AKASH MANGAL Vs. KARAN NARENDRA AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) The instant petition has been filed by the petitioner with the following prayer :

(2.) Learned counsel submitted that the respondents conducted B.Sc. Part-II Year (Hons.) course and issued admission card to the petitioner. Learned counsel submitted that meanwhile, the petitioner was also granted admission in B.Sc. Part-III Year (Hons.) and necessary fee was deposited.

(3.) Learned counsel submitted that grievance of the petitioner is that the petitioner, who was declared successful in B.Sc. Part-II Year (Hons.) course with agriculture second semester examination and declared successful, he, therefore, appeared in first semester examination and got admission in B.Sc. Part -III Year (Hons.) but the respondents had not issued result of B.Sc. Part-III Year (Hons.) course with agriculture first semester examination without any reason.