DARSHAN SINGH,J. - (1.) The appellant is aggrieved with the judgment/order dated 13.05.2016, passed by learned Single Judge in Civil Writ Petition No.15897 of 2015, vide which the writ petition filed by him has been dismissed.
(2.) The appellant took admission in D.Ed. Course for the session 2013-2015. He appeared in the examination in 1st Semester in January, 2014 and received re-appear in two subjects. The appellant was promoted to 2nd Semester of the Course. He appeared in the examination of 2nd Semester and passed in all the subjects. But in re-examination for re-appear, he could clear only one subject and remained unsuccessful in the 2nd subject. The appellant was promoted to 3rd Semester. He could not appear for reexamination of one subject of the 1st Semester due to illness and inadvertent mistake. In February, 2015 he appeared in the examination of 3rd Semester and cleared the papers but his result was not declared in view of non-clearance of one subject of the 1st Semester. The appellant moved representation to the respondents to grant him one chance for re-appearance. The respondents used to give mercy chance to such like students but the claim of the appellant has not been accepted. Hence, he filed the writ petition.
(3.) The writ petition filed by the appellant was dismissed by the learned Single Judge vide impugned judgment/order dated 13.05.2016. Hence, this Letters Patent appeal.;