PUNJAB UNIVERSITY Vs. LATA SHARMA

JUDGEMENT

(1.) RAMESH Kumar Sharma father of Lata Sharma respondent No. l was in service of Central Coal Field Limited, Saunda -D, District Hazari Bag, Bihar (now in Jharkhand). Therefore, Lata Sharma respondent studied in Bihar from Nursery onwards. She passed intermediate examination from Bihar Intermediate Education Council, Patna under Roll No. 9412 in the year 1995. She had obtained the migration certificate from Bihar Intermediate Education Council, Patna bearing Serial No. 76477. It was submitted to Arya College for Women respondent No. 2 for admission in BA Part -I. Respondent No. 2 had also taken the original intermediate certificates and migration certificate from respondent No. 1 and the same were sent to the Registrar, Panjab University, Chandigarh i.e. the appellants for confirmation and verification of the certificates from Bihar Intermediate Education Council, Patna.

(2.) IT was further pleaded that the respondent visited the office of the appellants for a number of times for issuance of registration number and for return of the original certificates given to them and also for the issuance of the academic certificates but she was not heard.

(3.) IT was further pleaded that at the time of taking admission in the next class, the respondent had to run from pillar to post for procuring the result of previous class from the office of the appellants. Every time, the appellants had issued confidential result to respondent No. 1 for seeking admission to next higher class. However, no certificate was issued to her. She was being harassed for no fault. The appellants failed to get verification and genuineness of the certificates for six years although the certificates were sent by respondent No. 2 to the office of the appellants in the year 1995.