PRANAY KAWDUJI BARAPATRE Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) This petition has been filed with a prayer for issuance of a writ in the nature of certiorari for quashing the letter dated 11.10.2004 (Annexure P-5) issued by respondent No. 2, University Business School, Panjab University, Chandigarh, order dated 6.10.2004 (Annexure P-6), passed by respondent No. 3, i.e. the Controller of Examination, Panjab University, Chandigarh and also for quashing notification dated 4.10.2004 (Annexure P-7).

(2.) The effect of the impugned orders is that the result of the petitioner has been revised and he has been advised to return the Detailed Marks Card already issued. A further direction has been given to apply for re-appear examination to be held in April 2005.

(3.) The case developed by the petitioner is that he passed his matriculation in first division and thereafter passed his 10+2 examination with good marks. The petitioner, thereafter joined B-Pharmacy, a four year course and passed the same in the year 2001. The petitioner was short listed and selected for Master of Business Administration, International Business (hereinafter referred to as 'MBA-IB') with respondent No. 2 in the year 2001. He was issued Student's Registration Card by respondent No. 1 as also registration number. The MBA-IB course is for two years duration having semester system. The petitioner successfully qualified all the semesters. The Detailed Marks Cards in evidence of the averment have been appended as Annexure P-1 to P-4. The petitioner has clearly been shown as having passed all the papers as is demonstrated from Annexure P-4, i.e. Detailed Marks Card of MBA-IB, which was held in April, 2003. Notification was also issued.