- (1.) HEARD Mr. S.N. Prasad, learned counsel appearing for. the petitioner and Mr. Piprawall, learned counsel appearing for the Respondents -University.
(2.) IN the present writ application the grievance of the petitioner is that though she appeared in all the papers of B.Sc.Botany (Honours) Part -I Examination held in the month of December, 2006 but she has been wrongly and illegally declared fail in the said Examination on the ground that she did not appear and was absent in Botany Paper -II Examination though she, in fact, appeared in the said Botany Paper -II Examination and, therefore, the prayer has been made to direct the University to rectify the mistake and declare her result accordingly. Another prayer of the petitioner is that she may be allowed to appear in the Botany (Honours) Part -II Examination, which was going to be held on 16.4.2008. She has also prayed for awarding adequate compensation for her sufferings due to mental agony and harassment at the hands of the University for the serious lapses on the part of the University in declaring her fail. The case of the petitioner is that she had appeared in Bachelor of Science (Honours) Botany Part -I Examination held in the month of December 2006 bearing her Roll No. 4545 having Registration No. 4679/05 and she had appeared in all the subjects of the Botany (Honours) paper, i.e. Paper -I, II as well as in the practical Examination. She was shocked and surprised when the result of the said Part -1 Examination was declared declaring her as fail on the ground that in Botany (Honours) Paper -II Examination she was shown to be absent.
(3.) THEREAFTER , the petitioner made an application to the Controller of Examination through proper channel, which was forwarded by the College through which the petitioner had appeared in the said B.Sc. Botany (Honours) Part -I Examination.;