SAEID REZA MOEIN Vs. PUNJABI UNIVERSITY PATIALA

JUDGEMENT

(1.) THE petitioner herein complains that even though he had been awarded degree of M. A. in Public Administration and had been declared to have parsed B. A. Examination by the respondent University, the respondents are not issuing the Detailed Marks Certificate for B. A. Part I Examination passed by him in September, 1990. A few facts may be noticed.

(2.) THE petitioner is an Iranian citizen. After passing 10+2 Examination, he joined B. A. Part II Correspondence Course at the Punjabi University, Patiala. He was allotted the Registration No. 2271-OC (P) 87. He passed B. A. Part II Examination in 1988. Thereafter, he joined as a regular student at Guru Gobind Sindh College, Chandigarh for B. A. Part III Examination in 1989. Soon after taking the examination, he went back to Iran and learnt that his B. A. Degree shall not he recognised as he had not studied for three years after passing the 10 + 2 Examination. It is averred that he joined the Punjabi University again and filled in his admission form. The petitioner avers that along with the admission form, he enclosed the Marks Sheet of B. A. Part II Examination and also mentioned his old registration number. This form was accepted on July 26, 1989 and Receipt No. 74048 was issued. Thereafter, he was issued Roll No. 31218 and he appeared in the examination held in April, 1990. His result was declared. He was placed in compartment in the subject of English. The petitioner submitted his admission form for appearing in the September Examination to clear the compartment in English. This form was received by the University on September 7, 1990. He was allotted Roll No. 4823 and he took the examination. Vide letter dated April30, 1991, a copy of which has been produced on record at Annexure P-4, he was provisionally declared to have passed the Examination in English by securing 62 marks. The petitioner passed M. A, in Public Administration Examination in the year 1992.

(3.) THE only grievance of the petitioner is that even though his result of B. A. Part I Examination was provisionally declared by the University, the regular certificate as also the Detailed Marks Certificate are not being issued to him. Therefore, the petitioner has approached this Court for the issue of a mandamus directing the respondent-University to declare the petitioner's result and issue the necessary certificate.