- (1.) The case of the petitioner is that her result of Post Basic B.Sc. Nursing I year was declared on 02.10.2011 wherein the petitioner was found to have failed in three papers out of nine papers. In this view of the matter, the petitioner submitted an application for revaluation of two subjects i.e. Nutrition and Dietetics (Code No.2120) and Medical & Surgical Nursing (Code No.2180) on 01.11.2011. The petitioner, who appears in person, submits that even though a period of over two and half months have elapsed, her result consequent to revaluation has not yet been declared by the respondents and yet the respondents have issued a programme of examination of Post Basic B.Sc. Nursing Previous Examination (Main & Remanded) January-February-2012, which is scheduled to be commenced from 23.01.2012 and will continue till 15.02.2012. Petitioner submits that since the provisions of revaluation are made by the respondent-University itself, therefore, in the ordinary course of things, her result of revaluation should have been declared/published prior to commencement of the examinations of the new batch such that the candidates who are actually failed in the earlier attempt can avail of the opportunity to reappear. The case of the petitioner is that the respondents having failed to declare her result of revaluation prior to commencement of the examination, the examination itself should be postponed till the declaration of her result. The further case is that in the event, the result of the petitioner for revaluation were not to be declared prior to the examinations commencing 23.01.2012, she would have to appear in all papers in the previous examination again.
(2.) I have heard the petitioner and perused the writ petition.
(3.) The petitioner has come before this Court today i.e. 20.01.2012 when the examinations are to commence on 23.01.2012 with only the weakened intervening. The petitioner has therefore approached the Court at the last moment where this Court is not in a position to verify the facts placed by the petitioner in the writ petition and argued before this Court. Further, owing to lawyers strike, there is no assistance to this Court on the queries put by the Court both on facts and law.;