BASEERAT-UL-AIN Vs. VICE CHANCELLOR, CENTRAL UNIVERITY

JUDGEMENT

(1.) Petitioner has filed the instant writ petition seeking a direction upon the respondents to conduct the examination of the petitioner for LLM course 3rd Semester separately at an earliest possible date and allow her to write her exams.

(2.) It is the case of the petitioner that she passed her LLB degree in the year 2017 and thereafter she got admitted in the Department of Law, Central University, Kashmir, for two-years fulltime Masters (LLM course) in the year 2019. It is averred that the petitioner completed her 1st and 2nd Semester as a regular candidate in the year 2020. However, petitioner came to be arrested in connection 2021.10.21 CM No.6131/2021 with FIR No.RC-01/2021/NIA/JMU dtd. 2/3/2021 for offences under Sec. 18 and 20 of UA(P) Act, 1967. The petitioner is stated to have remained in custody pursuant to her arrest.

(3.) It is averred in the petition that the petitioner continued to study and prepare for examination even while she was in custody. She made an application before the Superintendent of the concerned jail for facilitating conduct of her exams of 3rd Semester LLM course. The Superintendent of the jail is stated to have written a communication to Controller of Examination, Central University, Kashmir, on 29/3/2021, requesting him to allot the jail special examination center. However, the said facility was not provided, whereafter the petitioner approached the Special Court, NIA, Jammu, for grant of temporary bail which was granted in her favour in terms of order dtd. 1/9/2021 passed by the said Court.