RANBIR SINGH Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) THE learned counsel for the parties have consented the C. W. P. Nos. 11416, 12170 of 1990, C. W. P. No. 14949, 14963 and 14797 be disposed of together involving common questions of law. For the purpose of order, facts Lave been picked up from C. W. P. No. 14797 of 1991 (Ranbir Singh v. Punjab University and Anr. ).

(2.) THE petitioner, a Graduate in Engineering, was a candidate for admission as a part time student to the Master of Engineering Course at the Punjab Engineering College, Chandigarh (hereinafter to be referred as the 'college' ). He was not admitted as he did not complete two years regular whole-time assignment at the Technical Teachers' Training Institute, Sector 26, Chandigarh, (hereinafter to be referred as the 'institute'), where he is working till the last date for submission of applications. Aggrieved by the action of the respondents in not admitting him, the petitioner has approached this Court through this writ petition A few facts may be noticed.

(3.) THE petitioner, who is a Graduate in Civil Engineering, claims to have worked with different organisation from July 1, 1987 till August 31, 1989 It is further averred that in September, 1989, the the petitioner started working at the Institute.