RAMDEO MANDAL Vs. SIDHU KANHU UNIVERSITY

JUDGEMENT

(1.) Heard.

(2.) Mr. C.S. Prasad, learned counsel appearing for the petitioner, submitted that the grievance of the petitioner is that even though he has passed B.Sc. Part II and III examination, but his result of BSc. Part I examination has been withheld. It is further submitted that in the mark-sheet, it was noted that petitioner failed only in Chemistry and therefore he cleared the Chemistry paper but now on the ground that he failed in Botany Practical, the mark-sheet/certificate of passing B.Sc Final is withheld.

(3.) On the other hand, Mr. Sanjay Piprawal, appearing for the University, pointed out from the said mark-sheet that in the Botany Practical also, petitioner failed as he secured only 7 marks out of 10 but by mistake, it was not noted in the mark-sheet.