QUAMRUDDIN Vs. VICE CHANCELLOR BHIM RAO

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the Bhim Rao Ambedkar University.

(2.) PETITIONER is the student of B.H.M.S. course. He had taken admission in the B.H.M.S. course in Magadh Homeopathy Medical College & Hospital, Biharshariff. Petitioner without clearing the B.H.M.S. Part -I examination, appeared in the B.H.M.S. Part -ll examination, 1995 held in December, 1997 and cleared it. He also passed Part -Ill B.H.M.S. course. Subsequently, he appeared, vide Roll No. 175 in B.H.M.S. Part -l examination held in the month of April, 2003, but failed in three subjects, namely, Anatomy Theory, Physiology Theory and Homeopathic Pharmacy Theory. Grievance of the petitioner is that since he failed in Part -I examination held in the month of 2003, he appeared in the compartmental examination, but his result is not being published, as such, a direction be issued to the authorities of the University to publish his result of compartmental Part -I B.H.M.S. course, and declare him pass in B.H.M.S. course.

(3.) CONSIDERING the fact that entire examination itself has been cancelled, petitioner cannot ask for publication of his result, only because he appeared in the compartmental examination. He will have to appear in all papers of Part -I examination and only when he clears Part -I examination, his result can be published. It is totally false that Petitioner was not given proper notice regarding cancellation of the examination. He had proper notice of cancellation of his result which is apparent from his representation. He appeared in the compartmental examination only when he came to know about cancellation of result.