HIMANI BANSAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this petition praying for a direction to the respondents authorities to conduct the second year examination of the Bachelors in Audiology and Speech Language Pathology Course for short (BASLP) of the year 2014 Batch of Netaji Subhash Chandra Bose Medical College, Jabalpur. The petitioner has also prayed for a direction to regularize the course as per the norms prescribed by the Rehabilitation Council of India.

(2.) The respondent University has filed a return and the facts stated therein are also reiterated by the Deputy Advocate General appearing for the State, to the effect that the examination was delayed on account of the fact that the Ordinance relating to the Bachelors in Audiology and Speech Language Pathology Course (BASLP) was pending approval of the Coordination Committee. It is submitted that the Coordination Committee has approved the Ordinance which is due to be notified and pursuant to the approval of the Ordinance by the Coordination Committee, the schedule for holding the examination has been published by the University by Notification dated 26.10.2017 and the examination has been scheduled from 20.11.2017 to 4.12.2017.

(3.) The learned counsel appearing for the State as well as the University submits that the delay has occurred on account of the fact that the course is a new course and an Ordinance governing the course had to be formulated and notified which took time as the matter had to be placed before the Coordination Committee which required approval of all Universities.