SUKHDIP KAUR Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) THE petitioner has prayed for the issuance of a writ in the nature of certiorari for quashing order dated 18.9.2014 passed by respondent No. 1 and notice dated 26.9.2014 published by respondent No. 2 by which her admission in the B.Sc. (Fashion Designing) course has been cancelled and her name has been struck off from the college rolls.

(2.) IN brief, the petitioner passed her 10 + 2 examination from the Punjab School Education Board in March 2004 with 41.77% marks. Respondent No. 2/College was granted provisional affiliation by respondent No. 1/University to start various courses including B.Sc. (Fashion Designing) vide its letter dated 6.7.2012 and respondent No. 2 received the provisional 'No Objection Certificate' for starting the said course from the Department of Higher Education, Haryana on 25.6.2012. Respondent No. 2 offered the course of B.Sc. (Fashion Designing) in the session 2013 -14 and in its prospectus laid following qualifications: -

(3.) THE petitioner got the admission as she was having 41.77% marks in 10+2 (qualifying examination). The B.Sc. (Fashion Designing) course is of three academic years' comprising of six semesters. Each academic year is divided into two semesters i.e. July to December and January to May/June. The petitioner passed her 1st and 2nd semesters and got admission in the 3rd semester. During this time, she came to know that her admission has been cancelled by respondent No. 1 on 18.9.2014 and a notice in that regard has been published by respondent No. 2 on 26.9.2014, therefore, the present writ petition was filed in which the operation of the impugned order was stayed on 17.10.2014.