PUNJAB UNIVERSITY Vs. SUBASH CHANDER

JUDGEMENT

(1.) This appeal by special leave is by Punjab University against the judgment of it Full Beach of the Punjab and Haryana High Court in the Letters Patent Appeal 352 of 1975 confirming the judgment of a learned single in W. P. 1017 of 1975.

(2.) Subash Chander, respondent 1 in this appeal joined the Daya Nand Medical College, Ludhiana, for the M. B. B. S. course in 1965 when Regulation 25 of the Punjab University was in force. That regulation required a minimum of 50 per cent of marks to pass in each subject. However Rule, 7.1 relating to the M. B. B. S. and certain other courses provided that -

(3.) Subash Chander, respondent 1, appeared for the final M. B. B. S. examination in 1974 and secured the following marks and remarks :-