R.D. ANAND Vs. PUNJAB TECHNICAL UNIVERSITY

JUDGEMENT

(1.) THE petitioner, who has vast teaching experience as an Educationist, as he served various educational institutions from 1964 to 2007, and is presently practicing as an Advocate of this Court after his retirement, has filed this petition in public interest.

(2.) THE petitioner claims that from 1964 to 2007, he was engaged in teaching, research, developmental, supervisory and administrative assignments in Educational Institutions and during this period he held different posts/offices, which include Director (Research) Association of Indian Universities, New Delhi; Professor of Chemistry, fellow, Syndic and Dean, Faculty of Science, Punjab University, Chandigarh. He states that being an Educator for over 40 years, the cause of Education is close to his heart. This passion for education has provoked him to file the present petition questioning the legality, validity and rational of the decision taken by respondent No. 1 i.e. Punjab Technical University (PTU) to admit the students directly in the 2nd Semester of B. Tech., M.B.A., and M.C.A. courses from December -2012 to January, 2013. As per this decision taken by the Punjab Technical University, the students who admitted would undertake studies in 2nd Semester along with others who are admitted to this Course in 1st Semester which started in August, 2012, without doing 1st Semester course. However, these students would cover the course of 1st Semester during summer break after the 2nd and 4th Semesters. The petitioner states that not only this runs counter to the educational system; it is also contrary to law.

(3.) PUNJAB Technical University started admission to the aforesaid courses, namely, B. Tech., M.B.A., and M.C.A. which we are concerned in this petition and the session started in August, 2012. The admission date which was initially 15.08.2012 extended by few days. This is the last date fixed by the AICTE for admission to students in the academic year. There could not be admissions to these courses thereafter.