SANDEEP GUPTA Vs. PANJAB UNIVERSITY AND ANOTHER

JUDGEMENT

(1.) The petitioner has filed this writ petition under Articles 226/227 of the Constitution of India praying for the issuance of a writ, order or direction especially in the nature of Certiroari quashing the impugned order dated 22.2.95, whereby the admission of the petitioner in B.A. Part I was cancelled at the fag end of the session and a writ of mandamus directing the respondents to allow the petitioner to continue in B.A. Part I Class at A.S. College Khanna and also to allow the petitioner to take annual examination.

(2.) According to the petitioner he appeared in 10+2 examination of Punjab School Education Board in March, 1994 and was placed under compartment in the subject of Accountancy, which subject was passed by the petitioner by appearing in examination held in Sept., 1994. The petitioner got admission in B.A. Part I in A.S. College, Khanna on 28.7.1994 and he continuously studied in B.A. Part I Class till the passing of order Annexure P-4, which is under challenge, whereby his admission to the said class was cancelled. The petitioner approached the authorities but in vain. Hence this petition.

(3.) In response to the notice of motion the respondents appeared and filed their separate written statements. Respondent No. 1 /University pleaded inter-alia that the petitioner has no cause of action. The petitioner was found ineligible for admission in B.A. Part-I of which fact the petitioner was informed through his father as he had failed to fulfil the requisite condition. However, according to this respondent No. 2 is responsible for the delay in passing the order and communication. The impugned order is legal and valid.