B.S. Chauhan, J. - (1.) This special appeal has been filed against the judgment of the learned single Judge dated 23.10.2003, by which the learned single Judge dismissed the petition filed by the appellant for admission in LL. M. Course on the ground that the admission stood closed on 16.8.2003, and the result of the appellant of revaluation was declared on 15.9.2003.
(2.) In the instant case, admittedly, the applicant could get the marks which could have made him eligible for admission in LL.M. Course only by revaluation and its result was declared on 15.9.2003 and admission stood closed on 16th August. 2003.
(3.) The result of the examination does not relate back to the date of examination. Therefore, if the result of a candidate is not declared till the last date of submission of the application, he becomes ineligible for making application. Vide U. P. Public Service Commissioner v. Alpana, (1994) 2 SCC 723 : Ashok Kumar Sharma v. Chandra Sekhar. (1997) 4 SCC 18 : State of Rqjasthan v. Hitendra Kumar Bhatt, JT 1997 (7) SC 287 ; Vtkal University v. Dr. Nrusingha Charan Sarangi and Ors. (1999) 2 SCC 193 and Harpal Kaur Chahal v. Director, Punjab Instructions, 1995 (Supp) 4 SCC 706.;