PAWANPREET KAUR Vs. PUNJABI UNIVERSITY, PATIALA

JUDGEMENT

(1.) The petitioner is aggrieved because only provisional Detailed Marks Card of B.Ed. Course has been issued. The reason for issuing the provisional marks card is that she was not eligible to take admission into the B.Ed Course.

(2.) The petitioner took admission in the B.Sc. Course offered by respondent No.4 in June, 2013. The first semester examination was held in December, 2013. She cleared all the papers except for Mathematics in which she took the supplementary examination in December, 2017 and passed the same. Accordingly, she was issued the B.Sc. Degree because meanwhile, she had cleared the remaining semesters up till May, 2016. In June, 2017 she took admission to the B.Ed. Course being offered by respondent No.3 which is a two year course. She passed all the examinations of the said Course within the prescribed time and was eligible for the B.Ed. Degree in June, 2019. However, she was issued only aprovisional Detailed Marks Card. Degree was not issued and thus, she has approached this Court by way of this writ petition.

(3.) Learned counsel for the petitioner submits that at the time of admission to the B.Ed. Course nothing was concealed from respondent No.l. It was aware of all facts because the B.Sc. Degree was issued only in December, 2017 i.e. six months after taking admission to the B.Ed. Course. Thus, non-grant of B.Ed. Degree and non-issuance of Detailed Marks Card for the said Course is illegal. Reliance has been placed upon Sanatan Gauda vs. Berhampur University and others, 1990 AIR (SC) 1075 and Harmanpreet Kaur vs. Gurunank Dev University and others, 2015(1) PLR 720.