--
KAMLA SHANKAR
v.
THE DIRECTOR OF BOARD OF TECHNICAL EDUCATION,
KANPUR AND ANR.
MARCH 31, 1995
(K. RAMASWAMY AND N.
0
VENKATACHALA, JJ.]
Education Law
Student-Examination--Decl1J1ation of Result-Directions Regarding:
Pending writ petition before the High Court the appellant obtained
orders from this Court to appear in the 4th year examination of the
Diploma Conrse, but the result was not declared. He sought similar
orders as passed by this court on January 12, 1986 in similar circumstan·
ces.
Disposing the appeal, this Court
A
B
c
D
HELD: The respondents are directed to .declare the result of the
examination. If the appellant passes in the examination, then it would be
open to the respondents to grant diploma certificate subject to fulfilment E
of other conditions, if any. If be does not pass in the examination then he
will not be eligible to qnestion the action of the respondents. [112-C, DJ
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 4597 of
1995.
From the Judgment and Order dated 22.7,85 of the Allahabad High
Court in C.M.W.P. No. 16223 of 1983.
Ms. Sandhya Goswami for M.P. Shorawala for the Appellant.
Ms. Rachna Gupta for R.B. Misra for the Respondeµts.
The following Order of the Court w.S delivered:
Leave granted.
Heard both the counsel.
111
F
G
H
112
SUPREME COURT REPORTS
[1995] 3 S.C.R.
A
This Court, on January 12, 1986 in similar circumstances, directed
the Government to declare the result of the Fourth Year Diploma Course
Examination taken by one Ramesh, appellant therein, and it was under-
taken by him that if he succeeds in passing the examination, he may be
entitled to that benefit and in case he failed, he will not file any Writ
B
Petition in the High Court questioning the result of the examination. The
appellant herein also seeks the same relief.
It would appear that pending Writ Petition before High Court the
appellant obtained orders to appear for the 4th year examination, but the
result has riot been declared. If the records are still available after passing
r
,
C the examinations, the respondents are directed to declare the result of the
examination. If the appellant passes in the examination, then it would be
open to the respondents to grant diplollla certificate according to rules and
subject to fulfilment, other conditions, if any. If the appellant does not pass
in the examination, that is the end of the matter. He shall not be eligible
to question the action of the respondents by filing any further writ petition
D in the High Court.
The appeal is accordingly disposed of. No costs.
T.N.A.
Appeal disposed of.
-
Lex