VANEET DHILLON Vs. PANJAB UNIVERSITY

JUDGEMENT

(1.) These are two identical writ petitions in which the relief sought is common. They would be disposed of by a common order. It would, however, be convenient to take into account the facts giving rise to one of them i.e. C.W.P. No. 3735 of 1987 and leaving aside the other i.e. C.W.P. No. 3801 of 1987.

(2.) Petitioner Vaneet Dhillon appeared in B.Sc., Part-I (Non-Medical) examination held in April, 1987 by the Panjab University. Her result was declared on May 19, 1987. In the result card issued to her, it was shown that she had scored 22 marks only in the Physics written examination. Pass marks required for Physics written examination were 35 and she was, therefore, placed in compartment in Physics. Since she was not satisfied with the evaluation, she applied for re-evaluation of her marks the same day i.e. May 19, 1987, with the goal in mind to compete for admission in the Engineering Courses, she required re-evaluation of her Physics paper most expeditiously. She sent reminders to the University on May 25, 1987 and June 5, 1987. The University responded that her application for re-evaluation of answer-book was under process and that her result when finalised would be communicated to her. The re-evaluation ultimately was not done on June 20, 1987, as claimed by her, but on June 27, 1987, as suggested by the respondents.

(3.) The Panjab University holds a Pre-Entrance Test (hereinafter referred to as PET) for admission to the Engineering Course in the Colleges affiliated to the Panjab, University. According to the prospectus issued by the Panjab University for PET, the minimum qualification for eligibility to take the test is that the candidate must have secured 50 per cent in the aggregate of Physics, Chemistry Maths and English in B.Sc. Part-1 examination.