ALKA Vs. GURU NANAK DEV UNIVERSITY AND ORS.

JUDGEMENT

(1.) THE petitioner seeks the quashing of the order dated 30.09.2014 (Annexure P -7) vide which her admission in M.A.(Hons.) English was cancelled on account of the fact that she did not fulfill the condition of 50% marks in the subject of English which was required as per the eligibility criteria. The eligibility criteria is reproduced as under: -

(2.) COUNSEL for the petitioner has vehemently argued that the petitioner was entitled for admission as she had 49.33% marks in the qualifying examination and, therefore, rounding off should have been done and even otherwise the petitioner's admission should not have been cancelled at a late stage for which she was entitled for compensation.

(3.) THUS , the only issue which survives for consideration is whether the petitioner is entitled for compensation as per notice of motion order.