NAVDEEP KAUR Vs. GURU NANAK DEV UNIVERSITY, AMRITSAR

JUDGEMENT

(1.) The Petitioner, who had appeared in the B.Ed. Examination held in March - April, 1990 and in the M.Phil (Chemistry) examination held in December, 1990, prays for the issue of an appropriate writ or direction to the Guru Nanak Dev University directing it "not to cancel the B.Ed. degree.... and toward the degree of M.Phil in the subject of Chemistry...... A few facts may be noticed.

(2.) The petitioner after having qualified the M.Sc (Chemistry) examination was admitted to the B.Ed. Course in March, 1989. She appeared in the examination held in March-April, 1990. She passed it. The B.Ed, degree was awarded to her on September 7,1990. A copy of this degree has been produced as Annexure P.1 with the writ petition. While she was still studying for her B.Ed, degree, the petitioner applied for admission to the M.Phil course. She was admitted in January, 1990. She took the examination held in December, 1990. The result of the examination was declared on December 29, 1990. The petitioner's result was with-held. In the notification it was indicated that her result shall be declared later on. The matter remained pending for more than a year. ON January 7, 1992, the University asked the petitioner to opt as to "Which result she wants to get cancelled." Vide Letter dated July 1, 1992, the petitioner conveyed to the University that she may be awarded the degree of M.Phil (Chemistry) and that she may be allowed to reappear in the B.Ed, examination as a late college student. Since the University did not convey any order, she has approached this Court through the present writ petition on November 3,1993.

(3.) A written statement has been filed on behalf of the University by the Registrar. It has been inter-alia averred that a person cannot be a student of two regular courses in the same session and at the same time. Since the petitioner had done the M.Phil and B.Ed. Courses in the same session, she was entitled to only one degree and not two. It has been further averred that "it is immaterial whether the B.Ed, course was about to end when the M.Phil course started. As per Regulations, a person cannot be a regular student of two courses simultaneously. Therefore, the action of the answering respondent in cancelling her result of M.Phil degree which she joined afterwards is perfectly legal." On these premises, it is claimed that the writ petition has no merit and may be dismissed.