PRASHANT SHRIVASTAVA Vs. JAWAHARLAL NEHRU KRISHI VISHWAVIDYALAYA

JUDGEMENT

(1.) THE petitioner is assailing the action of Jawaharlal Nehru Krishi Vishwavidyalaya as per Order dated 9 -5 -2001 (Annexure P -21) disallowing the petitioner to pursue the studies of M. Sc. (Agriculture) Fourth Semester simultaneously along with the employment which the petitioner has obtained in April, 1997.

(2.) THE facts unfold that petitioner was admitted to M. Sc. (Agriculture) in August, 1995. After successfully completing three semesters upto March, 1997, petitioner was undertaking fourth semester in April, 1997 when the petitioner admittedly obtained employment as Publicity Executive at Enbee Fertilisers and Chemicals Ltd., Bhopal. Petitioner's case is that, petitioner informed his teacher who did not object to his employment. In the fourth semester, research work is required to be done, it is not requirement to attend any classes. The research work which was approved for the petitioner was the study of "Job Performance of Panchayat Raj Leaders of villages in Jabalpur Block." Petitioner obtained employment at Bhopal. Petitioner afterwards was written a letter by the Dean (Annexure P/2) on 27 -9 -1997. The registration of the petitioner was cancelled with the retrospective effect.

(3.) LEARNED counsel for the petitioner submits that rejection of the petitioner's prayer and action of the University in cancelling the registration itself and wiping off the education obtained by the petitioner for three semesters is entirely uncalled and permission ought to have been accorded which has been wrongly refused after the direction passed by this Court in the previous writ petition. Learned counsel for the petitioner further submits that petitioner be allowed to complete the fourth semester as a regular student meeting with the residential requirement of the respondent -University.