SANJEEV AGGARWAL Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) THIS revision petition is against the order of Additional District Judge, Ludhiana, dated 26-4-1991 whereby the order passed by Sub Judge I Class granting the injunction as prayed by the petitioner was reversed.

(2.) BRIEFLY put, the petitioner was a student of B A. Part II of Arya College, Ludhiana, for the academic year 1989-90. In pursuance to his application for permitting him to appear in the examination, the same was forwarded by the College authorities to the University which consequently allotted roll number 97198. It is further case of the plaintiff-petitioner that after issuance of the roll number the same was withheld by respondent No. 3 which impelled the petitioner to file a suit and on an application filed in the suit, Sub-Judge I Class restrained defendant No. 3 from withholding the said roll number slip vide order dated 3-1-1990 and so the petitioner took examination for B. A. Part II as held by respondent No. 1. Result of this examination was declared some time in April 1990 but the result of the petitioner was not declared. Since Respondent No. 3 was reluctant to give him admission to B. A. Part III, i. e. for the session 1990-91, the petitioner took provisional admission to B. A. Part III class in the Directorate of Correspondence Course, Punjab University, Chandigarh. Direct rate of Correspondence Courses after having admitted him to Part III year course of B. A. issued a letter bearing No. 5230/cor/a dated 3. 12. 1990 directing him to submit the original detailed marks card/certificate of B. A. Part II examination. The petitioner consequently approached the present respondents (defendants) in this regard who, however, refused to grant the prayer made. Hence the present suit.

(3.) THE petitioner by means of interim relief sought a direction against the respondents to the effect that they be restrained from withholding the result of B. A. Part II examination which he undertook pursuant to the roll number allotted by the university in this regard.