Swati Singh vs University Of Lucknow Thru. Its ...
2023 Latest Caselaw 17417 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:45983
 
Court No. - 4
 

 
Case :- WRIT - C No. - 5803 of 2023
 

 
Petitioner :- Swati Singh
 
Respondent :- University Of Lucknow Thru. Its Registrar, Babuganj, Lucknow And 2 Others
 
Counsel for Petitioner :- Satyanshu Ojha
 
Counsel for Respondent :- Savitra Vardhan Singh,Amit Jaiswal Ojus Law,Savitra Vardhan Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

1. Heard Sri Satyanshu Ojha, learned counsel for the petitioner, Sri Savitra Vardhan Singh, learned counsel for opposite parties no.1 & 2/University and Sri Amit Jaiswal, learned Advocate, who has filed Vakalatnama on behalf of opposite party no.3. Said Vakalatnama is taken on record.

2. By means of this petition, the petitioner has prayed following main reliefs:-

"i. Issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 31-05-2023 issued by the O.P. No. 2 (Annexure No.1) to the extent it is related with the petitioner who is at S. No.37.

ii. Issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to reconsider the punishment as per University Examination Manual 2020.

iii. Issue a writ order or direction in the nature of Mandamus commanding the opposite party No. 1 & 2 to declare the result of another six subjects of Semester Vth examination.

iv. Issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to record the attendance of the petitioner after 31-05-2023 and also allow her to fill the examination form of VI" Sememster."

3. Sri Savitra Vardhan Singh, learned counsel for the University has produced the complete instructions and material relevant for disposal of the present writ petition. He has also produced the copy of the decision so taken by the Committee of five Professors/ Members regarding U.F.M. decision on LL.B. Integrated (Fifth Semester) Examination-2022 wherein the name of the petitioner finds place at serial No.3. As per the aforesaid decision, the entire examination of a particular semester of the present petitioner as well as three others have been cancelled.

4. Sri Savitra Vardhan Singh has also produced the copy of the judgment and order dated 07.06.2023 passed by this Court in Writ-C No.4906 of 2023 and the order dated 23.06.2023 passed in Writ-C No.5196 of 2023 whereby the writ petitions of two students in a similar and identical circumstances have been dismissed.

5. Learned counsel for the petitioner has therefore submitted that he may be permitted to not press this writ petition.

6. Accordingly, the instant writ petition is dismissed being not pressed.

[Rajesh Singh Chauhan,J.]

Order Date :- 14.7.2023

RBS/-