- (1.) The appeal is taken up and summarily disposed of since the parties have argued at full length and it is a pure question of construction.
(2.) The writ petitioner-appellant claims to have been entitled to appear as an ex-student for the B.A.-III final examination in the year 2003, but he was not permitted so to appear by the respondent-University. Accordingly, this litigation started.
(3.) To understand the problem, one has to bear in mind that the old days, when a person could appear as a private candidate year after year as long as he chose, are now unfortunately gone. The University puts a restriction upon the possible number of appearances permitted to a student for the purposes of clearing examinations like the final graduation examination.;