BHUPESH KUMAR SAH Vs. SIDHU KANHU MURMU UNIVERSITY

JUDGEMENT

(1.) IN this writ petition, the petitioner has prayed for a direction on the respondents to publish his result allowing the marks in VIIth paper of B.Sc. Physics (Hons.).

(2.) IT has been stated that the petitioner was a student of B.Sc. Physics (Hons.) in session 2000 -03. He had appeared in Part -III final examination of the said course in the year 2005. The results of the examination were published, but the petitioner's result was not published. In the cross list, it was mentioned that the result was pending. However, after publication of result, a show cause notice was given to the petitioner asking him as to why appropriate order be not passed for interpolation of the answer sheet of VII paper of B.Sc. Physics (Hons.) The petitioner, thereafter, filed his reply denying interpolation, but the respondents have not published the result even after submission of the reply by the petitioner. The petitioner has, thus, approached this Court for a direction as aforementioned.

(3.) LEARNED Counsel for the petitioner submitted that the petitioner had written his answer on the answer sheet provided by the center and that the same was not interpolated by the petitioner. The allegation that the petitioner interpolated the answer sheet is wholly false and baseless. It has been submitted that without any material to support interpolation, the said decision for debarring one year has been arbitrarily taken which is, wholly illegal and unjust. The University is legally bound to publish the petitioner's result by allowing marks in VII paper.