JASWINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present writ petition is directed against the order dated 10.1.2013 (Annexure P-5) issued by the respondent-University declining to issue Detail Marks Card ('D.M.C.' for short) of the petitioner on the ground that she was not eligible to appear in the examination.

(2.) The brief facts of the case, which are hardly in dispute, are that the petitioner took admission in B.A. Part-I in July 2008. She appeared in the examination in April 2009 and passed except English subject in which she got the compartment. She was admitted in B.A. Part-II in July 2009. In the month of September 2009, petitioner appeared in the supplementary examination of English, but again failed. She appeared in the main examination of B.A. Part-II held in the month of April 2010 and passed in all the subjects. In the month of March 2010, she appeared in the examination of English paper of B.A. Part-I, but failed. In the month of July 2010, she was admitted in B.A. Part-III and appeared in the annual examination of B.A. Part-III in the month of April 2011. Respondent-University granted a golden chance to the students like the petitioner to clear the supplementary examination of English subject of B.A. Part-I. Accordingly, while appearing in the annual examination of B.A. Part-III in the month of April 2011, petitioner was also allowed to take her examination in English subject of B.A. Part-I thereby permitting her to avail the golden chance. Petitioner passed her examination in English subject of B.A. Part-I. However, she had compartment in English subject of B.A. Part-III but she cleared that examination also held in April 2012. Result of the petitioner of B.A. Part-I examination as well as B.A. Part-III examination was declared as Annexures P-2 and P-3, respectively, however, D.M.C. of B.A. Part-III was withheld. Petitioner approached the respondent-University by way of legal notice dated 10.11.2012 (Annexure P-4), which was replied vide impugned communication dated 11.1.2013 (Annexure P-5) by the respondent-University alleging that since the petitioner was not eligible to appear in the B.A. Part-III, her result was cancelled. However, no reason was assigned about the alleged ineligibility of the petitioner.

(3.) Feeling aggrieved, petitioner has approached this Court, by way of instant writ petition.