SOHAN LAL Vs. KURUKSHETRA UNIVERSITY, KURUKSHETRA

JUDGEMENT

(1.) CHALLENGE in the present appeal under Clause X of the Letters Patent is to an order passed by the learned Single Judge of this Court on 12.11.2014, whereby the writ petition filed by the appellant was dismissed.

(2.) THE appellant as a regular student of Kurukshetra University, Kurukshetra (for short 'the University') passed 1st Semester of M.Com in the examination held in the month of December, 2011; passed 2nd Semester in the examination held in the month of May, 2012 and passed 3rd Semester in the examination held in the month of December, 2012. However, the result of 4th Semester was not declared though the appellant appeared in the examination held in the month of May, 2013.

(3.) THE stand of the appellant is that he appeared in UGC National Eligibility Test (NET) held in December, 2012 and cleared the same. Thereafter, when the appellant sought certificate from UGC regarding qualifying the NET, he was asked to submit his Detailed Marks Certificates (DMC) of the M.Com. At that stage, the University refused to issue his DMC on the pretext that the subjects taken by the appellant are not as per the options given by the University. The stand of the appellant is that he has taken the same subjects in the 4th Semester, as are taken by him in 3rd Semester, therefore, the result of the appellant for 4th Semester is liable to be declared.