LAWS(P&H)-2016-8-120

BHUMIKA KUKREJA Vs. KURUKSHETRA UNIVERSITY, KURUKSHETRA AND OTHERS

Decided On August 19, 2016
Bhumika Kukreja Appellant
V/S
Kurukshetra University, Kurukshetra and Others Respondents

JUDGEMENT

(1.) The petitioner seeks a declaration of result of the B.Sc (Genetics) degree course, on account of the fact that she has appeared in all the six semesters, but her registration has not been allocated by the respondent-University. Resultantly, prayer has been made that her representation (Annexure P-5) for declaration and for issuing the detailed marks card of each semester be declared along with the allocation of registration number.

(2.) The pleaded case of the petitioner is that she had appeared in Senior Secondary Examination as a regular student in the year 2011 with the Central Board of Secondary Education (CBSE) and got a compartment in Physics (Annexure P-1). On the basis of the said result, she took admission in the B.Sc course of 3 years comprising of six semesters with respondents No.3-College affiliated with the respondents No.1 and 2-University. The petitioner had appeared in the academic session 2011-2012, 2012-2013, 2013-2014 and also in the 6th semester in the month of March, 2014 and accordingly sought the said declaration.

(3.) It is the case of the petitioner that though she had got compartment in the said senior secondary school examination, in 2011, but she had also enrolled in the National Institute of Open Schooling (NIOS) and cleared her senior secondary examination also, in April, 2012 (Annexure R-3/2). It is her case that to avoid any ambguity, she moved representation to the Central Board of School Education (CBSE) and the original certificates of the NIOS had been surrendered and another chance had been given to clear the compartment examination with the CBSE. Reference was made to Annexure P-3, the permission granted.