- (1.) The petitioner has prayed for setting aside the letters/orders dated 18.1.2008 (Annexure P1) and 4.3.2008 (Annexure P2) vide which she has been debarred from appearing in the M.A. Ist year (Economics) examination to be held in April 2008.
(2.) The petitioner took admission in B.A. Ist year in Mata Sarup Rani Government College for Girls, Amritsar, in the year 2004. In April 2007, the petitioner appeared in B.A. Part-III examination and she got a compartment in the subject of Mathematics. In July 2007 the petitioner applied for admission in M.A. Ist year (Economics) as a private candidate. It is the case of the petitioner that as per the calendar of the Guru Nanak Dev University a candidate is eligible to appear in the M.A. Part-I examination provided such a candidate clears the paper in which she has got a compartment.
(3.) Counsel for the petitioner contends that the petitioner had reappeared for compartment in the subject of Mathematics and cleared the same in September 2007 by securing 107 marks out of 200 marks and as such she is eligible to re-appear in the M.A. Part-I examination in Economics. It is contended by the learned counsel that the letters Annexures P1 and P2 holding the petitioner to be ineligible for sitting in the M.A. Ist year (Economics) examination to be held in April 2008 are liable to be quashed.;