RANJEET KUMAR Vs. V C J P UNIVERSITY

JUDGEMENT

(1.) HEARD counsel for the petitioner and the counsel appearing for the Jai Prakash University.

(2.) THE petitioner has filed this application for a direction to the respondent Jai Prakash University to publish the result of petitioner of B.Sc. (Hons.) Math Examination of the Session 1999 -2002, which has been withheld for some technical reason.

(3.) FROM the counter affidavit filed by the respondent -Jai Prakash University it transpires that this error was detected when the result of B.Sc. Part -III of the petitioner was being prepared. Thereafter the Examination Controller on the basis of the resolution taken decided that the petitioner will have to appear in Non -Hindi Composition paper in which he has failed in Part I. As per resolution/direction the petitioner has already appeared in the examination. It has been submitted in paragraph 15 of the counter affidavit that in spite of that the petitioner's result is not being published. The reason for non -publication of the result is that the resolution of the Examination Controller, is against the University Regulation. Since the petitioner did not clear the paper within the stipulated period and failed to appear in the paper of Part -I examination, he will have to appear in the examination of all papers of B.Sc. Part I, unless petitioner re -appears in all papers and passes, his final result cannot be published.