- (1.) BY the Court. - Above intra -Court Special Appeals, as provided under Chapter -VIII of Rules of Court, arise from common judgment and order dated 3 -11 -2004 passed by learned Single Judge in Civil Misc. Writ Petition No. 34 of 2004, (Urmila Singh v. Deen Dayal Upadhyaya Gorakhpur University through V.C. Gorakhpur & Ors.).
(2.) TO appreciate the controversy raised in Special Appeals, salient facts of the case may be recapitulated. Following events and dates relevant to decide the issues raised in this case are not disputed and given below: 30 -11 -1998 Enrolled as Research Scholar for Ph.D. 28 -1 -2000 LL.B. Ist year (1999 -2000) appeared as Ex -student. Passed I and II Semester 17 -4 -2002 LL.B. II year (2001 -02) Passed III and IV Semester Book Let 'Shoodh' 27 -11 -2002 Thesis submitted. 27 -3 -2003 Admission LL.B. III years (2002 -03) 27 -5 -2003 Appointed Teacher 8 -9 -2003 P.H.D. Awarded 9 -12 -2003 Book -let Noti. For 6 Semester R.N. 164231 2 -1 -2004 Petitioner missed -1 papers High Court directed provisional appearance w.e.f. 2 -1 -2004 17 -1 -2004 Admission Committee show -cause notice. Why admission of LL.B. Course be not cancelled. 25 -2 -2004 Petitioner's reply 4 -3 -2004 Decision of Admission Committee To Cancel Admission to LL.B. Course 2000. 10 -3 -2004 Writ petition filed in High Court 18 -4 -2004 Amendment application in writ petition filed by the petitioner.
(3.) THE University authorities, after giving show -cause notice and holding some enquiry came to the conclusion that the petitioner was not entitled to appear in LL.B. III year (VI Semester) examination and withheld her admission card.;