ASHISH RANJAN SINGH Vs. B N MANDAL UNIVERSITY

JUDGEMENT

(1.) The petitioner seeks quashing of an order dated 11.05.2016 passed by the Registrar, B.N. Mandal University, Madhepura, whereby he has denied to publish the final result of B. Tech. Examination of the petitioner.

(2.) This is not in dispute that the petitioner was admitted to the said course in Millia Institute of Technology, Purnea in the year 2006, which is a 4-year course. He cleared five papers out of eight in the 1st year examination held in the year 2007 and was granted promotion to the 2nd year. He cleared all the eight papers of the 2nd year and two papers out of three of the 1st year. 3rd year examination was held in June, 2009. The result was, however, not published by the University for reasons not known. The petitioner was allowed promotion to 4th year in 2010. After he appeared for the 4th year examination, result of 3rd year examination was published. On the basis the said result of 3rd year examination was found that the petitioner had cleared only two papers out of eight of the 3rd year examination. The petitioner cleared seven papers out of eight papers of 4th year. He also applied for appearing in such papers of previous years, in which he had failed. For example, he had failed in six papers of 3rd year examination, as per the result declared in July, 2010, and he, accordingly, filled up examination form for six papers only of 3rd year, and not all the eight papers, apparently because he had cleared two other papers.

(3.) In subsequent examinations, he has cleared all the papers. His result has, however, been withheld by the University on the ground that as per the Regulation and Scheme for the B.Tech Examination, since the petitioner had failed in more than three papers of the 3rd year examination, he was required to apply for all the papers of the 3rd year, whereas, he appeared only in such papers (6), in which he had earlier failed. This is the reason why the result has been withheld and petitioner's request has been turned down by the impugned order dated 11.05.2016.