RAKHI SHARMA Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) THE complaint is that once the petitioner was allowed to appear in BCA -IIIrd year supplementary examination, held in the month of October, 2012, the respondent -University could have not withheld her result for any reason whatsoever and that withholding of her result by the respondent -University is highly illegal, arbitrary and also against the principles of natural justice. Hence, this writ petition with the following prayer: -

(2.) THE stand of the respondent -University as disclosed from the reply to the writ petition reads as follows:

(3.) AT the very outset and for the sake of convenience, Ordinance 9.68(e) pressed in service on behalf of the respondent -University is reproduced herein as under: -