RUMAN SAINI Vs. KURUKSHETRA UNIVERSITY, KURUKSHETRA AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the present writ petition praying for quashing of Annexure P3 by which the candidature of the petitioner who is a student of M.Com. (Final) class be cancelled.

(2.) The petitioner was admitted to be a student of M.Com. (final) in Shri Atmanand Jain (P.G.) College, Ambala City. Examination of M.Com were scheduled to be held on 20.5.2004. The petitioner was not issued a roll number as she was short of lectures. The petitioner made a request to the Principal to condone the shortage in the lectures and issue her the roll number. On 20.5.2004, the Principal of the College gave a letter to the father of the petitioner which was addressed to the Deputy Registrar, Kurukshetra University for issuance of the roll number to the petitioner. On receiving the letter issued by the Principal of the College, the Kurukshetra University issued a letter giving the roll number to the petitioner who forwarded the same to the Principal of the College and thereafter the petitioner appeared in the first paper of M.Com Final examination on 20.5.2004 and while she was appearing in the second paper on 26.5.2004, she was stopped in the middle and the question paper was taken from her on the ground that the candidature of the petitioner has been cancelled.

(3.) Therefore, the petitioner filed the instant writ petition and the petitioner was allowed to appear in the remaining papers vide orders passed by this Court on 31.5.2004.