KM SAFINA RANI Vs. VICE-CHANCELLOR ROHILKHAND UNIVERSITY BAREILLY
LAWS(ALL)-1988-3-5
HIGH COURT OF ALLAHABAD
Decided on March 24,1988

SAFINA RANI Appellant
VERSUS
VICE-CHANCELLOR, ROHILKHAND UNIVERSITY, BAREILLY Respondents

JUDGEMENT

M.M.Lal, J. - (1.) This is a writ petition seeking a direction to the respondents Nos. t and 2 to declare the petitioner as having passed her B.A. I examination and also that she may be permitted to attend the classesof B.A. II in the College and to appear in the examination of B.A. II in 1987-88.
(2.) The facts of the case, as may be briefly stated, are that the petitioner appeared in the examination of B.A. I held in the year 1986-87. In the result of the said examination announced in the month of June, 1987, the petitioner was declared to have passed the said examination. She was also issued a marksheet on 1st July, 1987. On the basis of the said result and marksheet, the petitioner obtained admission in B.A. II classes in R. B/D O. College, Bijnor and started attending the classes as a regular student. In October, 1987 the petitioner also filed the examination form and submitted the requisite examination fee for the examination of B.A. 11 for the year 1987-88. However in the month of November, 1987 the respondents Nos. 1 and 2 informed the petitioner that her result for B.A. 1 examination 1987 has been cancelled. Revised marksheet (Annexure No. 3) was also issued to the petitioner in the said respect.
(3.) The present writ petition has been contested by the respondents Nos. 1 and 2 who have stated that because the petitioner had failed to secure minimum 33% marks in each of the paper in Drawing and Home Science, hence she had failed in B.A. I examination and that because the earlier marksheet was issued to the petitioner by mistake, hence the said marksheet and result of the petitioner were cancelled.;


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