ANSHU KALRA Vs. VICE CHANCELLOR, PANJAB UNIVERSITY, CHANDIGARH

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to admit the petitioner in 3rd Semester Law Course (Morning Session) in Department of Laws, Panjab University, Chandigarh.

(2.) The case of petitioner is that she took admission in 3 years integrated law course in Rayat College of Law, Nawashahr, in the year 2006. The College is affiliated with Panjab University, Chandigarh. She appeared in the first two semesters pertaining to first year of law and secured 68.8% marks in the first semester and 74.4 marks in 2nd semester, therefore, showing her brilliance as a student. While pursuing her 2nd semester, she got married to an Advocate practising in the High Court at Chandigarh. On account of the hardship faced in commuting and because the rules permitted, she applied for migration. The form duly filled was submitted in time.

(3.) The contention of the learned counsel appearing for the petitioner is that Rayat College of Law had issued No Objection Certificate which has been placed on record as Annexure P-3. Despite the No Objection having been given, the Punjab University was insisting on payment of fees in Rayat College of Law for the 3rd semester. In the contention of the learned counsel, the petitioner had paid the migration fees. She was called for counseling on 23.8.2007 and her name was shown at Serial No. 1 in the inter se merit amongst the affiliated colleges of Panjab University. She was therefore the most meritorious student to be considered.