- (1.) Heard Sri K.S. Tomar, learned Counsel for the petitioner, learned Standing Counsel for respondent No. 1 and Ms. Gunjan Jadwani, learned Counsel holding brief of Sri Yash Tandon for respondents No. 2 and 3. The grievance of the petitioner in this writ petition is that his result of the back papers Code Nos. 102 and 104 of B.P. Ed. session 2006-07 is not being declared by the University.
(2.) The petitioner was a student of B.P. Ed, in Chaudhari Har Chand Singh Degree College affiliated to Chaudhary Charan Singh University, Meerut. In the final year examination of B.P. Ed. in paper Code Nos. 102 and 104, he secured low marks and therefore, he applied for back papers as an ex-student. An admit card was issued to him and he did took the examination in the above papers. However, the University vide endorsement dated 18.10.2014 made on his application refused to declare his result on the ground that he was not eligible to sit in the back papers.
(3.) In the above background petitioner has approached this Court contending that once the University had permitted him to take the examination in the above two papers, it is not fair on its part to say that the petitioner was illegally permitted to appear in the examination and therefore, his result cannot be declared.;