GURKIRAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two writ petitions i.e. CWP-13585- 2021 titled as Gurkirat Singh vs. State of Punjab and another and CWP- 13430-2021 titled as Simranpreet Singh vs. State of Punjab and another.

(2.) This Court, on 28/7/2021, had issued notice of motion. In response thereto, short reply has been filed by way of an affidavit of Mr. Patil Ketan Baliram, IPS, Assistant Inspector General Personnel-2, Punjab, on behalf of respondents No.1 and 2.

(3.) Learned counsel for the petitioner, based on the pleadings in the petition, submits that the petitioner had passed his Higher Secondary Examination. Thereafter, he took admission in B.A. (Political Science) in the year 2018 in Panjab University, Chandigarh. The petitioner has appended marksheets of BA-1st semester, BA-3rd semester and BA-5th semester, as Annexures P-4 to P-6 respectively. It is the pleaded case that examination of 4th semester were not held on account of COVID-19 pandemic. It is further submitted that even examination for the last semester i.e. 6th semester, have been delayed. The petitioner has further referred to a circular of Panjab University, dtd. 16/6/2021 (Annexure P-7), to submit that w.e.f. 28/6/2021, the examinations of these semesters shall be held online.