CHANDER SHEKHAR MEENA Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) INSTANT petition has been filed by a law student with a limited prayer that he could not be able to secure minimum aggregate marks in LL.B. 2nd Year and choose to appear in two papers i.e. Company Law and Law of Crimes but his misfortune was he became ill on the date when the paper of Company Law was scheduled, as such, he could not appear in the paper of Company Law and was marked as 'Absent' which is also evident from Annexure -3, the mark sheet of petitioner for due papers and with that constrain the petitioner filed this writ petition and under the directions of this Court, the petitioner appeared in the paper of Company Law of LL.B. 2nd Year and in the said paper he secured 52 marks. Counsel submits that petitioner has completed the course of LL.B. but could not be granted degree on the premise that one of the papers has been cleared by him in fifth attempt and since he appeared in the paper of Company Law of LL.B. 2nd Year under orders of this Court, any further action for University is not possible to carry out.

(2.) MR . Katta submits that as per the University Ordinance, only four attempts are permissible and same are availed by the petitioner and for any good reason if he did not appear in the paper of Company Law that would be considered as fourth attempt and he was rightly not permitted to write the paper of Company Law.

(3.) THE respondents are directed to declare the final result of LL.B. of the petitioner and issue him a degree after compliance of other formalities, required under law. With the aforesaid direction the writ petition stands disposed of.