VICE-CHANCELLOR Vs. ANMOL KUMAR VERMA

JUDGEMENT

(1.) THIS appeal is barred by limitation.

(2.) AFTER having heard learned counsel for the parties and taking into consideration the averments made in the limitation petition, we are satisfied that sufficient ground has been rnade out to condone the delay. Accordingly, the delay in filing this appeal is condoned.

(3.) ADMITTED fact is that the writ petitioner - Respondent No. 1 was admitted to B. A. (Honours) course and has passed Part -1, Par -ll and Part -Ill examinations. However, the authorities refused to issue marksheet on the ground that the admison of the writ petitioner -Respondent no. 1 B. A. (Honours) course was itself conary to the regulation of the University.