NAVEEN KUMAR Vs. H.P. UNIVERSITY AND ANOTHER

JUDGEMENT

(1.) By means of this petition, petitioner has prayed for direction to the respondents to issue the consolidated marks sheet for MA (Economics) and to pay Rs.5 lacs compensation for causing mental pain, physical harassment, torture, pecuniary losses and wastage of precious two years of career of petitioner for depriving him from appearing in various examinations and interviews and also from getting the benefit of post graduate degree in various interviews.

(2.) Brief facts of the case are that petitioner took admission in MA (Economics) in respondent university in the year 2001. In June, 2004, he appeared in Courses I, II, III of first semester and also Courses IV and VI of second semester, result whereof was declared in the month of October, 2004 and petitioner was conveyed to have obtained marks as under:- <FRM>JUDGEMENT_46_LAWS(HPH)6_2017_1.html</FRM>

(3.) Petitioner approached the examination and evaluation Branches of University and lodged his protest for showing him absent in Course VI of second semester. In response to his complaint, his result of Course VI of second semester was settled and was informed to him by respondent university through Controller of Examination vide letter dated 2.11.2004 (Annexure P-3).