PRAVEENKUMARJHA Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) This writ application has been filed by the petitioner for issuance of a writ of mandamus directing the respondents Patna University ard its authorities to publish the result of the petitioner of B. Com (Hons.) examination.

(2.) The petitioner had undertaken the course of B. Com. (Hons.) Part I in 1988 by getting himself enrolled as a student in Vanijay Mahavidyalaya College of respondent which is one of the constituent colleges of Patna University. He appeared in Part I examination which had commenced on 8-11-1989. According to the petitioner though he passed in all the papers but in the subject Financial Accounts he could secure only 33 per cent. Accordingly, he opted to appear for re-examination in the said subject in the next examination held on 29-1-1991 and secured 61 per cent. Subsequently he appeared in B. Com. (Hons.) Part II and Part III examinations which commenced on 16-3-1991 and 12-5-1992 respectively. According to the petitioner though he has passed in all the subject in all three parts but still the respondents are not declaring his result which shows their arbitrariness and mala fide.

(3.) Counter affidavits have been filed on behalf of the respondent, wherein it has been stated that keeping in view the regulations framed by the Inter University Board, the petitioner having not secured the minimum 45% marks in Honours subject of Accounts group in his Part I examination, he has been treated as failed in Part I examination, disentitling him to his results of B. Com. (Hons.) Part II and Part III.