VIKRANT SINGLA Vs. PANJAB UNIVERSITY AND OTHERS

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 12.08.2015 (Annexure P-7) whereby, the Vice Chancellor of the respondent-university has dismissed the appeal filed by the petitioner against the disqualification order passed by the UMC Committee on 22.07.2015 (Annexure P-5), which is also subject matter of challenge.

(2.) By virtue of the said order, the petitioner has been disqualified from appearing in the university examination for a period of one year from April/May 2015 to November/December, 2015 (two exams) under Regulations 7 and 8 of the Punjab University Calendar, Volume II, 2007.

(3.) Counsel for the petitioner has submitted that the order is nonspeaking and does not give any reasons for disqualification which has been levied upon the petitioner and even the appellate order is also suffering from the same defect.