A. P. Mishra & A. B. Srivastava, JJ. - (1.) LEARNED counsel for the petitioner Sri Ravi Kiran Jain and Sri-Ashok Bhusan learned counsel appearing on behalf of respondent Nos. 1 to 3 are present and have addressed the Court at some length.
(2.) SHRI Ashok Bhushan learned counsel representing the respondents has informed that the undergraduate examinations for the sessions 1995-96 of all the three Faculties (Arts, Science and Commerce) have since been completed and the results declared. The admission process to the post-graduate classes for the session 1996-97 has commenced in the Commerce Faculty, but is yet to commence in other Faculties. While appreciating the steps taken with regard to the completion of the undergraduate examinations, the Court would like to impress upon the respondents the need to expedite the process of admission to the post-graduate classes for the session 1996-97. The students having already lost four months by now may not be in a position to seek admission elsewhere, and should not be made to lose their precious one year. The supplementary affidavit filed today by the Officiating Registrar of the University of Allahabad, indicates in paragraph 4, the proposed dates of commencing the post graduate examinations to various subjects in the three faculties (Science, Arts and Commerce). However, in quite a number of subjects instead of exact date, only months have been indicated. The dates so indicated cover a range of period starting from November, 1996 upto September, 1997 with a rider that the heads of Departments in some subjects have not yet indicated the dates for commencing examinations and as such the scheme for such subjects could not be finalised.
(3.) THE chart submitted does not appear to have taken cognizance of the observations, regarding holding the examinations to post-graduate subjects, for more than one session on the same dates, considering the fact that number of students in various subjects in the post-graduate classes would not be very high, and holding already delayed examinations for each year separately, would lead to a situation where completion of examinations upto the session 1995-96 would spell over even beyond the end of session 1996-97 and in some cases even beyond the middle of session 1997-98, and thus eclipsing a major part of the students' prime career. The least this Court would do is to call upon the University authorities, to prepone and fix examination schedules for the post-graduate classes in such a manner that all the examinations (previous and final) upto the session 1995-96 are completed and the results declared by the end of March, 1997. The examinations for the session 1996-97 if the situation so permits may be held and completed in the month of July, 1997. To achieve the aforesaid end, it would also be necessary that the authorities, as well as heads of the Faculties and Teachers, get on to the task of completing the teaching in a time-bound manner with a missionary zeal keeping the Interest of the young students, for whom University exists, supreme.;