(1.) The petitioner is a student. She has, inter alia, prayed for the following reliefs: - "(i) Respondents may very kindly be directed to declare the result of the petitioner of third and fourth semesters forthwith without any further delay and in case petitioner has failed to pass any of the papers, she further be allowed to appear in the examinations being concluded by the respondents in the second week of December, 2002 as per law to secure the ends of law and justice."
(2.) The facts in brief arising out of the pleadings of the parties are that the petitioner joined the respondent University as student for two years Master of Arts degree in 1999 against registration No. 99 -CC -MI -366. She passed the first and second semesters of M.A. Hindi during the year 1999 -2000. Thereafter, she migrated from this University to Chhattarpati Sahwaji University, Kanpur in Uttar Pradesh to pursue her B. Ed. Course. She was allowed to migrate and she passed the B. Ed. Course in August, 2001.
(3.) Thereafter she applied for admission in M.A. Hindi for third and fourth semesters and was permitted to appear in the examinations held in November/December, 2001 and June, 2002, respectively. She appeared in the said examinations but her result was not declared. Assuming that she had not passed in third and fourth semesters, she again submitted her forms for re -appearing in the examination, which were returned to her vide letter dated 30.4.2002, Annexure P -4 to the rejoinder along with bank draft of Rs.1520/ - on the ground that she had not appeared in the examination of third semester and stood migrated from the University; The petitioner personally visited the University, made representation dated 16.5.2002, Annexure P -5 and submitted migration certificate from Chhattarpati Sahwaji University for 3 -registration and deposited the requisite fee. According to the petitioner, having been satisfied, the University issued roll number to the petitioner for appearing in third and fourth semesters to be held by the University.