PAPIYA LAHIRI Vs. H.P.UNIVERSITY

JUDGEMENT

(1.) MATERIAL facts necessary for the adjudication of this petition are that petitioner sought admission in M.A. (English) in the respondent -University. She secured 190 marks in first semester, 180 marks in second semester, 196 marks in third semester and 173 marks in fourth semester out of 300 marks. She made application seeking revaluation of various papers of fourth semester. She secured 172 marks after revaluation. She being not satisfied with the first revaluation made a representation to the respondent -university vide Annexure P -7. The Chairperson of the English

(2.) THEREAFTER the matter was sent to the Vice -Chancellor for approval. It is evident from the pleadings of the parties that the Vice -Chancellor has not accorded approval to the deliberations dated 5.5.2008 and the result of the petitioner after second revaluation was not declared.

(3.) MR . B.C. Negi has strenuously argued on behalf of respondent -University that the procedure adopted by the -then Vice -Chancellor who had ordered the constitution of the Committee comprising of Deaft of Studies and Chairperson of the Department of English was contrary to the mandatory provisions of First Ordinances 6.70 as amended from time to time. He then submitted that in these circumstances, it was not permissible to the University under law to declare the revised result as per the exercise undertaken by the Committee on 5.5.2008.