SHAHNAWAZ Vs. PANJAB UNIVERSITY AND ORS.

JUDGEMENT

(1.) BARRING Petitioner Shahnawaz from appearing in the 1st semester examination of Bachelor of Library and Information Sciences due to shortage in attendance of lectures, is what is sought to be challenged in writ proceedings here.

(2.) THE Petitioner was admitted to the 1st semester course of Bachelor of Library and Information Sciences of the Panjab University, Chandigarh, on August 3, 1990. Regular classes did not, however, begin till August 16, 1990. The Petitioner attended classes till September 19, 1990, as on the next day the university had to be closed due to the anti -reservation stir. The Petitioner thereafter left the university and went to his home at Chamba.

(3.) IT is the case of the Petitioner that on September 28, 1990, while at Chamba, he suffered a firearm injury as a result of which he had to remain under the treatment of the medical officer of the District Hospital, Chamba, till November 14, 1990. Reference in support being made to Annexure P -3, which purports to be a true copy of the medical certificate issued by the medical officer concerned.