MEENAKSHI KAPILA Vs. PUNJABI UNIVERSITY

JUDGEMENT

(1.) THIS judgment of mine will dispose of C. W. P. Nos. 1720, 2445, and 2638 of 1993, as common questions of law and fact arise in all these cases.

(2.) ACCORDING to the Ordinances of the Punjabi University, Patiala, for getting admission in B. A. Part I, B-Com. Part I, B. Sc. Part 1 (Three years' course), a candidate is required to have passed the Plus 2 examination of Punjab School Education Board or any other examination recognised as equivalent thereto. On 28th July, 1992, the Assistant Registrar (Colleges) of the University issued a letter to all the Principals of Arts and Science Colleges, which are affiliated to the Punjabi University, Patiala, intimating that the Vice-Chancellor of the University in application of the approval of the Academic Council/syndicate, had directed that those candidates who had got re-appear/compartment in the 10+2 examination of the Punjab School Education Board or its equivalent may be admitted provisionally to B. A. /h. Sc. /b. Com Parti, subject to such candidates clearing 10+2 examination by September, 1992, failing which their admission to B A. /b Sc. /b. Com. Part I, as the case may be, would stand cancelled. This decision of the Vice-Chancellor was to be made applicable for the Session 1992-93.

(3.) THE petitioners in all these cases had got compartment/reappear in one paper of 10+2 examination and by virtue of the decision of the Vice Chancellor, they were provisionally admitted in various Colleges in B. A. /b. Sc. /b. Com. Part I. It may be observed here that the decision of the Vice-chancellor, referred to above, was approved by the Syndicate in its meeting held on 31st August, 1992. It is not disputed that all the petitioners failed to clear their compartment/re-appear paper 10+2 in the supplementary examination held by the Punjab School Education Board somewhere in September, 1992. The University held the petitioners to be ineligible for appearing in B. A. /b. Sc. /b. Com Part I examination, which was to be held in March/april, 1993. This led the petitioners to file the present writ petition.