RANJANA GUPTA Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the respond - ent -Univeristy.

(2.) THE petitioner in this application seeks the relief for publication of the result of her part -3 examination of B.Sc. (Computer Applications). The petitioner was admitted to the course for the session -2003 -06. In the 1st year examination in the year - 2004 she failed in only the subsidiary papers. In the second year examination in the year -2005 she cleared the subsidiary papers of the 1st year, but failed in the mathematics paper of the 2nd year. In the 3rd year examination she failed again in the mathematics paper of the 2nd year and E.D.P. of 3rd year. In 2007 the petitioner appeared in the carry over mathematics paper of the 2nd year and the E. D.P. paper of the third year but failed in the mathematics paper and the E.D.P. paper again. According to the University, in the year -2008 the petitioner could have appeared for the mathematics paper again alongwith all subjects of 3rd year since failure of E.D.P. paper in the 3rd year did not permit carry over of the 3rd year course twice.

(3.) THE fact of the matter remains that the petitioner has now cleared all her papers of all the three years. She was permitted by the University authorities themselves to appear and re -appear. There are no allegations of any unfair practices in the examination on her part, but her results have been achieved by her on merit. It were the University authorities who, if they thought that the regulations debarred her from appearing the second time in the failed paper of the 3rd year, not to permit her to do so.