PARAMJYOTI NANDA Vs. GURU NANAK DEV UNIVERSITY, AMRITSAR

JUDGEMENT

(1.) We have heard the learned counsel for the parties at length and perused the record of the case.

(2.) The petitioner has challenged the order dated 08.11.2002 (Annexure P-9) and 03.12.2002 (Annexure-13), whereby respondent No. 1 has cancelled the admission of the petitioner to the Post Graduate Diploma in Computer Application (hereinafter referred to PGDCA), after declaring the same to be illegal.

(3.) The petitioner has completed three years diploma course known as Modern Office Practice (with Honours) from the Government Polytechnic College, Amritsar run by the Punjab State Board of Technical Education and Industrial Training, Punjab, Chandigarh. She passed the diploma course with first division scoring 2125 marks out of 2800 marks. She was awarded the diploma certificate on 04.04.2002 by the aforesaid Board. On 09.04.1999, the Punjabi University, Patiala, had resolved that the aforesaid diploma certificate be treated equivalent to Degree (Graduation) for the purpose of employment and admission to higher studies (M.A.) of the Punjabi University. This recommendation was conditional upon the students passing compulsory subject of Punjabi (Part-I, Part-II and Part-III) or B.A. prescribed by the Punjabi University. The petitioner appeared in the Punjabi paper of B.A. Part-I, Part-II and Part-III of the Punjabi University, Patiala, in the examination held in April, 2002. She was declared to have passed in all the additional Punjabi papers. Subsequently, she was granted admission in the PGDCA by respondent No. 2. Under eligibility conditions in the Prospectus issued by respondent No. 2, it was inter-alia provided as under :-