PRITMA JOSHI AND ANOTHER Vs. BARKATULLAH VISHWAVIDYALAYA

JUDGEMENT

(1.) The petitioners conjointly have filed this petition being aggrieved by order dated 14.3.2015 by which the petitioners have been informed that the thesis submitted by them for award of Ph.D Degree has been rejected under Clause 17(C) of Ordinance 14 prevalent in the respondent University.

(2.) The impugned order has been challenged on the assertion that the petitioner no.1 applied for and was permitted to undertake research work on the topic Genetic Analysis of Patients with Sex Linked Disorders/Characters (G6PD Deficiency, Hemolytic Anemia and Neonatal Jaundice in Bhopal) under the Department of Anatomy from Gandhi Medical College, whereas petitioner no.2 applied for and was granted permission to undertake research work for award of Ph.D on the topic Genetic Analysis on progenies of MIC Gas Exposed Individuals from the Department of Anatomy in the faculty of Medicine from Gandhi Medical College, Bhopal.

(3.) Shorn of verbiage and the other irrelevant facts mentioned by the petitioners. It is stated that the petitioners ultimately submitted their thesis for award of Ph.D Degree on 7.9.2012 along with the necessary fees. It is stated by the petitioners that during the entire period that they were pursuing their research work several impediments were created by the authorities on account of which the petitioners had to approach this Court on three previous occasions. It is stated that ultimately, only on account of the contempt notice issued by this Court, the respondent authorities sent the thesis to two expert examiners for their opinion. It is stated that while one examiner recommended acceptance of the thesis submitted by the petitioners the second examiner recommended that it be rejected. It is stated that since there was a difference of opinion between the two expert examiners, the matter was thereafter referred to a third external examiner who has submitted a report.