DEVENDER SINGH Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) THE petitioner as a regular student at Government College, Jind appeared for the final B.A. Part -II examination conducted by the Kurukshetra University in April, 2000. The result of the aforesaid examination was declared on 10.08.2000. A perusal of the result card issued to the petitioner, copy of which has been appended to the writ petition as Annexure P -l reveals that the petitioner had passed in all the papers except in the subject of English. The result also reveals that the petitioner had qualified the paper in the subject of geography only after he had been awarded grace marks.

(2.) HAVING failed only in one subject, it was permissible for the petitioner to appear in the said subject in the supplementary examination to be conducted in October, 2000. To avail of the opportunity to clear the paper in which he had failed, the petitioner submitted the prescribed form and fee. After scrutiny, the University finding everything in order issued the petitioner Roll No. 312100, thereby permitting the petitioner to sit in the English paper during the supplementary examinations to be conducted in October, 2000. The petitioner, indeed, appeared in the said paper. Despite the fact that the result of others, who had appeared with him has been declared, the result of the petitioner was withheld. On 13.12.2000, the petitioner allegedly visited Kurukshetra University to make enquiries. He come to know that his result in the English paper for which he had appeared in October, 2000 had not been issued on account of the fact that the University had arrived at the conclusion that he was ineligible to appear in the supplementary examination conducted in October, 2000. His enquiries further revealed that he had been declared to have been failed in B.A. Part -II examination conducted in April, 2000. On the same date i.e. 13.12.2000, the petitioner alleges that he obtained a photocopy of a letter dated 04.09.2000 addressed by the Kurukshetra University to the Principal, Government College, Jind, a copy of which has been appended to the writ petition as Annexure P -2. Its contents are fully extracted hereunder for facility of reference : -

(3.) A perusal of the aforesaid letter reveals that the University had by itself arrived at the conclusion that the petitioner's result for the B.A. Part -11 examination had been wrongly computed. It was also concluded that the result of the petitioner and one other student of Government College, Jind had been revised from 'compartment' to 'fail'. On the basis of the aforesaid conclusion drawn by the Kurukshetra University, the Principal. Government College, Jind was asked to arrange to return the Detailed Marks Certificate issued to the petitioner to enable it to issue a revised/corrected Details Marks Certificate. A copy of the communication dated 04.09.2000 addressed by the Kurukshetra University to the Principal, Government College, Jind does not reveal that Principal was required to serve the aforesaid letter either on the petitioner or on the other student affected by the change of the result.