PUNJABI UNIVERSITY Vs. LAL JEET SINGH

JUDGEMENT

(1.) PUNJABI University, Patiala, have preferred this revision, assailing the trial Court's order dated September 6, 1995, whereby the University is directed to send provisional intimation regarding the result of the plaintiff-respondent of B. A. Part-II (Honours) in Economics on plaintiffs completing the formalities required for getting the provisional intimation of the result.

(2.) FACTUAL matrix of the case is that respondent Lal Jeet Singh filed a suit for declaration that the action of the defendant-petitioners in withholding the plaintiffs roll number for appearing in final examination of Honours in Economics B. A. Part II year and not allowing him to appear in the final examination commencing with effect from April 21, 1995, is illegal null and void arbitrary, discriminatory, unjust and is not binding on the plaintiff. He also sought mandatory injunction directing the defendant-petitioners to issue roll number to him to allow to appear in the final examination.

(3.) DURING the pendency of the suit, the plaintiff-respondent appeared in the aforesaid examination after obtaining orders from the trial Court. Thereafter he filed a petition that since he has appeared in the said examination the University be directed to declare his provisional result, so that he may appear in the next examination. He also prayed that certain documents i. e. copy of attendance register be also produced by the defendant-petitioners.