(1.) THIS application has been preferred by petitioner for commanding the respondents to immediately issue mark sheet to petitioner for B.A. Part III examination in History Honours she having qualified and come out successful in the examination in 1st Division, conducted by the respondent - University. The case of petitioner is that she was admitted in B.A. History Honours course in Manila College, Godda, a constituent College under the Siddhu Kanhu University, Dumka (University for short), she appeared in B.A. Part I History Honours examination conducted by the University in July, 1998. The result of B.A. Part I examination was not published in time so she was admitted in the Part II class. The result of the first year B.A. Part I was declared in June, 1999, she could not pass paper I (one) of the History Honours paper. In the Part II examination the petitioner came out successful. At that time the petitioner was also allowed to appear in the 1st paper of Part I examination held in March, 2001. The result having not declared immediately the petitioner was admitted in the 3rd year and was allowed to appear in B.A. Part III examination held in September, 2001. The Result of 3rd year examination was published in 2002. In the cross list sent to the College the petitioner has been declared successful in first division. The result of B.A. Part I was also published in the year 2002 wherein the petitioner was shown successful in B.A. Part 1 examination in first division. The petitioner claims to have cleared all the parts and has obtained first division in the B.A. (Hons.).
(2.) HER grievance is that the respondents are not handing over her the marksheet or certificate on the ground that she cleared one paper of B.A. Part I with the B.A. Part III examination.
(3.) THE Counsel for the University submitted that those who have cleared B.A. Part I and Part II examination before the B.A. Part III not in the very year of the examination of B.A. Part III, have been provided with marksheet in accordance with the Regulation and law.