DILJOT SINGH Vs. KURUKSHETRA UNIVERSITY, KURUKSHETRA

JUDGEMENT

(1.) The petitioner, who is a student of Three years LL.B. Course, has filed this writ petition seeking direction to the respondents to declare his result of 2nd year LL.B. Examination for which he had appeared in May, 2009, but still the result has not been declared. The petitioner further prays for direction to the respondents to issue him the roll number for appearing in 3rd year Class and also to permit him for appearing in the final year examination.

(2.) The University, however, would confront him with the fact that the petitioner was not eligible for being admitted in the LL.B. Course and hence neither his result can be so declared as prayed for nor he is entitled to continue with his studies, his admission being illegal and, thus, bad.

(3.) The petitioner is a regular student of three years LL.B. Course in Swami Devi Dayal College of Law Barwala. District Panchkula. The College is affiliated to Kurukshtra University. After completing his matriculation, the petitioner did his graduation in the year 2007 from Panjab University. Pursuant to the advertisement issued in the newspaper, the petitioner applied for admission to three years LL.B. course with respondent-5 college. The petitioner paid the requisite fees and, thus, continued his studies. In the year 2008, the petitioner appeared in the 1st year examination and was declared successful. He accordingly was given admission in the 2nd year on deposit of requisite fee. However, the petitioner was not issued roll number initially and missed some of the papers. Subsequently, the petitioner was issued roll number and he appeared in remaining six subjects.