- (1.) Petitioner is a student of LL.B. (Part-I) took admission in Bharat Law College, Jaipur (respondent No. 1). Permission cum-Admission Card (Ann.1) bearing his Roll No. 5924 was issued to him to appear in LL.B, 1st Year (New Scheme) Examination-May, 2008, in which one of papers of which dispute has been raised is of subject Code 9009-VIII-B-Trusts, Equity & Fiduciary Relations, which is, however, optional paper and another paper being available to student to opt for was of subject Code-VIII-A-Legal &Constitutional History. Since as per permission letter issued to petitioner, he was to appear in paper Code 9009- VIII-B-Trusts, Equity & Fiduciary Relations, wherein he appeared under Roll No. 5924 which is also evident from certificate dt.10/10/08(Ann.2).
(2.) However, when result was declared by respondent University on 23/08/08, petitioner was shown to be absent in paper Code-VIII-A-Legal & Constitutional History, which was the cause of complaint by petitioner that when he appeared in paper Code 9009-VIII-B-Trusts, Equity & Fiduciary Relations as per permission letter (Ann.1) issued to him by University, itself, result of that paper Code 9009-VIII-B in which he appeared as per certificate (Ann.2) must be declared.
(3.) However, pendente instant petition, vide order dt.21/10/08, petitioner was allowed to appear in LL.B. 1st year examination of Contract- II paper, Legal Language & Legal writing paper & public International Law paper scheduled to be held from 22/10/08, for which there was no dispute and vide order dt.30/01/09, respondents were called upon to produce result of Legal Language & Legal Writing paper (Subject Code- 9007-VII) in which petitioner appeared, which has been placed for perusal, as per which he secured 41 marks as against minimum qualifying marks of 36 in his paper subject Code 9007-VII-Legal Language & Legal Writing.;