HITESH KUMAR Vs. HIMACHAL PRADESH UNIVERSITY AND ANR.

JUDGEMENT

(1.) THE writ petition is filed with following prayer:

(2.) HEARD the learned Counsel for the Petitioner and learned Standing Counsel for the University.

(3.) IT is not in dispute that the Petitioner satisfies the above criterion of pass in 50% papers of 1st year. That alone is the requirement under the statue. Therefore, the Petitioner shall be permitted to appear in the examination for 4th semester of B.B.A.