JAGDISH SINGH SANGA Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) JAGDISH Singh Sanga has filed this petition under Articles 226/227 of the constitution of India praying for the following reliefs:-

(2.) SO far as the facts are concerned, there is no dispute. The petitioner has passed his B. Sc. from the Aligarh University. Thereafter, he sought admission to the B. Sc. Engineering Course in the Guru Nanak Engineering College, Ludhiana. The petition was required to produce an eligibility certificate from the Punjab University, which was not issued to him on the ground that he did not fulfil the requirements of regulation 9 of the Revised Regulations for the Degree of Bachelor of Science in engineering (Civil, Mechanical, Electrical, Aeronautical, Metallurgical, Electronics and Electrical Communication and Production) appearing on page 270 of the Punjab University Calendar, 1970, Vol. II. As the petitioner was refused the eligibility certificate, he could not continue his studies in the college with the result that he was forced to file the present petition.

(3.) IT has been contended before me by Mr. S. S. Kang, learned counsel for the petitioner, that clause (iii) of Regulation 9 clearly permitted the petitioner, who was a B. Sc. of Aligarh University, to join the B. Sc. Engineering course in the Guru nanak Engineering College, Ludhiana, and that the action of the University in refusing to give an eligibility certificate is against the provisions and spirit of the said clause of Regulation 9. In order to appreciate the contention of the learned counsel for the petitioner, it would be proper to reproduce clause (iii) of Regulation 9, which reads as under: