RAMESH CHANDRA Vs. KOTA OPEN UNIVERSITY

JUDGEMENT

(1.) We have heard Mr. Dinesh Maheshwari, learned Counsel for the appellant and Mr. U.C.S. Singhvi, learned Counsel appearing for the respondents.

(2.) This Special Appeal is directed against the judgment of the learned single Judge dated December 3, 1999, dismissing the writ petition.

(3.) The petitioner was admitted to the course of Advance Diploma in Management, popularly known as ADIM by the respondent-Kota Open University, in the year 1992. As per the Scheme of the University, petitioner was eligible to appear in December, 1994 Examination, but he filled up his Examination Form for the examination of March, 1994. Apparently, as per Scheme itself, for six courses (subjects) for the Advanced Diploma in Management, a candidate is entitled to complete the same in one or more years, but not beyond four years. The petitioner submitted admission form in the month of November, 1992 and he was admitted in the course. The petitioner undertook all the subjects of the studies and also undertook internal evaluation and appeared in the Examination. The petitioner was issued admission card (Annex. 3). He took all the papers at Udaipur Centre. However, the petitioner's result was withheld. The petitioner was told that his examination shall be cancelled as he appeared in the examination before the scheduled time.