ASMI CHOUDHARY Vs. PUNJABI UNIVERSITY, PATIALA AND ANOTHER

JUDGEMENT

(1.) The petitioner has approached this Court to seek a writ in the nature of mandamus, directing respondent no.1 to issue roll number to her to appear in the 6th semester examinations of B.A. LL.B. (5 Year), starting from 13.05.2015.

(2.) This case was listed for preliminary hearing on 12.05.2015 and since the 6th semester examinations were starting from 13.05.2015, the University was directed to issue roll number to the petitioner, making it clear to her that it would be a provisional arrangement, depending upon the final outcome of the writ petition.

(3.) The case of the petitioner is that she re-appeared in Legal History exam of 5th semester in November 2014 and its result was declared on 06.04.2015 but in the meantime, she got admission in the 6th semester on 20.11.2014 and issued roll no.120478068 and registration no.PUP- 2012/778. She alleged to have started attending classes after declaration of result on 06.04.2015 but she had also been attending classes w.e.f. 12.01.2015, but at that time, her presence was not marked. It is further alleged that after depositing requisite examination fee, date sheet was issued to her on 03.05.2015 but roll number to appear in the 6th semester examination was not issued.