LAWS(P&H)-2013-7-154

PUJA AGGARWAL Vs. THAPAR UNIVERSITY

Decided On July 23, 2013
Puja Aggarwal Appellant
V/S
Thapar University and Others Respondents

JUDGEMENT

(1.) THE petitioner has challenged letter dated 12.09.2012 by which her registration as Ph.D. student has been cancelled being not qualified for admission. In brief, the case of the petitioner is that she is M.Com. and has completed her course of Chartered Accountant in the year 2002. The respondents invited applications for various courses including the Ph.D. programme for the year 2011 -12. According to the petitioner, she was eligible for the Ph.D. programme (Part Time) in the LMT School of Management. The petitioner applied for the Ph.D. programme and after qualifying written examination and interview, she was called to deposit registration and admission fee, which was deposited by her to the tune of Rs. 36,750/ - on 02.09.2011 vide enrollment No. 951113004. The petitioner was allotted guide. Dr. Shailender Kumar gave his consent to be her guide. She attended the classes of 1st Semester of her Ph.D. programme and qualified the examination. She deposited an amount of Rs. 24,000/ - towards fee of 2nd Semester on 21.05.2012 and Rs. 25,500/ - for the fee of 3rd Semester on 01.08.2012. She also prepared synopsis of her Ph.D. programme but was shocked when she received a letter from the University intimating that her admission has been cancelled as she was not qualified for admission.

(2.) THE petitioner is, thus, aggrieved that after completing the various courses of her Ph.D. programme and after expiry of more than one year, the cancellation of her admission is illegal.

(3.) COUNSEL for the petitioner has submitted that it is too late in the day for the University to cancel the admission of the petitioner who had itself checked the documents of the petitioner and was satisfied with regard to her marks. In this regard, counsel for the petitioner has referred to Annexure R -1/3, about which counsel for the respondents has submitted that it was only a check list of the documents which was signed by the officials which does not clothe the petitioner with any right because the minimum qualification for admission to Ph.D. programme has been set down as 55% marks which she was neither having in M.Com nor in CA.