MS. GAGANJYOT MANN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this order, we are disposing of the Civil Writ Petition No. 5359 of 199 (Ms. Gaganjyot Mann v. The State of Punjab and others) and Civil Writ Petition No. 5499 of 1999 (Ms. Savleen Dhanjal v. The State of Punjab and another) as the points involved in both these writ petitions are of identical nature.

(2.) PETITIONER -Ms. Gaganjyot Mann has filed this petition under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the letter dated 31.3.1999 Annexure P -l and a writ in the nature of mandamus directing the respondents, promote the petitioners to 4th semester.

(3.) The petitioner cleared 1st and IInd semester by February, 1999. The result of the 3rd semester was declared on 15.3.1999. She further states that she was not allowed to sit in two papers, i.e., Draping and Constitution on account of shortage of attendance and was declared 'fail' in two subjects, namely, Computers and Pattern making. The petitioner has asserted that there are no rules and regulations for promotion made by the respondents, but it is only in the prospectus which prescribes that the promotion policy will be the same as per rules of the Northern India Institute of Fashion Technology (NIIFT), New Delhi. The rules and regulations for students are given in the brochure which lays down as under: