ANU DODA Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) I have heard learned counsel for the parties. The writ petition filed by the petitioner involves adjudication of a question of her eligibility to seek admission to B.A. Part-I class. The petitioner has already appeared in B.A. Part-I examination, but the result of her examination has not been declared. Now the examinations of B.A. part-II are likely to commence from 15.4.1995. Since the adjudication of the main question raised by the petitioner is likely to take some time and in the meantime the examinations are scheduled to take place, it is just and proper to direct the University to provisionally allow the petitioner to appear in the examination commencing from 15.4.1995 or any date thereafter.

(2.) If the petitioner is not allowed to take the examination and subsequently she succeeds in the main petition, she may have by then suffered irreparable injury. Therefore, it is necessary to give a direction to the University to provisionally allow the petitioner to appear in the examinations. However, it is made clear that no right shall come to accrue to the petitioner on account of her appearing in the examination in pursuance of this order. The C.M. is disposed of in the manner aforesaid. A copy of this order be given dasti on payment. Orders accordingly.