RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the petitioner, Smt. Sunita Agarwal, Advocate on behalf of respondent Nos. 1 to 3 and perused the record.
(2.) THIS writ petition has been filed for quashing the notice letter dated 25.3.2008 and 7.4.2008 and for mandamus directing the respondents authority to allot Hali Ticket (Roll number) of B.Sc. (Hons.) Part fll scheduled to be held from 10.5.2008 and for declaring his result of B.Sc.(Hons.) there after. The matter had come up before this Court Yesterday i.e. 7.5.2008 when the following order was passed : "Heard Counsel for the petitioner and Smt. Sunita Agarwal for the respondents. Smt. Sunita Agarwal submits that She wants to place relevant ordinance in support of her contention and may also seek instructions on the question of permitting the petitioner in back papers. At her request, put up tomorrow."
(3.) THE submission of learned Counsel for the petitioner is that the petitioner appeared in B.Sc. (Hons.) Part-I Examination, 2006. His resultwas declared but he failed in Calculus, Vector Analysis and Geometry and Electricity Magnetism and E.M. Waves subjects; that in the year 2007 he appeared in B.Sc. (Hons.) Part-II Examination, 2007 in aforesaid two backpapers but failed in the paper of Eart vs process and resources.;