- (1.) Leave granted.
(2.) In the judgment under appeal, the High Court of Chhattisgarh framed the following question for adjudication, namely:- "Whether Pandit Ravishankar Shukla University, Raipur (the University) is liable to issue mark sheet to the students, who are permitted to appear in the examination for improving division of M.Com examination (the subsequent-examination) under Ordinance 24 of the University (the Ordinance), even if the division does not change -
(3.) The High Court answered the question in the affirmative. We disagree. Ordinance No.24 of the University does not oblige it to issue a fresh mark sheet to a student who does not improve his division on taking a subsequent examination held for improving the division.;