H.N. Seth, J. - (1.) Aggrieved by the action of the University of Allahabad in not admitting her to the L.L.B. course for 1984-85 Session, Petitioner Anamika Misra has approached this Court for relief Under Article 226 of the Constitution.
(2.) After the petition was presented on 29th of July, 1985, Sri Sunil Gupta, learned Counsel for the University, took time from this Court for obtaining instructions from the University and placing its point of view before the Court. Although the University has not filed any affidavit, it has given necessary instructions to Sri Gupta, who has placed its point of view before the Court. In as much as the petition can be disposed of on the basis of certain facts regarding which there is no dispute between the parties, we are, with the consent of parties, proceeding to pass final orders on the petition at the preliminary stage itself.
(3.) After the Petitioner passed her Intermediate examination in the year 1979, she joined the B.A. Part I year class of the University in the later part of that very year. In normal course, final examination for the said course should have taken place sometimes in the months of March/April, 1981, but due to certain reasons, holding of the said examination was delayed and it actually took place in the months of March/April, 1982. The Petitioner passed the said examination securing 527 marks out of 900 marks. Thereafter she joined M.A Philosophy course for the year 1981-82 Session, admission in respect whereof too had been delayed The final year examination for the said M.A. course, which should normally have taken place in the months of March/April, 1983, eventually took place in the month of January, 1985 and the result thereof was declared in the month of April, 1985.;