ANITA RANI Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) Petitioner has approached this Court inter-alia praying for issuance of a writ of mandamus directing the Kurukshetra University and its Registrar to declare the result of B.A. Part-III taken by her with roll No. 9230 in May, 1996.

(2.) It is stated in this petition that she took B.Sc. Part-I and B.Sc. Part-II examinations held by the Punjab University. Thereafter, she applied to Kurukshetra University for taking B.A. Part-III examination held in May, 1996. Alongwith that application, prior history namely of having taken B.Sc. Part-I and B.Sc. Part-II examination from Punjab University was not stated. She took B.A. Part-III examination on the basis of the roll number issued by the Kurukshetra University. She did not produce any migration certificate and therefore, the Kurukshetra University did not declare her result of B.A. Part III taken by her.

(3.) When this petition came up for hearing on 27th August, 1997, following order was passed :-