- (1.) The petitioner, a regular student of five years law course, appeared in first semester examination in the month of December, 2008 but on account of registration of a case for using unfair means, her examination for paper third was cancelled. A provisional admission then was given to her in second semester of the course but she was not permitted to face the examinations, thus, the instant petition for writ is preferred claiming the reliefs as follows: i) issue appropriate writ, order or direction to the respondents to grant permission to the petitioner to appear in the second semester examination April 2009 in all subjects and allow other consequences of the same; ii) issue appropriate writ, order or direction to the respondents to quash the proposed substituted Ordinance 251 (Annexure-2) and instead amend the existing Ordinance 251 suitably and justly; iii) issue appropriate writ, order or direction to give weightage to internal awards only to the extent of 10% or any other appropriate percentage and that too only in those subjects where there are practical examination etc. and the reminder weightage must be given to written examination; iv)issue writ, order or direction to get the answer sheets of written examination of paper-Ill of First Semester Examination December-2008 of the petitioner evaluated and award her the marks obtained by her instead of the 0 marks awarded to her.
(2.) On 22.4.2009, by an interim order, this-Court permitted the petitioner to appear in second semester examinations provisionally, however, she failed to avail appearance in first paper of the examination as that was conducted on 2.4.2009 itself. An application is now preferred seeking direction to grant admission to the petitioner in third semester, however, I consider it appropriate to hear the matter finally at this stage as pleadings of the case are complete.
(3.) As per the respondents, the five years course for degree of B.A. LL.B. consist of ten semesters and the examination of each paper in each semester consist of term "written examination" at the end of semester and internal awards including weekly tests project work and presentation, case law study, attendance and conduct of the student. A candidate after passing B.A. LL.B. first semester examination or obtaining more than 50% marks in at least four papers on completing a regular course of study in second semester is eligible to appear at B.A. LL.B. second semester examination. It is also stated that as per Ordinance 144 of the Rajasthan University Ordinance a candidate shall be required to put in at least 66% attendance in lectures in each subject and also in tutorials, moot courts and practical training course. The requirement of attending 66% classes is increased to 75% as per the directions given by this Court in a Contempt Petition arising out of a public interest litigation (SB Civil Writ Petition No. 455794 Damodar Prasad Goyal v. Smt. P.L. Kushwalia and Ors. decided on 24.10.1997). The petitioner failed to put in required attendance and also in securing the required percentage of marks awarded upon the weekly tests, seminars and subject lectures. The respondent university in definite terms also denied that the petitioner obtained 50% marks in aggregate of four papers of second semester examination and as such she was not eligible for admission to second semester. Certain details are also given by the respondents relating to her attendance and marks obtained in 14 weekly tests and those are as follows: Subject Total Lectures Delivered Lectures Attended Trust & Equity 38 3 Pol. Science 40 8 Computer 41 2 History 45 1 English 39 5 Child Law 45 7 Appeared; Trust & Equity Nil Pol. Science Nil Computer Nil History 2 (3rd & 7th test only) English Nil Child Law Nil;