ANURAG SRIVASTAVA Vs. UNIVERSITY OF ALLAHABAD

JUDGEMENT

(1.) Initially, main relief in this petition was to regularise the limping academic session of the Allahabad University.

(2.) After passing various orders at different stages it was contended by Sri Ravi Kiran Jain, learned Counsel, that malady being deep, merely regularising the academic session through orders of this Court, through partially achieved through some efforts and which has yielded some result but still far from as desired. In this pro bona publico litigation filed by the petitioner, it is referred that this University, which used to be called 'Oxford of the East' has reached the stage of total chaos and disorder.

(3.) It cannot be doubted, by various reports published in various newspapers in the last several years, to which, we judicially notice, and from various affidavits so far exchanged between the parties, there is clear indication of a continuous trend of decadence in this Allahabad University. It is true, Universities are not created merely to issue degrees to the students admitted to the under-graduate, post-graduate, doctors etc. or merely to shrink the session to an undesirable short period without proper imparting teaching and to hold examination in an attempt to regularise the session. We have noted in various orders, indications are on the record how gradually sessions went on receeding from one year to several years.