ANJU BALA Vs. PANJAB UNIVERSITY AND ORS

JUDGEMENT

(1.) The petitioner has approached this Court, seeking direction to respondent Nos. 1 and 2 to add his internal assessment marks for the year 2007 and to declare his result accordingly.

(2.) The petitioner is a student of 3 years LL.B. Course and studying in Rayat College of Law (respondent No. 3). The petitioner claims to be a meritorious student and has passed her 10th Class with 77% marks in the year 1992. She passed her +2 examination with 61% marks. She passed B.Sc. (Medical) with 63.41% marks and is a Post Graduate in English with 50% marks.

(3.) On the basis of an entrance test conducted in the year 2006, the petitioner got admission in Rayat College of Law, Railmajra, District Nawanshahr. She had obtained ranking No. 5. The petitioner appeared in the Ist Semester examination in the year 2006 and had passed the same with 65% marks. She accordingly got admission in IInd Semester. The petitioner could not appear in the examination held in April 2007. She then appeared for IInd Semester examination conducted in November 2007 under Roll Number 1340. The result of the petitioner was shown as 'RL' (result later). Without adding the internal assessment of the petitioner, the result was declared requiring the petitioner to re-appear in two papers i.e. Constitutional Law-II and Family Law-II. The petitioner again applied for appearing in the IInd Semester examination. She also appeared in the IIIrd Semester examination in November 2008 and passed the same with 66% marks. Later, she also appeared in IVth Semester, which she had passed with 68% marks.