AMIT KUMAR PUROHIT Vs. JAI NARAIN VYAS UNIVERSITY

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 and 227 of the Constitution of India claiming following reliefs:-

(2.) Brief facts of the case are that the petitioner was pursuing LLM Course in the respondent-University and after completing his BA LLB (Five Years' Integrated Course) from the respondentUniversity in the year 2019, he took admission in the LLM Course (2 Years' & 4 Semester Scheme) for the Academic Session 2019- 2020. The petitioner appeared and passed his LLM First Semester exam with Semester Grade Point Average (in short 'SGPA') 5.90 and the Second Semester with SGPA 6.10.

(3.) The petitioner took part in Continuous Comprehensive Assessment (CCA) i.e. projects/research papers, term tests and viva for LLM Third Semester. The petitioner, then, filled up the examination form for the Third Semester of LLM, however, he could not appear in the said examination due to his marriage at Bikaner, as function dates were coinciding with the examination dates of LLM Third Semester.