Anil Dev Singh, C.J. - (1.) The appellant is aggrieved of the order of learned Single Judge -I dated 12.5.2003 in S.B. Civil Writ Petition No. 2066/2003 whereby the learned Single Judge declined to issue direction to the respondent University to admit the appellant in the 111rd Semester of M.C.A.
(2.) The facts giving rise to the appeal are thus: the result of the appellant for the IInd Semester was declared. She was shown to have failed in the said Semester. Subsequently, on revaluation, she was declared to have passed the find Semester. Since the appellant had been declared successful, she agitated for being admitted to the IIIrd Semester. The University declined to grant admission to the appellant in the IIIrd Semester on the ground that to on the date the results were declared, she was not qualified for being admitted and subsequently, because of delay, the admission could not be granted to her.
(3.) The learned Single Judge before whom a grievance was made by way of writ petition in regard to the action of the University, was of the opinion that the appellant was not entitled to any relief.;