicit judicial intervention.