AMANPREET SINGH Vs. PANJAB UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged communication dated 25.4.2017 (Annexure P-7), whereby the respondent-University has rejected his application made through the Principal of Rayat College of Law-respondent No.3, for admission to the 4th Semester of B.A. LL.B. Course, on the ground of ineligibility.

(2.) The petitioner took admission to the BA. LL.B. (Hons.) 5 years' integrated course in July 2013. He took the examination for the first semester in November, 2013, but, failed. Even the second semester examination held in April, 2014 could not be qualified by him. Thereafter, it is his pleaded case that he had to discontinue studies for one year due to domestic compulsions. In July, 2015, the petitioner rejoined his course and re-appeared for the first semester examination in November, 2015. The result of the said examination i.e. re-appear of first semester, was declared on 26.4.2016 and the petitioner cleared three out of six papers. In April, 2016 itself, he re-appeared for the second semester examination, the result of which was declared on 14.10.2016 and he cleared two papers. In November, 2016, the petitioner re-appeared for the third time in the left over papers of the first semester. He also applied for re-evaluation of his result of second semester and on 1.3.2017, he was declared pass in one more subject of the said semester. Thus, in March, 2017, the petitioner had cleared six papers out of twelve of the first two semesters and as per Rule 5 (ii) of the Panjab University Handbook Information, 2017 (hereinafter referred to as 'the Rules'), he was entitled to be promoted to the third semester. He, thus, made a representation dated 3.3.2017 and requested for permission to appear in the 4th semester examination, which was to be held in April-May, 2017. The College (respondent No.3) gave provisional admission on 6.3.2017 and sent letter dated 17.3.2017 to the respondent-University for approval of the same. The request was reiterated vide letter dated 17.4.2017 and vide the impugned communication, the request of the petitioner was rejected.

(3.) Pursuant to issuance of notice of motion in the present writ petition, the petitioner was permitted to appear in the 4th semester examination by way of an interim order. On our directions, the respondent-University has produced the result of the said examination in a sealed cover, which has been opened in our presence. The petitioner has failed in three out of six papers of this semester also.