DEEPANKITA SYAL Vs. SYNDICATE PUNJAB UNIVERSITY

JUDGEMENT

(1.) The present civil writ petition has been filed under Article 226 of the Constituion of India with a prayer for issuance of writ in the nature of certiorari for quashing the impugned resolution dated 13.12.2019 passed by respondent No.1 i.e. Syndicate, Punjab University, Chandigarh and also Annexure P-2 i.e. letter dated 22.5.2020 vide which it has been conveyed to the petitioner that the earlier decision of the Syndicate dated 13.12.2019 has been reiterated.

(2.) As per the report placed on record through whatsapp message, respondent No.4 has been served, however, no one has appeared on behalf of respondent No.4.

(3.) The factual controversy involved in the present case is that the Directorate of Higher Education, Chandigarh Administration issued an online joint prospectus of Government and privately managed aided colleges for the year 2019-2020 (Annexure P-7) for admission to various courses in the colleges. In Clause 14 of the aforesaid online joint prospectus it has been stipulated that the compulsory subjects in the undergraduate course would be English, Punjabi/History and Culture of Punjab and Environment, Road Safety Education, Violence against Women/Children and Drug abuse. The aforesaid Clause 14 of the prospectus is reproduced as under :-