RACHNA KUMARI Vs. HP UNIVERSITY

JUDGEMENT

(1.) Admitted, Mr. S.S. Mittal, Advocate appears and waives service of notice on behalf of the respondent. In the facts and circumstances of the case, the matter is taken up for final hearing today.

(2.) This petition is filed by the petitioner for an appropriate writ, direction or order ordering the Himachal Pradesh University, respondent herein, to pay damages to the extent of Rupees five lacs along with 18% interest till realisation of the amount. Further reliefs are also claimed.

(3.) The case of the petitioner was that she appeared in B.A.Part -III Examination conducted by the respondent -University under Roll No.7547 in the year 1997. On may 30.1997, the result was declared and as stated in the petition, she obtained the following marks: