- (1.) We have heard learned Solicitor General for the Jawaharlal Nehru University and Sri N. N. Goswamy, learned senior counsel for the respondents. Special leave granted.
(2.) This appeal arises out of and is directed against the order dated 30th November, 1992 of the High Court of Delhi in Civil Writ Petition No. 4108 of 1991, quashing certain resolutions of the Academic Council of the Jawaharlal Nehru University which sought to cancel and to withhold the results of a special examination held for a certain Deep Shikha Bammi, a candidate in the 10th semester of the Japanese language course. The High Court directed the publication of the withheld result and the consequential conferment of a Degree of Master of Arts in Japanese language on the said Deep Shikha Bammi.
(3.) The run of events in the University leading to the litigation is somewhat extraordinary. The somewhat unusual interest evinced by the concerned academic functionaries in advancing the interests of this candidate appears to have compelled the Academic Council of the University to interfere in and set aside an examination held exclusively for the candidate. After hearing counsel, we find it difficult to sustain either the reasoning of or the conclusion reached by the High Court. We think the Academic Council's resolutions holding the special examination invalid did not call for interference in judicial review.;