Sarita Kumari vs Ranchi University and Others

R.K. Merathia, J.—Mr. Suraj Kumar, learned Counsel appearing for the Petitioner submitted that the Petitioner was successful in B.A. Part II examination held in the year 1998, but the certificate was not issued to her as yet, though she has been making representations for about 12 years.

On the other hand, Mr. Mehta produced a copy of the instructions received by him and submitted that the marks of B.A. (Honours) Part II practical examination in ''Home Science'' is not available, and therefore, the university decided to hold special practical examination for the Petitioner and issued a letter dated 01.10.2010 in that regard, but she refused to accept it.

Let a copy of the instructions be kept on the record and be supplied to Mr. Suraj Kumar including the said letter dated 01.10.2010 in course of the day.

On this, Mr. Suraj submitted that the Petitioner is ready to appear in the special practical examination.

Accordingly, Petitioner will report to the Head University, Department of Home Science, Ranchi University, Ranchi on 24.1.2011 who will fix date for special practical examination as early as possible -2-and preferably within 15 days thereafter. If Petitioner appears in such examination, the result will be declared accordingly.

With these observations and directions, this writ petition is disposed of.