MAHARAJA GANGA SINGH UNIVERSITY, Vs. BIKKAR SINGH

JUDGEMENT

(1.) The present intra-court appeals are directed against the judgment and order dated 08.05.2018, passed by learned single Judge in a group of writ petitions, which were filed by the students pursuing their second-year degree course in Law.

(2.) The respondents- writ petitioners were admitted to the L.L.B three years' degree course in the academic session 2015-16 and appeared in second year examination held in March-April, 2017. Though, they got supplementary in the results, (which were declared in July, 2017) they were provisionally admitted to the third year, even while their supplementary examination (for IInd year) were still due.

(3.) The supplementary examinations of the second year were held in September - October, 2017; the writ petitioners appeared, but remained unsuccessful, when the results were declared in December, 2017.