KUNTI PRASAD Vs. GURU GHASIDAS UNIVERSITY

JUDGEMENT

(1.) The petitioner has preferred this writ petition seeking a direction to the respondents to grant enrollment registration/admission to the petitioner for Ph.D. programme and thereafter permit her to commence the work for Ph.D. Degree in Geography.

(2.) Facts of the case, as projected in the writ petition, are that the petitioner obtained Post Graduate degree in Geography in the year 1990 and thereafter completed M.Phil. (Geography) Degree Course in 1991. She appeared in the entrance examination conducted by the respondent No.1 Guru Ghasidas University (now a Central University) in the year 2010 for being admitted in the Ph.D. Course wherein she was declared qualified. The Central University, thereafter, issued a communication to the petitioner on 10/9/2013 directing that her registration for Ph.D. programme has been transferred to the Bilaspur University, a State University and was further directed to contact the Bilaspur University for further action, however, despite repeated oral requests and persuasion, the Bilaspur University initially assured the petitioner that she will be allotted registration, but till date it has not provided enrollment/admission registration number.

(3.) It is argued by the learned counsel appearing for the petitioner that the petitioner having qualified for Ph.D. programme in the entrance examination conducted by the respondent No.1 University, and the same having been transferred subsequently to the respondent No.2 University, the petitioner is entitled to continue her Ph.D. programme from the respondent No.2 University, therefore, the denial thereof is arbitrary and illegal.