TRILOK NARAYAN Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) The petitioner is aggrieved by the non-acceptance of his M.Phil work submitted by the petitioner to the respondent University. The petitioner was enrolled with the respondent University in 1996 for an integrated course under the guidance of respondent No.3 and submitted his dissertation on 22.07.1998. The petitioner, however, received information only after about two years in July 2000 about the rejection of his dissertation and for the petitioner to vacate the hostel accommodation.

(2.) The contention of learned counsel for the petitioner is that there is a delay on the part of the respondent in analyzing dissertation of the petitioner and that the dissertation of the petitioner could not have been referred to the external examiner as was sought to be done. In any case the petitioner is entitled to acceptance of dissertation as per rules.

(3.) In order to appreciate the aforesaid controversy, it is necessary to refer to the Ordinance relating to the award of the Master of Philosophy Degree of the respondent university. The relevant clauses of the same are as under : 11.Evaluation