VIRENDER SHARMA Vs. RAJIV GANDHI CAMPUS & ORS

JUDGEMENT

(1.) The petitioner was pursuing his Ph.D. Course in Sanskrit with the Rajiv Gandhi Campus (Respondent No.1) of the Rashtriya Sanskrit Sansthan (Respondent No.2 herein and referred to, hereinafter as the "Sansthan"). For this purpose, he had got himself registered with Respondent No. 1 on 25th February, 2015.

(2.) During the currency of the aforesaid Ph.D. Course, the petitioner cleared the entrance test for the course of Shikshacharya (M.Ed.), to be undertaken in the Jaipur Campus of the Sansthan. In para 3 of the writ petition, it is asserted that "it is a norm with Respondent No.1 as well as Respondent No.2 that a Vidya Varidhi (Ph.D) student may obtain a leave from his Ph.D. and join another regular course, finish the same and then resume his/her Ph.D." Learned counsel for the petitioner, however, candidly acknowledges that there is no such written norm, rule or regulation, but seeks to contend that this was the normal practice which was followed. No evidence of any such "practice", is, however, forthcoming on the record.

(3.) Consequent to his being selected for the M.Ed. Course in the Jaipur Campus of the Sansthan, the petitioner wrote to the Principal of Respondent No. 1, on 3rd July, 2014, requesting that he be issued a Transfer Certificate and character certificate, so as to enable him to join the M.Ed. Course. Learned counsel for the petitioner points out that the Sansthan, in fact, issued him a Transfer Certificate, as per his request.