GURU NANAK DEV UNIVERSITY Vs. SANJAY KUMAR KATWAL

JUDGEMENT

(1.) This appeal, by special leave, has been filed by the appellant-Guru Nanak Dev University against the judgment dated 5.7.2005 of a Division Bench of the High Court of Punjab & Haryana, whereby the writ petition filed by the first respondent herein was allowed approving his admission to the LL.B. (three years professional) course at St. Soldier Law College, Jalandhar, affiliated to the Appellant.

(2.) The Government of Punjab authorized Punjab University to conduct a Common Entrance Test for selection of students for admission to three year LL.B. (Professional) course for the session commencing from 2004-2005, for the various colleges affiliated to or run by the said University and the appellant university. The first respondent appeared for the entrance test held on 8.7.2004 and was declared successful. He attended the counselling and was selected and was admitted to St. Soldier Law College at Jalandar (second respondent) affiliated to appellant university. He paid the tuition fee of Rs. 25000/- to the second respondent and attended college regularly. The final examinations of first semester were held in December, 2004. After scrutinizing the records relating to the first respondent, the appellant university registered the first respondent for the examination with Roll No. 4723. The first respondent appeared for the first semester examination.

(3.) Thereafter, the appellant university wrote a letter dated 20.12.2004 informing the college that first respondents basic degree was M.A.(English) from Annamalai University through Distance Education, which was not recognized by it and therefore, his admission to LL.B. course should be cancelled. The first respondent submitted a detailed representation contending that his admission was valid. The appellant did not agree and by letter dated 29.3.2005 directed the second respondent college to cancel the admission of the first respondent.