AMRESH KUMAR CHAUDHARY Vs. BANARAS HINDU UNIVERSITY AND OTHERS
LAWS(ALL)-2006-7-241
HIGH COURT OF ALLAHABAD
Decided on July 10,2006

Amresh Kumar Chaudhary Appellant
VERSUS
BANARAS HINDU UNIVERSITY Respondents

JUDGEMENT

RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the parties and perused the record.
(2.) AFTER passing their B.A. IInd Year Examination, the petitioners took admission in B.A. IIIrd Year (Hons) in the Banaras Hindu University, Varanasi as regular students. The final examination of B.A. IIIrd Year commenced from 13.3.2006. All the petitioners were issued Admit Cards. After appearing in their first three papers of the final examination of B.A. IIIrd Year held on 13th, 17th and 21st March, 2006, the petitioners received a notice from the Controller of the Examination, that they will not be allowed to appear in the remaining three papers.
(3.) THE petitioners approached this Court by filing the instant writ petition and this Court vide interim order dated 28.3.2006 permitted the petitioners to appear in the remaining three papers held on 30.3.2006. 2.4.2006 and 5.4.2006, but their result was ordered not to be declared till further orders of this Court.;


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