RAM PARKASH NAGAR Vs. HARYANA AGRICULTURAL UNIVERSITY HISSAR

JUDGEMENT

(1.) THE Haryana Agricultural University, respondent No. 1, has dropped the petitioner from the bachelor of Veterinary Science and Animal Husbandry Course (hereinafter briefly referred to as 'the Course' ). Petitioner's application for readmission has also been rejected by the Vice-Chancellor, respondent No. 2, under rule 7. 64 (b) as contained in the respondents Prospectus for the year 1970-71. The petitioner had been studying in the University for six trimester and had been admitted to the seventy trimester before the declaration of results of the sixth trimester examination in which the petitioner had appeared in May, 1970. The petitioner ha filed this writ petition under Arts. 226 and 227 of the Constitution of India to call in question the legality and propriety of the orders of the respondents.

(2.) THE petitioner had joined the Course in July, 1968. The Course is for four years and is split up into 12 trimesters. There are three trimesters in each academic year of the Course. The rules and regulations governing candidates for this Course were continued in the Prospectus for 1968-69. When the petitioner jointed the Course in July, 1968, there was a Joint Agricultural University known as the Punjab Agricultural University for the Sates of Punjab and Haryana. Colleges affiliated to this University were situated at Palmpur, Hissar, and Ludhiana. It was, however, felt that two independent Agricultural Universities should be established for the States of Punjab and Haryana and this was achieved by an Ordinance which was promulgated on 2-2-1970. This Ordinance was replaced by the Haryana and Punjab Agricultural Universities Act of 1970.

(3.) THE petitioner claims that he had passed the first six trimesters and thereby completed two years out of the four years' Course. This claim has been denied by the respondents. The petitioner had asked for the production by the respondents of the original records relating to his academic progress and if we were to go through the various trimester reports produced by the respondents, it may be found that the petitioner had failed o make the grade in any trimester and had a number of failures in certain subjects to his credit. According to the respondents, the petitioner had throughout been placed on Scholastic Probation and had been given a chance to continue his studies even though he had failed to make the grade in any of these trimesters.