R.H. Zaidi, J. - (1.) Petitioner, by means of present petition under Article 226 of the Constitution, prays for a writ in the nature of mandamus commanding the respondents to declare the result of the B. Sc. (Bio) IIIrd year examination.
(2.) In brief, it was pleaded by the petitioner that on the basis of the mark sheet of B.Sc. (Bio) IInd year she took admission in B.Sc. (Bio) IIIrd year and appeared in its examination Petitioner's admission card bearing roll No. 68435 having enrollment No. PU-8817894 was issued by the respondents. She thereafter appeared in B.Sc. (Bio) Part III examination and she secured 347 marks of 600. the result of B. Sc (Bio) Part III was declared, but her name did not find place in the successful candidates. On enquiry made by her it was revealed that her result was with held as the petitioner was stated to have been wrongly declared pass In B.Sc. (Bio) Part II examination. From the mark-sheet of B.Sc. (Bio) Part II, which was issued by the University, it is apparent that she was declared to have passed the examination and on the basis of said mark-sheet she was stated to have taken admission in B. Sc. (Bio) Part 111 and also appeared in the examination of the same. No allegation of fraud or mis-representation was at all made by the respondents against the petitioner. For the mistake, if any on the part of the Principal of the College or University, the petitioner could not be held responsible, it has been stated that till the petitioner appeared in B. Sc. (Bio) Pert ill examination, she was not told that she had failed in B. Sc. Part II examination. Petitioner made several application/representations to the respondent to declare her result, but in vain. She therefore, approached this court and filled the present petition for the above noted relief
(3.) In the counter affidavit it has been stated that petitioner has manipulated the mark-sheet of B. Sc. (Bio) Part II and that mark-sheet was subsequently detected and thereafter she was found to have failed;