SITAM SESHANKA Vs. PRINCIPAL COLLEGE PHARMACEUTICAL SCIENCES

JUDGEMENT

(1.) Ajnanatimirendhesya Jnenenjana salakaya. Cakeurnmilitam Yena Tasmai Srigurave Namah. 'Shastras' put the 'Guru' on a pedestal making him equivalent to God and treat him as one who enlightens, illumines, guides, paves the path of light, unfolds the bright horizon amidst the encircling gloom, expands his sura enigmatically reaching the true follower, and he is also the one who transfer his sense of originality, duty of accountability and progressive creativity to the dutious deciple leaving his lively foot-prints on the sands of time. In turn, the deciple follows him with reverence, acts in veneration and obeys with abeicance.

(2.) In the case at hand there has been perverse manifestation to the contrary by the opposite party No. 1, the Principal of the College of Pharmaceutical Science, Berhampur at Mohude. Instead of showing guidance to the petitioner to put a step forward in real light, he kept him in complete darkness to mar his cereer and destroy his energy, defeat his youth and demolish his aspiration.

(3.) Unfortunate factual scenario as depicted is thus :- The petitioner after passing his Board of Secondary Education in Sikkim, his native place, completed 2 years' Diploma Course in Pharmaceutical Science and thereafter to have a Degree in the said subject, he appeared in the High School Certificate Examination in the National Open School, New Delhi and passed the said examination in 1994, Finding scope of doing the Degree Course in the College of Pharmaceutical Science, Berhampur at Mohuda the he submitted his application, and ultimately was admitted for the academic session 1994-95. After completion of 1st year course he was issued admit card to sit in the examination. The result for the aforesaid course was published in the month of March, 1996 but the result of the petitioner was not published. On enquiry the petitioner found out that his result had been withheld as his qualification of passing the Senior Secondary School Certificate Examination could not be accepted as National Open School was not recognised by the Berhampur University, and his admission to the college was regarded as invalid, and therefore he was not entitled to get his result. Being aggrieved the petitioner served a lawyer's notice, but the same did not bring any fruitful result. Challenging the aforesaid action of the opposite parties the petitioner has visited this Court for issuance of appropriate writs for declaration of his results.