SUNITA SHARMA Vs. STATE OF PUNJAB ETC

JUDGEMENT

(1.) Sunita Sharma petitioner, prays for Mandamus in this writ petition to respondent Nos. 1 and 2, Panjab University, Chandigarh, through its Registrar, and Vice-Chancellor, to declare B.Com. Part-III (Honours) final result of the petitioner.

(2.) In April, 1989, the petitioner passed B.Com. Part I examination security 52% marks. Thereafter, she joined B.Com. Part II and appeared in the examination held in April, 1990. She had also taken Honours subject in Industrial Law and Banking Insurance. She passed the examination held in April, 1990, obtaining 896 marks out of 1800 marks in the regular subjects and 91 marks out of 200 marks in the Honours subject. Thereafter, she sought admission in B.Com. Part III with Honours. She was allowed to appear in the final examination of B.Com. Part III arid the result was declared regarding the regular subjects wherein the petitioner obtained 1432 marks out of 2800 marks and was declared pass. However, result of Honours subject was withheld. This led the petitioner to approach this Court in this writ petition. On September 21,1991, it was notified that result of the Honours subject of the petitioner was cancelled.

(3.) The plea of the petitioner is that for whatsoever reason may be, since the petitioner was allowed admission in B.Com. Part III with Honours subject, the University could not withhold or cancel her candidature. The stand taken by the University is that as per regulations of eligibility for seeking admission to B.Com. Part III with Honours, the petitioner should have obtained 50% marks in the Honours subject also. Since the petitioner had secured only 91 marks out of 200 marks in the Honours subject, she was ineligible to take up Honours subject to B.Com. Part III and thus the result was rightly cancelled.