S KUMUDA Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) this petition under articles 226 and 227 of the Constitution of India has been filed by the petitioner who had been provisionally registered for ph.d. course in 'child psychology' seeking direction to the respondents to accept the thesis prepared by her on the subject 'an experimental study on the role of message inadequacy in causing communication failure in children' when it was submitted. The petitioner has also sought for the issuance of writ, order or direction in the nature of writ of certiorari quashing the communication of the respondents bearing No. Aca v/ph.d/regn/psy/88-89, dated 6th july, 1989. The petitioner has also sought a direction to complete all formalities connected with ph.d. examinations and such other reliefs as the court may deemed fit.

(2.) the petitioner's case, as per allegations made in the writ petition is that the petitioner after having completed the master's degree in home science with specialisation in 'child development' applied for registration in ph.d. degree course in the area of child psychology in the year 1986 vide application dated 21st august, 1986.

(3.) the petitioner's further case is that she was allowed to do the research work in the area of 'child psychology' with the subject and title of research as 'an experimental study on the role of message inadequacy in causing communication failure in children' and the petitioner was listed for the said research work under the guidance of one Dr. A. Sridhara, reader in the department of psychology, aps college, Bangalore affiliated to the Bangalore university-respondent 1. Dr. A. Sridhara is also a recognised guide of the university. The petitioner's case is that after considering the various relevant factors to assess the eligibility of the petitioner to take the research work on the chosen problem, she was granted a provisional registration on 14-6-1988. The petitioner thereupon submitted her synopsis and also the half yearly report to her guide on 19th october, 1988. The guide of the petitioner had made correspondence with the head of the department - psychology seeking conducting of pre-ph.d. examination. The petitioner has been awarded a doctorate fellowship for her chosen work by the Indian council of social science research. The fellowship was fixed at Rs. 1,200/- per month and contingency grant of Rs. 3,000/- per annum had also been allowed. On two counts, the petitioner received a sum of Rs. 8,700/- from the council and she spent the entire amount for the purpose of research work. During the course of her intensive and immense study, the petitioner had interaction with as many as 800 children. A copy of the fellowship award has been enclosed to the writ petition. The petitioner has filed this writ petition at the time when her thesis was on the verge of completion and was ready to be submitted.