LAWS(P&H)-2015-8-41

GURMEET KAUR Vs. PANJAB UNIVERSITY AND ORS.

Decided On August 10, 2015
GURMEET KAUR Appellant
V/S
Panjab University And Ors. Respondents

JUDGEMENT

(1.) THE petitioner has prayed for a writ in the nature of mandamus, seeking a direction to respondent no. 1 -Panjab University, Chandigarh (hereinafter referred to as the "University") to declare the result of her B.Ed. examination.

(2.) IT is averred by the petitioner that in the year 2010, she was a student of B.A. (Part -1) in the Shhatrapati Shahu Ji Maharaj University, Kanpur, which is affiliated to UGC and the State Government, but due to her marriage in Punjab, she could not appear in one of the prescribed subjects and was declared "FAILED" in her B.A. (Part -I) examination. It is further averred that in the year 2009, Periyar Institute of Distance Education (hereinafter referred to as the "Periyar University") started the Break -in - Study Scheme, as per which the candidates who had discontinued 1st and 2nd year of the courses, from the colleges of the Periyar University or any other University, approved by the UGC and AIU, were to be considered for admission respectively in the 2nd and 3rd year of the course in the same faculty. This exemption was subject to the condition that the candidate will appear in the examination conducted and would clear all the subjects of the entire course. It is alleged that the petitioner got admission directly in the 2nd year of the B.A. -Economics in December 2010 in respondent no. 4 i.e. Shaheed Udham Singh Institute of Management & Technology, affiliated to the Periyar University, on the basis of her B.A. (Part -I) result. She appeared in the examinations of 1st and 2nd year of the B.A. -Economics in December/January 2012 and cleared all the prescribed subjects in the same session. In February 2013, she appeared in the 3rd year examination of B.A. -Economics, secured 789 marks out of 1500 and was declared "PASS". Thereafter, in July 2013, the petitioner applied for admission in the B.Ed. course in respondent no. 2 -college, affiliated to the University, on the basis of B.A. -Economics examination passed by her. She was admitted in the respondent no. 2 -college under Roll No. 12 and appeared in the final examination of the B.Ed. course for the session 2013 -2014 under Roll No. 5102. The Deputy Director of the Periyar University issued transfer certificate on 14.05.2014, which was submitted by her to the University through respondent no. 2, with late fee of Rs. 5,000/ -.

(3.) ON 17.07.2014, the petitioner replied to the aforesaid letter dated 05.06.2014 and also sent a representation to respondent no. 2. She again made a detailed representation on 04.02.2015 and 10.02.2015, but her result of the B.Ed. course was not declared and hence, the present writ petition has been filed.