HARVIN S CHOPRA Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) THE only ground put forth by learned counsel for the petitioner is that since the petitioner had studied for 8 months in the College from where be sought migration, consequently benefit of those 8 months be given to him for the purpose of calculating the period of 18 months required for taking up the examination in question.

(2.) WE find no merit, in the submission of learned counsel for the petitioner. Migration is not a right of the petitioner nor the transferee College is to grant the petitioner any benefit beyond the terms on which the migration had been allow Migration was allowed on 25. 8. 1995 (Annexure P-10) subject to the specific condition that the petitioner will complete 18 months of study in the transferee College before taking the 2nd prof. , in verbatim the condition runs as under:

(3.) ONCE the petitioner has accepted the migration with specific condition he cannot be permitted to revert back and challenge the condition of 18 months study in the transferee college provided in the migration itself. He can take the migration in totality subject to all the conditions attached including the condition of 18 months study.