AKSHIT JINDAL Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner passed his 10th Class examination with A2 Grade, 10+2 with 79% marks and having secured 1244th rank in the entrance test conducted by respondent no.2, joined the course of Bachelor of Science in Hospitality & Hotel Administration on 01.08.2012. On 24.01.2015, he met with a vehicular accident, suffered six fractures and hospitalized in the Max Super Specialty Hospital, Mohali, where he was operated upon and was advised bed rest from 25.01.2015 to 25.04.2015, but despite that he started attending the classes regularly from 02.03.2015 with the help of wheelchair and crutches, without any break. His 6th semester examinations were scheduled to be held w.e.f. 27.04.2015 to 14.05.2015. He submitted the complete examination form along with requisite examination fee but the respondents did not issue him roll number, as a result thereof, the present writ petition has been filed, seeking a direction to the respondents to issue him the roll number, allowing him to take the examination starting from 01.05.2015.

(2.) Respondent no.5 was directed on 30.04.2015 to issue roll number to the petitioner forthwith so that he may take his practical examination in the subject of Accommodation Management-II which was scheduled to be held on 01.05.2015. He was further allowed on 04.05.2015 to appear in the examinations, which were scheduled to be held on 05.05.2015 and 06.05.2015. On 06.05.2015, he was further allowed to take the exam from 07.05.2015 to 14.05.2015, though subject to the final outcome of the present petition. The petitioner then filed an application to appear in the TS-06 examination, which was scheduled to be held on 04.06.2015. On 02.06.2015, the petitioner was allowed to appear in the said examination as well, subject to final outcome of the writ petition.

(3.) Respondent no.5 has averred in its reply that roll number was refused to the petitioner in view of Rule 4.13 of the Examination Rules, 2001, issued by the National Council for Hotel Management and Catering Technology. The aforesaid Rule 4.13 is reproduced as under:-