SUNITA KUMARI Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) This petition has been filed for issue of a writ of certiorari to quash Annexure P2 dated 30.5.1984 whereby the University had given out that it could not declare the result of the petitioner due to the pendency of a case before the Supreme Court of India.

(2.) It appears from the record that the petitioner had applied for admission to the B.Ed. course at Rural College of Education, Kaithal which affiliated to Kurukshetra University, Kurukshetra. She appears in the examination held in April/May, 1981 with Roll No. 98515. The University declared the result of other candidates but withheld the same in the case of the petitioner and when the petitioner served a notice of demand for justice, the University sent a reply to the effect that due to the pendency of a case in the Supreme Court, her result cannot he declared.

(3.) During the pendency of the L% i it petition, a Division Bench of this Court directed on August 10, 1984 that the result of the petitioner be declared in terms of the Supreme Court Order (Annexure P3).