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Judgment
ORAL ORDER
The petitioner who was registered for the Bachelor of Education (B.Ed.) course in the Academic Year 2021-22 has filed the present petition seeking for direction to consider the representation dated 06.03.2026 and has further sought for condonation of duration fixed for completion of the course and for regularization of his results in accordance with the applicable rules. The petitioner has further sought for a direction to respondents No.1 and 2 to consider declaring the petitioner's examination results as regards B.Ed. II Semester backlog examination held on 22.12.2025 in respect of subject HCP-2.1.
The admitted facts are that the petitioner had admitted himself to the B.Ed. course for the academic year 2021-22. In terms of the applicable regulations, it is pointed out by the learned counsel, Sri. T.P.Rajendra Kumar Sungay appearing for the University, that the course is required to be completed within a period of three (3) years from the date of admission, with no further extension being permissible as per NCTE norms. Reliance is placed on Regulation No.22 (iv).
In the present case, facts made out are that the petitioner has attempted an examination that was held on 22.12.2025. It is not in dispute that hall-ticket was also issued. However, the University has withheld its results on the ground that the petitioner has failed to complete the course within 3 years, in terms of the regulation referred to above.
Learned counsel for the petitioner draws attention to the resolution of the Syndicate dated 24.10.2025, whereby the University has resolved to offer one more opportunity for those students who had admitted themselves for B.Ed. course for the academic year 2021-22, which exam is scheduled on 16.11.2026.
The date of fixing of examination is as per the notification of the University dated 17.01.2026. Such an aspect of affording of another chance in terms of the resolution of the Syndicate, is not disputed.
However, learned counsel appearing for the University would vehemently contend that the petitioner is eligible to take the additional chance by writing the examination on 16.11.2026, while the earlier results cannot be announced as the examination attended and attempted by the petitioner on 22.12.2025 was an examination held beyond the period of 3 years.
However, in the present case, at the first instance it ought to be noticed that the hall-ticket itself was issued to the petitioner to attempt the exam on 22.12.2025.
Learned counsel appearing for the University would submit that, due to online payment of examination fee and generation of hall-ticket, it cannot be stated that the University authorities have consciously permitted the petitioner to attempt such examination. However, the fact remains that hall ticket was issued and the petitioner was permitted to write the examination.
It is made out by the assertion of the petitioner that he has passed in the examination held on 22.12.2025. If that were to be so, taking note that the students who were admitted to the B.Ed. course for the academic year 2021-22 have been afforded an additional opportunity of completing the course by attempting the examination on 16.11.2026, no purpose could be served by asking the petitioner to once again attempt the examination stated to be held on 16.11.2026.
Taking note of the peculiar facts of this case of another opportunity being afforded to the petitioner on 16.11.2026 and also noticing that the petitioner was given a hall-ticket and has attempted the examination and passed, it would be appropriate to mould relief in the peculiar facts of this case by considering his attempt of the examination of 22.12.2025 to be deemed to be the additional opportunity as permissible by the resolution dated 24.10.2025.
Accordingly, the petition is disposed of and the University - respondent No.2 is directed to announce results as regards the subject HCP-2.1 of II Semester for which subject examination was taken on 22.12.2025. Such results to be announced forthwith.
It is made clear that the order passed is in the peculiar facts of this case and must not be construed to be an order permitting the students to take up examination beyond the period of 3 years as stipulated in Regulation No.22 (iv).
Accordingly, the petition is disposed of.