Date Of Decision: 7Th January vs H.P. University
2021 Latest Caselaw 396 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

                                              CWP No. 220 of 2021
                                              Date of Decision: 7th January, 2021
           Vaibhav Sharma                                                   .....Petitioner
                                                 Versus





           H.P. University, Shimla                                          ......Respondent.
           Coram

The Hon'ble Mr. Justice Sureshwar Thakur, Judge. The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1

For the petitioner: Mr. Narender Sharma, Advocate.

For the respondent: Mr. Neel Kamal Sharma, Advocate.

r (Through Video Conferencing)

Sureshwar Thakur, Judge (oral).

The learned counsel appearing on behalf of the writ petitioner,

submits that despite the latters, hence asked for assignment(s) by the

College concerned, became submitted within the stipulated time, yet upon

theirs becoming quarantined, hence, no evaluation of his assignment(s) was

made, nor hence any marks, became awarded to the writ petitioner.

However, the afore submissions, becomes falsified from a perusal, of,

scribed instructions, as become placed on record, by, Mr. Neel Kamal

Sharma, the learned counsel for the respondent, wherein there are clear

depictions, that the marks for the relevant assignments, inasmuch as, 9

(nine) marks, became assessed, under the head 'internal assessment', and

also the result(s) appertaining to the apposite course(s), became declared by

the Himachal Pradesh University, on, 15th November, 2020.

Whether reporters of Local Papers may be allowed to see the judgment?

2. The effect of the afore falsification, to the, afore espousal, is,

.

that the writ petitioner only appears, to be asking, for, revision/re-

computation, of, his marks, however, only, if it is permissible, under the

mandate of Rules and regulations of Himachal Pradesh University, thereupon,

writ petitioner can endeavour so, through his making, a, motion before the

respondent-University, and also the latter, is, directed to, in case, of, any

valid re-evaluations of his internal assessments, being permissible, hence

proceed, to, thereafter forthwith, upload the results appertaining to the

course(s), as undertaken by the writ petitioner, in the College concerned.

3.

In view of the above, the extant writ petition is disposed of, so

also the pending application(s) if any.

(Sureshwar Thakur)

Judge

(Chander Bhusan Barowalia) th 7 January, 2021. Judge

(CS/virender)