The Division Bench of the Allahabad High Court, comprising Justices Attau Rahman Masoodi and Narendra Kumar Johari in the case of Anjani Kumar Shukla v. State Of U.P & Ors has allowed a jailed man to appear for his LL.B Semester exam under police custody.
Background of the Case
The Petitioner is enrolled in 3 year LLB Course in Rajendra Singh(Rajju Bhaiya) University, Prayagraj, U.P. The studentship of the petitioner in the university is not in dispute whereas a certificate undated is relied upon by the petitioner showing satisfaction of the requisite attendance criteria.
Therefore he filed a petition for seeking directions to allow him to appear in semester exams.
Reasoning and Decision of the Court
The Court considered facts of the case presented before it and expounded that Petitioner has showed satisfaction of the requisite attendance criteria. Subject to satisfaction of the requisite attendance, the Court ordered that the petitioner may be facilitated to appear in the LL.B. Ist Semester examination scheduled on 12.3.2022 or any other date to which the examination may be re-scheduled in respect of these papers by the University under the custody of the jail authority with due intimation to the District Magistrate.
The Court further directed the District Magistrate to make due arrangement of the petitioner's participation in the examination scheduled on the aforesaid dates under the police custody for the requisite period from the beginning of examination upto its end. The petitioner shall be brought to the examination centre for his participation therein and re-lodged in jail after the examination is over.
The Court listed the matter on 04.04.2022 and instructed the Registry to provide a copy of the order to the petitioner during course of the day.
Case Details
Case: - WRIT - C No. - 1455 of 2022
Petitioner: - Anjani Kumar Shukla
Respondent: - State Of U.P & Ors
Judge: Justices Attau Rahman Masoodi and Narendra Kumar Johari
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