ROHIT DATTA Vs. PUNJAB UNIVERSITY CHANDIGARH

JUDGEMENT

(1.) The petitioners in these two writ petitions complain that the action of the University in enhancing the fees for the "executives' admitted to the 3 year Part-Time MBA course is arbitrary, illegal, unjust, unfair and unconstitutional. Is it so?

(2.) The counsel have referred to the facts and pleadings in C.W.P. No.15897 of 1999. These may be briefly noticed.

(3.) The Punjab University conducts courses leading to the degree of Master of Business Administration. One of these is a Full Time Course. The second is called the Part-Time Course which is conducted in the evening. The latter course is conducted exclusively for persons who have at least "two years whole time executive experience in a Commercial or industrial establishment after passing the qualifying examination. ...." Even members of All India, State Administrative/Technical Services and Defence Personnel holding administrative posts "with not less than 2 years executive experience" are eligible. For these candidates, "Organisational sponsorhip is essential"'.