SMITA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.C. Dey, learned counsel for the petitioner as well as Mr. K. Agarwal, learned Standing Counsel, Dibrugarh University. I have also heard Mr. M.K. Misra, learned Standing Counsel, Education Department.

(2.) The petitioner is aggrieved by the decision of the University authority to withhold her B.A. Part-III result in which she appeared in the year 2006.

(3.) The petitioner was admitted to Three-Year-B.A. (TDC) Course of the university in the year 2002. She was admitted in Jorhat College. Her subjects of studies are- English, Assamese, Education and Sociology.