PUJA PUSHKAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the Patna University.

(2.) The petitioner was student of the Bachelor of Business Administration course, Session 2007-10.

(3.) She claims to have appeared at the first year examination, but failed to clear two papers out of four. She was permitted to attend the second year course and passed the examination also. During the second year she cleared the two papers of the first year in which she had failed. She was then permitted to attend the third year course and passed the third year examination also. The petitioner is aggrieved by the withholding of her third year result on the ground that having failed in two papers of the first year she was required to reappear in all four papers of the firs year.