ANJU SACHDEVA Vs. PANJAB UNIVERSITY, CHANDIGARH

JUDGEMENT

(1.) This case is squarely covered by the judgment of J.V. Gupta, J. (as his Lordship then was) in Civil Writ Petition No. 149 of 1989 (Bhoopinderjit Kaur V/s. Punjab University, Chandigarh), dated 21.3.1989, in which it was held that the student passing at Intermediate examination from Bihar Pradesh Shiksha Prishad, is eligible to appear in B.A. Part II examination of Punjab University, Chandigarh.

(2.) This judgment was followed by me in Civil Writ Petition No. 2607 of 1989 decided on 15.1.1990 in which similar question arose. In that case also, it was directed that the University shall likewise permit the candidate to appear in B.A. Part II examination and declare the result on the basis thereof. In the present Writ Petition also, the petitioner passed out 10+2 examination from Bihar Pradesh Shiksha Prishad in May, 1987, and has now appeared in B.A. Part II examination of Punjab University, Chandigarh. The prayer made in the petition is, that the Punjab University be directed to declare the result of the petitioner of B.A. Part II examination and also allow the petitioner to pursue her studies further.

(3.) The stand taken by the University in the written statement is the same as it was in the earlier writ petitions. Consequently, the writ petition is allowed and the respondent Punjab University is directed to declare the result of the petitioner of B.A. Part II examination within a week. In case the petitioner is declared successful in B.A. Part II examination, she be permitted to continue her studies further. No costs.