REGISTRAR H P UNIVERSITY Vs. SURESH KUMAR

JUDGEMENT

(1.) BY means of this order we propose to dispose of both these appeals as both have arisen out of the same order passed by the District Forum at Complaint No. 179/2005, dated 17. 3. 2006, titled as Suresh Kumar s/o Sh. Chaman Lal v. Registrar. H. P. University and Others.

(2.) FACTS by and large are admitted and few facts necessary for disposal of these appeals are being noted. Suresh Kumar had appeared in BA Part III examination in March 2004 as a regular student of Post Graduate College, Sarkaghat. Result was declared in July 2004. He was shown having got compartment in the subject of English. With a view to get through in this subject, he took steps to appear in supplementary examination in September 2004. After he had submitted his examination form University intimated him that his candidature has been cancelled. It was due to the reason that because he was successful in the subject of English and had obtained 56 marks. Due to unintentional human error he was shown to have been placed in compartment in the subject of English. His result was also declared. As having passed BA Part III, pursuant to the examination he undertook in March 2004.

(3.) IN this background complaint was filed by the appellant for the grant of compensation in the sum of Rs. 2 lacs with cost, etc. Examination of the complaint file shows that human error is admitted by the University and in our view it rightly declared Suresh Kumar to have passed in BA Part III on the basis of examination of March 2004, the moment error was detected.