SIMRAN Vs. BABA FARID UNIVERSITY

JUDGEMENT

(1.) This is a Civil Writ Petition filed under Article 226/227 of the Constitution of India for the issue a writ in the nature of certiorari for quashing the impugned result dtd. 13/5/2024 (Annexure P-1) of practical exams of subject Pharmacology in which petitioners have been declared fail.

(2.) Learned counsel for the petitioners has submitted that for the grievances raised by the petitioners, the petitioners had given a representation dtd. 14/5/2024 (Annexure P-2) and even the institute has forwarded the representation dtd. 14/5/2024 (Annexure P-3) to the competent authority of respondent No.1-University and at this stage, the petitioners would be satisfied, in case, respondent No.1-University takes a final decision on the said two representations, in accordance with law, within a specified time frame and in case, the pleas raised by the petitioners are found to be meritorious, then, grant the appropriate relief to the petitioners. It is pointed out that after the filing of the writ petition, the dates i.e. 30/5/2024 and 3/6/2024 are given for Pharmacology Theory exams and has submitted that in case, the petitioners do not appear in the said exams and even the representations of the petitioners are rejected, then, the same would cause serious prejudice to them. It is further submitted that the petitioners be permitted to take the said exams, but the taking of the said exams should not be treated as an estoppel in pursuing the said representations dtd. 14/5/2024 (Annexures P-2 and P- 3) with the competent authority of respondent No.1-University. It is stated that the competent authority of respondent No.1-University may take an independent decision on the same.

(3.) Keeping in view the above-said facts and circumstances, the present petition is disposed of with the following directions: -