KAMAL MASIH Vs. GURU NANAK DEV UNIVERSITY

JUDGEMENT

(1.) THE matter here concerns the 10+2 Examination of the Bihar Pradesh Shiksha Parishad and the decision of the Guru Nanak Dev University of January 19, 1989 directing cancellation of admission of all candidates who had obtained admission to Classes/courses on the basis of this Examination.

(2.) TO narrate the relevant factual background, after passing the 10+2 Examination of the Bihar Pradesh Shiksha Parishad (hereinafter referred to as 'the Bihar Examination'), in June 1987, the petitioner-Kamal Masih applied for and was granted admission to B. A. , Part II in Sant Baba Dalip Singh Memorial Khalsa College, Demeli. This is a State aided College affiliated to the Guru Nanak Dev University, Amritsar. In due course, he was also allotted the University Registration No. 87/sbd/a/3. In April 1988, he thereafter appeared and passed the B. A. Part II Examination.

(3.) ACCORDING to the petitioner, he was again admitted in the same College for B. A. Part-III and attended Classes for the 1988-89 Academic Session, but due to ill-health, he could not sit for this Examination in 1989. It was in January 1991 thereafter that he sent his application to the respondent-University for appearing as a private candidate in the B. A. Part-III Examination. No such permission was, however, forthcoming. The reason, he later discovered was, that the University had decided not to recognize the Bihar Examination.